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Jharkhand High Court
Mahru Yadav vs The State Of Jharkhand ... ... Opp. Party on 9 April, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
2026:JHHC:10120
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1718 of 2026
1. Mahru Yadav, son of Late Chhatu Yadav
2. Raj Kumar Yadav, son of Late Chhatu Yadav ... ... Petitioners
Versus
The State of Jharkhand ... ... Opp. Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioners : Mr. Randhir Kumar, Advocate
For the Opp. Party : Mr. Shashi Kumar Verma, Advocate
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th
04/9 April 2026
1. Learned counsel for the petitioners submits that the petitioner is in
custody in connection with Koderma P.S. Case No. 190 of 2025
corresponding to G.R. Case No. 65/2026 for the offence registered under
Section 103(1)/3(5) of B.N.S. and cognizance has been taken under
Section 80, 3(5) of B.N.S., now said to have been pending in the court of
learned Chief Judicial Magistrate, Koderma.
2. Learned counsel for the petitioners has submitted that the petitioners
are the brother-in-law of the deceased and they have been working for their
livelihood in Orissa. The learned counsel has submitted that the petitioners
are in custody since 15.01.2026 and so far as the allegations are concerned,
there are omnibus allegations on all the accused persons. He has further
submitted that the husband of the deceased has been granted bail by a co-
ordinate Bench of this Court in B.A. No. 1804/2026 vide order dated
02.04.2026 primarily on the ground that he was working in Karnataka at the
time of occurrence. The Sister-in-law of the deceased has also been granted
bail in B.A. No. 1479 of 2026 vide order dated 11.03.2026.
3. Learned counsel for the opposite party has opposed the prayer and has
submitted that within three years of marriage, the victim was found dead in
her matrimonial home.
2026:JHHC:10120
4. After hearing the learned counsel for the parties and considering the
aforesaid submissions, the petitioners, who are brother in laws of the victim
and there are no specific allegations against them , they are directed to be
enlarge on bail on furnishing bail bond of Rs. 25,000/- (Rs. Twenty-Five
Thousand) each with two sureties of the like amount each to the satisfaction
of the learned Chief Judicial Magistrate, Koderma in connection with
Koderma P.S. Case No. 190 of 2025, subject to the following conditions: -
(i) One of the bailors would be the present pairvikar of the
petitioners.
(ii) The other bailor should be their close relative.
(iii) The petitioners will attend the court on each and every date and
on account of their single default, the learned court shall cancel
the bail bond furnished by the petitioners.
(iv) The petitioners would deposit a self-attested copy of their Aadhar
Cards along with their Mobile Numbers before the learned court,
which they shall not change during the pendency of the case
without prior permission of the court.
(v) The petitioners shall fully co-operate with the proceedings before
the learned court.
5. The instant bail application is allowed with the aforesaid conditions.
6. Let a copy of this order along with a copy of the affidavit filed with
the bail petition be communicated to the court concerned through 'e-
mail/FAX'.
(Anubha Rawat Choudhary, J.)
Dated: 09.04.2026
Uploaded On: 09.04.2026
Mukul/-
