Mahavir Rajwar vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 2556 Jhar

Jharkhand High Court

Mahavir Rajwar vs The State Of Jharkhand ...... Opp. Party on 1 April, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                   2026:JHHC:9081

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.2639 of 2026

     Mahavir Rajwar, aged about - 20 years Son of Manoj
     Rajwar, Resident of Village - Chatradih, Sutiarpara P.O &
     P.S Tinpahar, District - Sahibganj.  ...... Petitioner

                              Versus
     The State of Jharkhand                      ......   Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Gautam Kumar, Advocate Mr. Ashutosh Kr. Sinha, Advocate For the State : Mr. Subodh Kr. Dubey, A.P.P

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02/Dated: 01st April, 2026

1. Heard learned counsel for the applicant and learned counsel for the State.

2. The applicant, who is in custody since 28.01.2026, has approached this Court for grant of regular bail in connection with Tinpahar P.S. Case No.29 of 2024, registered for the offence under Sections 147/ 148/ 149/ 341/ 342/ 323/ 332/ 353/ 504/ 506/ 307 of the Indian Penal Code.

3. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his/ her part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that the co-accused have already been enlarged on bail by the trial court itself. On the above basis, prayer for bail has been made.

4. On the other hand, learned counsel for the State has opposed the prayer for bail.

5. Considering the nature of crime, age of the applicant and the period of custody, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Rajmahal, in connection with Tinpahar P.S. Case No.29 of 2024, on the condition that

2026:JHHC:9081

one of the bailors will be the parents of this applicant and this applicant will report once in a month before the concerned police station, till the conclusion of trial and the applicant will also submit self attested photocopy of his Aadhaar Card and his mobile number before the learned trial court which he will always keep active and will not change it during pendency of this case without prior permission of the court.

(Rajesh Kumar, J.) 01st April, 2026 Ravi-Chandan/-

Uploaded on 01.04.2026