Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Subash Rajak @ Subhash Rajak vs The State Of Jharkhand
2025 Latest Caselaw 6445 Jhar

Citation : 2025 Latest Caselaw 6445 Jhar
Judgement Date : 14 October, 2025

Jharkhand High Court

Subash Rajak @ Subhash Rajak vs The State Of Jharkhand on 14 October, 2025

Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Revision No.586 of 2025

           Subash Rajak @ Subhash Rajak, S/o Ganeshi Rajak, age 37 years, R/o
           village- Raghunathpur, Ward No.15, P.O. Mahua Bazar, P.S.+ District-
           Saharsa, Bihar                             ...    Petitioner
                                       Versus
           1. The State of Jharkhand
           2. Kanchan Ojha, S/o Asharfi Ojha, Assistant Manager, SIS Cash
               Security Pvt. Ltd, District-Palamau    ...    Opp. Parties
                                    With
                              Cr. Revision No.1485 of 2023
                                    With
                              Cr. Revision No.111 of 2024
                                    With
                              Cr. Revision No.02 of 2025

           Suresh Kumar Mehta, aged about 28 years, son of Laxman Mahto,
           resident of village Parsa, P.O. Kishunpur P.S. Kishunpur, District Supaul
           (Bihar)                                          ...      Petitioner
                                       Versus
           1. The State of Jharkhand
           2. SIS, Cash Services Pvt. Ltd. Through, Assistant Manager, Kanchan
              Ojha, resident of village Lalgarh, P.O.+P.S. Lalgarh, District-Palamau
                                                            ...      Opp. Parties

                           --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Rahul Pandey, Advocate.

                                   Mr. Anil Kr. Sinha, Advocate
                                   (Advocates in respective cases)
        For the State      :       Ms. Sharda Kumar, AC to PP
        For O.P. No.2      :       Mr. Avik Ghose, Advocate

                                   ------
8/14.10.2025      Heard learned counsel for the petitioners in respective cases and

learned counsel for the State as also learned counsel for the O.P. No.2.

I.A. No. 5893 of 2025 in Cr. Revision No.586 of 2025

2. This interlocutory application has been filed on behalf of the

petitioner for grant of his bail, during the pendency of this

criminal revision, after suspension of Judgement dated

04.12.2023 passed in Criminal Appeal No.80 of 2023 by

learned Addl. Judicial Commissioner-VIII, Ranchi whereby the

learned Court has been pleased to dismiss the said appeal

affirming the Judgment & order of Sentence dated 10.04.2023

passed in GR. Case No. 861/2020 (arising out of Sadar PS.-

578/2019) passed by learned C.J.M., Ranchi whereby the

learned Court has found this Petitioner guilty of offence U / s -

409/34, 420/34, 467/34, 468/34, 471/34 and sentenced to

undergo R.I. for 7 years and a fine of Rs. 1,00,00,000/-(Rupees

One Crore only) and in default thereof S.I. for six months U/s -

409/34 of the IPC, R.I. for seven years and a fine of Rs.

10000/- in default thereof S.I. for Six months U/s 420/34 of the

IPC, R.I. for Seven Years and a Fine of Rs. 10000 / in default

thereof S.I. For Six months U/s - 467/34 of the IPC, R.I. for

Seven years and a fine of Rs. 10000 /- in default thereof S.I. for

six months Us 468/34 of the IPC and RI for two years under

section 471/34 of the IPC. All the sentences of imprisonment

were ordered to run concurrently.

3. The learned counsel for the petitioner submits that petitioner is

lying in judicial custody since 31.12.2019, i.e. 6 years 04

months, which is more than half of the sentence. He further

submits that it appears from the entire statement of the

prosecution witnesses that the entire story of the informant and

the investigation of the police is highly suspicious as such the

entire case of the informant has been prepared in a mechanical

manner by the informant by way of preparing false and

fabricated documents in connivance with the police only in

order to adjust their pre-existing, deficits of the informant

company. He further submits that other identical co-accused

has been granted the privilege of bail in I.A. No.460 of 2024

filed in Criminal Revision No.1485 of 2023 and in I.A.

No.1425 of 2024 filed in Criminal Revision No.111 of 2024.

He further submits that petitioner has no criminal antecedent.

