Rohit Kumar Alias Chhotu Alias Prince vs The State Of Jharkhand ... ... Opposite ...
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Jharkhand High Court

Rohit Kumar Alias Chhotu Alias Prince vs The State Of Jharkhand ... ... Opposite ... on 2 April, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                              2026:JHHC:9378




       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                       B.A. No. 709 of 2026

     Rohit Kumar alias Chhotu alias Prince, aged about 26 years, Son of
     Shri Nandlal Saw, Resident of Village- Oriya, P.O. Oriya, P.S.-
     Muffasil, District- Hazaribagh, Jharkhand. ...    ...     Petitioner
                               Versus
     The State of Jharkhand                ...     ... Opposite Party
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Birendra Kumar, Advocate For the Opp. Party-State : Mr. Satish Kumar Keshri, Advocate

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03/02.04.2026

1. Heard the learned counsel appearing on behalf of the parties.

2. Learned counsel for the petitioner submits that the petitioner is in custody since 12.08.2025 in connection with Barkagaon P.S. Case No. 83 of 2019, for the alleged offence registered under Sections 386/34 of the Indian Penal Code pending in the court of learned Judicial Magistrate, 1st Class, Hazaribagh.

3. Learned counsel for the petitioner submits that the petitioner has been remanded in this case from other cases in which he was already in custody. Learned counsel submits that the petitioner has not been put in TIP and there is no recovery from the petitioner or at the instance of the petitioner. The co-accused namely Mukesh Saw @ Mycal @ Prabhatjee has been enlarged on bail by the co-ordinate bench of this Court in B.A. No. 9833 of 2025 vide order dated 12.11.2025. Learned counsel has submitted that charge has already been framed.

4. Learned counsel appearing on behalf of the opposite party-State has opposed the prayer and has submitted that the petitioner has criminal antecedent and the matter relates to extortion. He has also submitted that the petitioner is involved in altogether three other cases and two of them are of similar nature.

2026:JHHC:9378

5. After hearing the learned counsel for the parties and considering the fact that the petitioner has not been put in TIP nor there is any recovery from the possession of the petitioner or at his instance and similarly situated co-accused has already been enlarged on bail, the petitioner is directed to be enlarged on bail on furnishing bail bond of Rs. 25,000/- (Rs. Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate 1st Class, Hazaribagh in connection with Barkagaon P.S. Case No. 83 of 2019 on the following conditions:

(i) One of the bailors would be the present pairvikar of the petitioner.

(ii) The other bailor should be his close relative.

(iii) The petitioner will attend the court on each and every date and on account of his single default, the learned court shall cancel the bail bond furnished by the petitioner.

(iv) The petitioner will deposit a self-attested copy of his Aadhar Card along with his mobile number before the learned court which he will not change during the pendency of the case without prior permission of the court.

(v) The petitioner shall fully co-operate with the proceedings before the learned court below.

6. The instant bail application is allowed with the aforesaid conditions.

7. Let a copy of this order along with a copy of the affidavit filed with the bail petition be communicated to the court concerned through 'FAX/E-mail'.

(Anubha Rawat Choudhary, J.) 02.04.2026 Rakesh/-

Uploaded on:-03.04.2026