Akleshwar Rawani @ Akhilesh Rawani vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 2885 Jhar

Jharkhand High Court

Akleshwar Rawani @ Akhilesh Rawani vs The State Of Jharkhand ... ... Opposite ... on 9 April, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                          2026:JHHC:10179




                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  B.A. No. 2896 of 2026

              Akleshwar Rawani @ Akhilesh Rawani, son of late Prabhu Rawani.
                                                    ...     ...    Petitioner
                                       Versus
              The State of Jharkhand         ...        ...      Opposite Party
                                       ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

              For the Petitioner       : Mr. Ranjan Kumar, Advocate
              For the Opp. Party       : Mr. V.S. Sahay, APP
                                       ---
04/09.04.2026       Heard the learned counsel appearing on behalf of the parties.

2. Learned counsel for the petitioner submits that the petitioner is in custody since 19.07.2024 in connection with Chitra P.S. Case No.59 of 2024, arising out of S.T. No.374/2024, registered under Sections 103(1), 238(a), 61(2), 3 (5) of B.N.S, 2023, and charge sheet has been submitted against the petitioner under Section 103, 238 (a) now pending in the court of learned Additional Sessions Judge - I, Madhupur (Deoghar).

3. The learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case only for the reason that the petitioner happens to be the husband of the deceased.

4. The learned counsel has submitted that the petitioner is in custody since 19.07.2024 and he has been made accused only on account of suspicion. He has also submitted that the marriage between the petitioner and the victim was more than 25 years.

5. The learned counsel for the State has opposed the prayer and submitted that 4 witnesses have already been examined.

6. After hearing the learned counsels for the petitioner and upon going through the impugned order, it appears that the trial is in progress and as on 29.01.2026, 4 witnesses out of 11 were already examined. The petitioner is the named accused in the F.I.R and as per the F.I.R., It has been alleged that there was matrimonial discord between the petitioner and the victim. Since the trial is in progress and the petitioner is named accused in the F.I.R., this Court is not inclined

2026:JHHC:10179

to enlarge the petitioner on bail.

7. The State is directed to ensure that the witnesses are promptly produced before the court.

8. The learned counsel for the State is directed to communicate this order to the Director, Prosecution and also the Superintendent of Police of the concerned district to ensure compliance.

9. Let a copy of this order be communicated to the learned court concerned through "FAX/email".

(Anubha Rawat Choudhary, J.) Date of Order:09.04.2026 Saurav Date of Uploading:09.04.2026