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Jharkhand High Court
Tanu Lakra vs The State Of Jharkhand ... Opposite ... on 1 April, 2026
2026:JHHC:9156
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.54 of 2026
Tanu Lakra, aged about 34 years, W/o. Late Ramesh Oraon, R/o. Near
Mont Fort School Hathiya, Gonda Dam Side, Kanke, P.O.- Kanke,
P.S.- Gonda, Dist.- Ranchi, Jharkhand. ... Petitioner
Versus
The State of Jharkhand ... Opposite Party
Coram: Hon'ble Mr. Justice Pradeep Kumar Srivastava
For the Petitioner : Mr. Suraj Kishore Prasad, Adv.
For the State : Mr. Gautam Rakesh, A.P.P.
Order No.03/Dated- 01.04.2026
1.
Heard learned counsel for the petitioner and learned A.P.P.
2. The petitioner has been made an accused in connection with
S.T. Case No. 634 of 2025 arising out of Kanke P.S. Case No. 132
of 2025, registered for offences punishable under Sections 103(1) &
61(2) of the B.N.S., 2023, which is pending in the Court of learned
Addl. Judicial Commissioner-XII, Ranchi.
3. Learned counsel for the petitioner submits that petitioner is
innocent and has committed no offence at all rather she has been
falsely implicated in this case only on the basis of confessional
statement of co-accused Sahid Ansari. It is further submitted that
nothing incriminating has been recovered from conscious possession
of this petitioner. It is also submitted that she was not seen at the
time of occurrence and she was implicated due to enmity with her
husband. It is also submitted that co-accused Sahid Ansari had
concocted a false story of love affair with this petitioner and
implicated her. It is also submitted that co-accused Sahid Ansari has
been granted bail by co-ordinate bench of this Court vide order dated
10.12.2025 passed in B.A. No. 10688 of 2025. Petitioner undertakes
to cooperate in the trial of the case and abides by all terms and
conditions which may be imposed. Hence, the petitioner may be
admitted to bail.
4. Learned A.P.P. has opposed the prayer for bail of the
petitioner and has submitted that petitioner had also conspired the
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2026:JHHC:9156
commission of murder of her husband with other co-accused
persons.
5. Considering the aforesaid facts and circumstances of the case
and manner of implication of the petitioner in the alleged offence
and also in view of the fact that other co-accused persons have been
granted bail by co-ordinate bench of this Court on whose confession
petitioner has been implicated, I find substance in the contentions
raised on behalf of petitioner. Therefore, the prayer for bail of the
petitioner is allowed. The petitioner is directed to be released on bail
on furnishing bail bond of Rs.20,000/- (Rupees Twenty thousand)
with two sureties of the like amount each to the satisfaction of
learned Addl. Judicial Commissioner-XII, Ranchi in connection with
S.T. Case No. 634 of 2025 arising out of Kanke P.S. Case No. 132
of 2025 with condition that petitioner shall appear physically on
each and every date during the trial of case till its conclusion unless
his physical appearance is dispensed with for sufficient cause to the
satisfaction of the learned trial court and with further condition that
petitioner shall not indulge in tampering with the prosecution
evidence or influence the witnesses or gain over them.
(Pradeep Kumar Srivastava, J.)
01.04.2026
Rahul
Uploaded on 01/04/2026
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