Rohan Kumar @ Roshan Kumar vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 2561 Jhar

Jharkhand High Court

Rohan Kumar @ Roshan Kumar vs The State Of Jharkhand ...... Opp. Party on 1 April, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                   2026:JHHC:9085

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.1582 of 2026

     Rohan Kumar @ Roshan Kumar, aged about 26 years,
     son of Arvind Prasad, resident of Babudih Basti, Lal
     Bhatta, P.O & P.S - Sidhgora, Town - Jamshedpur, District
     - East Singhbhum.                     ...... 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. Sourav Kumar, Advocate For the State : Mr. Vijoy Kr. Sinha, A.P.P

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03/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 12.11.2025, has approached this Court for grant of regular bail in connection with Sidhgora Town P.S. Case No.144 of 2025, registered for the offence under Sections 191(2)/ 191(3)/ 190/ 109(2)/ 61(2) of the BNS, 2023 and Section 27 of the Arms Act.

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 there was scuffle during gambling on the occasion of Diwali. The specific allegation of firing is upon the co-accused. The eye witness namely, Munna Sharma has not taken the name of this applicant as a person, who has fired. 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 material available on record, 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 Judicial

2026:JHHC:9085

Magistrate, Jamshedpur, in connection with Sidhgora Town P.S. Case No.144 of 2025, on the condition that this applicant will 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