Prasidha Patariya @ Prasidha Parahiya @ ... vs The State Of Jharkhand
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Jharkhand High Court

Prasidha Patariya @ Prasidha Parahiya @ ... vs The State Of Jharkhand on 6 April, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                                         2026:JHHC:9524-DB

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. A. (DB) No. 391 of 2026
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Prasidha Patariya @ Prasidha Parahiya @ Prasidh Pahadiya @ Prasidh Parhiya, aged about 59 years, Bindeshwar Parhiya, resident of Village- Kurdag, P.O.-Ratnag, P.S.-Hussainabad, District-Palamau ... ... 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. Ramesh Kumar, Advocate For the State : Mr. Shailesh Kr. Sinha, A.P.P.

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th Order No. 02/ Dated: 06 April, 2026

Heard Mr. Ramesh Kumar, learned counsel for the appellant and

learned A.P.P.

2. This appeal is directed against the order dated 20.02.2026 passed

in Misc. Criminal Application No. 368 of 2026, arising out of

Haidarnagar P.S. Case No. 52 of 2024, by the learned Additional

Sessions Judge-IX, Palamau at Daltonganj, whereby and whereunder the

prayer for bail of the appellant has been rejected.

3. It has been alleged that some extremists had come to the site of

M/s. Abhay Enterprises and had set ablaze JCB vehicles as well as

tractors.

4. Submission has been advanced by the learned counsel for the

appellant that the appellant has been implicated only on the basis of

suspicion. It has further been submitted that the appellant is in custody

since 19.09.2024. Learned counsel submits that one of the co-accused

Rajendra Singh @ Rajendra Jee has been granted bail by this Court in

Cr. A. (DB) No. 969 of 2025.

5. Learned A.P.P. has opposed the prayer for bail of the appellant.

2026:JHHC:9524-DB

6. Regard being had to the manner of implication of the appellant

and the fact that he is in custody since long, we while setting aside the

order dated 20.02.2026 passed in Misc. Criminal Application No. 368 of

2026, arising out of Haidarnagar P.S. Case No. 52 of 2024, by the

learned Additional Sessions Judge-IX, Palamau at Daltonganj, direct the

appellant be released on bail on furnishing bail bond of Rs.10,000/-

(Rupees Ten Thousand) with two sureties of the like amount each, to the

satisfaction of learned Additional Sessions Judge-IX, Palamau at

Daltonganj.

7. Accordingly, this appeal is allowed.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) 06.04.2026 Arpit Uploaded on 07/04/2026