Tarani Mandal @ Tarni Mandal vs The State Of Jharkhand
2026 Latest Caselaw 2703 Jhar

Jharkhand High Court

Tarani Mandal @ Tarni Mandal vs The State Of Jharkhand on 6 April, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (DB) No. 1037 of 2025
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Tarani Mandal @ Tarni Mandal --- 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        :     Mr. Suraj Singh, Advocate
                For the Respondent       :     A.P.P

                       I.A. No.4556 of 2026
03/06.04.2026          Heard Mr. Suraj Singh, learned counsel appearing for the
          appellant and learned A.P.P.

This application has been preferred by the appellant for grant of provisional bail to him for a period of 15 days on account of death of his father on 28.03.2026.

It has been submitted that the appellant is the only son of his father, who has to perform the rituals and therefore the prayer for grant of provisional bail has been made.

Learned A.P.P on instructions submits that the father of the appellant has indeed died on 28.03.2026.

On consideration of the aforesaid facts, we are inclined to admit the appellant on provisional bail for a period of 15 days. Accordingly, the appellant above named is directed to be released on provisional bail for a period of 15 days on furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge-I, Madhupur in connection with Sarath P.S. Case No.130 of 2021, subject to the condition that the appellant shall surrender before the learned trial court on or before 23rd April 2026.

Let this case be listed on 30th April, 2026 by which time the learned counsel for the appellant must file a supplementary affidavit bringing on record the surrender certificate of the appellant.

I.A. No. 4556 of 2026 stands allowed and disposed of.

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

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) Shamim/ Uploaded on: 06 /04/2026