Ranjeet Ganjhu vs The State Of Jharkhand ... ... Opposite ...
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Jharkhand High Court

Ranjeet Ganjhu vs The State Of Jharkhand ... ... Opposite ... on 2 April, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                              2026:JHHC:9375




       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          B.A. No. 690 of 2026

     Ranjeet Ganjhu, aged about 30 years, Son of Khirodhar Ganjhu,
     Resident of Village-Chichi, P.O. and P.S.- Katkamdag, 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. Manish Kumar, Advocate For the Opp. Party-State : Mr. Azeemuddin, Advocate

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05/02.04.2026

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 07.11.2025 in connection with Katkamdag P.S. case No. 68 of 2024, for the alleged offence registered under Sections 341, 323, 307, 504, 506, 34 of the Indian Penal Code pending in the court of learned J.M 1st Class, Hazaribagh.

3. Learned counsel for the petitioner submits that so far as the First Information Report (FIR) is concerned, though the petitioner named in the FIR, but there is general and omnibus allegation against all the accused persons and there was a dispute in connection with the land. He has submitted that charge sheet has been submitted and the petitioner has no criminal antecedent.

4. Learned counsel appearing on behalf of the opposite party-State has opposed the prayer by submitting that the victim has suffered grievous injuries.

5. After hearing the learned counsel for the parties and considering the fact that there is general allegation against all the co- accused and the petitioner does not have criminal antecedent who is in custody since 07.11.2025, 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

2026:JHHC:9375

of learned J.M. 1st Class, Hazaribagh in connection with Katkamdag P.S. Case No. 68 of 2024 on the following conditions:

(i) The petitioner shall not disturb the informant and his family members in any manner.

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

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

(iv) 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.

(v) 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.

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

(vii) The petitioner shall not torture the informant in any manner.

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