David Horo Aged About 24 Years vs The State Of Jharkhand
2026 Latest Caselaw 2558 Jhar

Jharkhand High Court

David Horo Aged About 24 Years vs The State Of Jharkhand on 1 April, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (DB) No. 61 of 2023
         David Horo aged about 24 years, son of Benjamin Horo,
         resident of Bangalatola, Churu, Lodhma, Post Office Tetari,
         Police Station Namkum, District Ranchi, presently residing at
         Churu, Bangalatola, Post office Tetari, P.S. Airport, District
         Ranchi (Jharkhand)                           ... ... Appellant
                                     Versus
         The State of Jharkhand                    ... ... Respondent
                                     ---------

CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. A.K. Kashyap, Sr. Advocate For the Resp.-State : Mr. Vineet Kr. Vashistha, Spl. P.P.

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I.A. No. 4168 of 2026 04/ 01.04.2026 Heard Mr. A.K. Kashyap, learned senior counsel for the appellant and Mr. Vineet Kumar Vashistha, learned Spl. P.P. for the respondent-State.

The affidavit submitted by the learned Spl. P.P at the Bar is accepted.

This application has been preferred by the appellant for grant of provisional bail on account of the marriage ceremony of his sister which is to be held on 07.04.2026.

The learned Spl. P.P. was directed to verify the averments made in the instant application and on instruction he submits that the marriage is to be held on 07.04.2026.

On consideration of the aforesaid facts, we are inclined to grant provisional bail to the appellant for a period of 10 days.

Accordingly, the appellant is directed to be released on provisional bail for a period of 10 days on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand only) with two sureties of the like amount each, to the satisfaction of learned Additional Judicial Commissioner-VI- cum-Special Judge, POCSO, Ranchi in connection with POCSO Case No. 19 of 2019, arising out of Namkum (Kharsidag OP) P.S. Case No. 270 of 2018, subject to the

condition that the appellant shall surrender before the learned trial court on or before 13.04.2026.

Let this matter be listed on 22.04.2026 so that in the meantime an affidavit be filed indicating therein that the appellant has surrendered pursuant to this order.

I.A. No. 4168 of 2026 stands disposed of. Let a copy of this order be sent through the 'FAX' to the concerned court.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

Dated: 01.04.2026 Pramanik/-

Uploaded on 01/04/2026