Sumit Kumar Verma vs The State Of Jharkhand
2026 Latest Caselaw 2712 Jhar

Jharkhand High Court

Sumit Kumar Verma vs The State Of Jharkhand on 6 April, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                             Neutral Citation No. ( 2026:JHHC:9497-DB )

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (DB) No. 366 of 2026

     Sumit Kumar Verma, son of Pradeep Verma, resident of Karamtoli, PO &
     PS: Lalpur, District: Ranchi, Jharkhand      ...     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

For the Appellant : Mr. Vishal Srivastava, Advocate For the State : Mr. Pankaj Kumar, P.P.

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02/06.04.2026 Heard Mr. Vishal Srivastava, the learned counsel for the appellant and the learned P.P. This appeal is directed against the order dated 09.02.2026 passed by the learned Addl. Judicial Commissioner-XVIII, Ranchi in Misc. Cri. Application No. 257/2026, in connection with CID PS Case No. 34 of 2025, whereby and whereunder, the prayer for bail of the appellant has been rejected.

On an information that some miscreants were planning to commit an offence, a raid was conducted by the police and several accused persons were apprehended with arms and ammunitions.

It has been submitted by the learned counsel for the appellant that the appellant has been implicated on the confession of apprehended accused persons. It has been submitted that the appellant is in custody since 17.01.2026 and no recovery has been effected from the conscious possession of the appellant.

Learned P.P. has opposed the prayer for bail of the appellant. Regard being had to the manner of implication of the appellant, we while setting aside the order dated 09.02.2026 passed by the learned Addl. Judicial Commissioner-XVIII, Ranchi in Misc. Cri. Application No. 257/2026, in connection with CID PS Case No. 34 of 2025, direct the appellant be released on bail on furnishing bail bond of Rs. 10,000/- (Rs. Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Addl. Judicial Commissioner-XVIII, Ranchi in connection with CID PS Case No. 34 of 2025.

This appeal is allowed.

(RONGON MUKHOPADHYAY, J.)

(PRADEEP KUMAR SRIVASTAVA, J.) 06.04.2026 S.B. Uploaded on 07.04.2026