He then submits that in the normal course, the revision may not

be taken up in near future, as such he may kindly be granted

bail during pendency of the criminal revision.

4. Learned counsel for the State has opposed the prayer for

suspension of sentence and releasing the petitioner on bail and

submitted that the petitioner has been convicted for various

sections of the IPC and the allegation involved the unlawful

gain of Rupees Four Crore and odd and therefore, the petitioner

may not be allowed the privilege of bail.

5. Having heard the learned counsels for the parties, gone through

the records of the case, noted the arguments and gone through

the custodial period, I am inclined to release the petitioner,

named above, on bail, during the pendency of this criminal

revision, on furnishing bail bond of Rs. 25,000/- (rupees

twenty-five thousand only) with two sureties of the like amount

each to the satisfaction of learned C.J.M., Ranchi in connection

with G.R. Case No. 861 of 2020 arising out of Sadar P.S. Case

No. 578 of 2019.

6. Accordingly, I.A. No. 5893 of 2025 stands allowed and

disposed of.

I.A. No. 2534 of 2025 in Cr. Revision No.02 of 2025

7. This interlocutory application has been filed on behalf of the

petitioner for grant of his bail, during the pendency of this

criminal revision, after suspension of Judgement dated

04.12.2023 passed in Criminal Appeal No. 82 of 2023 by

learned Addl. Judicial Commissioner-VIII, at Ranchi whereby

the learned Court has been pleased to dismiss the said appeal

affirming the Judgment & order of Sentence dated 10.04.2023

passed in GR. Case No. 861/2020 (arising out of Sadar PS.-

578/2019) passed by learned C.J.M., Ranchi whereby the

learned Court has found this Petitioner guilty of offence U / s -

409/34, 420/34, 467/34, 468/34, 471/34 and sentenced to

undergo R.1. for 7 years and a fine of Rs. 50,00,000/- and in

default thereof S.I. for six months U/s - 409/34 of the IPC, R.I.

for seven years and a fine of Rs. 10000 /- in default thereof S.I.

for Six months U/s 420/34 of the IPC, R.I. for Seven Years and

a Fine of Rs. 10000 / in default thereof S.I. For Six months U/s -

467/34 of the IPC, R.I. for Seven years and a fine of Rs. 10000

/- in default thereof S.I. for six months U/s 468/34 of the IPC

and RI for two years under section 471/34 of the IPC. All the

sentences of imprisonment were ordered to run concurrently.

8. The learned counsel for the petitioner submits that petitioner is

lying in judicial custody since 10.04.2023. He further submits

that it appears from the entire statement of the prosecution

witnesses that the entire story of the informant and the

investigation of the police is highly suspicious as such the entire

case of the informant has been prepared in a mechanical manner

by the informant by way of preparing false and fabricated

documents in connivance with the police only in order to adjust

their pre-existing, deficits of the informant company. He further

submits that other identical co-accused has been granted the

privilege of bail in I.A. No.460 of 2024 filed in Criminal

Revision No.1485 of 2023 and in I.A. No.1425 of 2024 filed in

Criminal Revision No.111 of 2024. He further submits that

petitioner has no criminal antecedent. He then submits that in

the normal course, the revision may not be taken up in near

future, as such he may kindly be granted bail during pendency

of the criminal revision.

9. Learned counsel for the State has opposed the prayer for

suspension of sentence and releasing the petitioner on bail and

submitted that the petitioner has been convicted for various

sections of the IPC and the allegation involved the unlawful

gain of Rupees Four Crore and odd and therefore, the petitioner

may not be allowed the privilege of bail.

10. Having heard the learned counsels for the parties, gone through

the records of the case, noted the arguments and gone through

the custodial period, I am inclined to release the petitioner,

named above, on bail, during the pendency of this criminal

revision, on furnishing bail bond of Rs. 25,000/- (rupees

twenty-five thousand only) with two sureties of the like amount

each to the satisfaction of learned C.J.M., Ranchi in connection

with G.R. Case No. 861 of 2020 arising out of Sadar P.S. Case

No. 578 of 2019.

11. Accordingly, I.A. No. 2534 of 2025 stands allowed and

disposed of.

12. Let the aforesaid Revisions appear eight weeks after Diwali

vacation under the appropriate heading.

(Sanjay Kumar Dwivedi, J.) 14.10.2025 R.Kumar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter