Shailesh Kumar vs The State Of Jharkhand
2026 Latest Caselaw 2633 Jhar

Jharkhand High Court

Shailesh Kumar vs The State Of Jharkhand on 2 April, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (DB) No. 281 of 2026
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Shailesh Kumar                                      ... ... Appellant
                                 -Versus -
The State of Jharkhand                              ... ... Respondent
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CORAM: - Hon'ble Mr. Justice Rongon Mukhopadhyay Hon'ble Mr. Justice Pradeep Kumar Srivastava

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For the Appellant : Ms. Kaushiki Mishra, Advocate For the State : Mr. Bhola Nath Ojha, Spl.P.P.

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Order No. 03/Dated: 02nd April, 2026 I.A. No. 4483 of 2026 Heard Ms. Kaushiki Mishra, learned counsel for the appellant and learned Special P.P.

2. This application has been preferred by the appellant for grant of provisional bail to him for a period of 15 days on account of the death of his father.

3. It appears that father of the appellant has passed away on 27.03.2026 and ritual has to be performed from 7th of April, 2026.

4. Learned Special P.P., on instructions, has submitted that the averments made in the instant application has been found to be correct.

5. On consideration of the aforesaid facts, we are inclined to admit the appellant on provisional bail for a period of 15 days (fifteen days) from today. Accordingly, the appellant is directed to be released on provisional bail for a period of 15 days (fifteen days) on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each, to the satisfaction of learned Special Judge (NDPS), Ranchi in connection with NDPS Case No. 65 of 2025 arising out of Sadar P.S. Case No. 58 of 2025, subject to the condition that the appellant shall surrender before the learned trial court on or before 20th of April, 2026.

6. Let this case be listed under the heading 'For Orders' on 27th April, 2026.

7. In the meantime, learned counsel for the appellant shall file an

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8. The aforesaid I.A. stands disposed of.

9. Let the copy of the written instructions submitted at the bar by the learned Special P.P. be kept on record.

10. Let a copy of this order be sent through FAX to the concerned Court.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) 02nd April, 2026 Rahul/ Uploaded on- 01/04/2026

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