Ruplal Ganjhu vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 2566 Jhar

Jharkhand High Court

Ruplal Ganjhu vs The State Of Jharkhand ...... Opp. Party on 1 April, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                  2026:JHHC:9082

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.2644 of 2026

    Ruplal Ganjhu, aged about 21 years, S/o - Kisun Ganjhu,
    resident of Village - Masuriya, Lajidag, P.O - Manatu, P.S.
    - Keredari, District - Hazaribagh (Jharkhand).
                                          ...... 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. Dhirendra Kr. Deo, Advocate For the State : Mr. Rajesh Kumar, A.P.P

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st 02/Dated: 01 April, 2026

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

2. The applicant, who is in custody since 13.06.2025, has approached this Court for grant of regular bail in connection with Keredari P.S. Case No.114 of 2025, registered for the offence under Sections 113(2)/ 113(3)/ 113(4) of the BNS, 2023, Sections 25(1-A)/ 25 (1-B)(a)/ 25(6)/ 25(7)/ 26/ 31/ 35 of the Arms Act and Section 17 of the C.L.A 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 no weapon has been recovered from the possession of this applicant. The co-accused, from whose possession weapon has been recovered, have already been enlarged on bail, considering the period of custody, by the Co- ordinate Benches of this Court. 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 above facts, 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

2026:JHHC:9082

the satisfaction of learned J.M., First Class, Hazaribag, in connection with Keredari P.S. Case No.114 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