Upendra Yadav vs The State Of Jharkhand
2026 Latest Caselaw 2918 Jhar

Jharkhand High Court

Upendra Yadav vs The State Of Jharkhand on 10 April, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                                      2026:JHHC:10448-DB
 IN THE HIGH COURT OF                    JHARKHAND AT RANCHI

                       Cr. A (D.B.) No. 421 of 2026
                                  ---------

Upendra Yadav, aged about 25 years S/o-Rashe Shayam Yadav, R/o- Village-Bhadaibathan, P.O. & P.S.-Manika, Dist.-Latehar ... ... Appellant Versus The State of Jharkhand ... ... Respondent

---------

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

----------

For the Appellant : Mr. Ashok Kumar, Advocate For the Resp. State : Mr. V.K. Vashistha, Spl.P.P.

-----------

th 02/Dated: 10 April, 2026

1. Heard Mr. Ashok Kumar, learned counsel for the appellant and learned A.P.P.

2. This appeal is directed against the order dated 27.02.2026 passed by

the learned Additional Sessions Judge-I, Latehar in B.P. No.67 of 2026

in connection with Chandwa P.S. Case No.217 of 2025 corresponding

to G.R. No.128 of 2026, whereby and whereunder, the prayer for bail

of the appellant has been rejected.

3. It has been alleged that some criminals opened fire and threw country

made bomb at the Tori Railway Siding, which resulted in the injuries

suffered by the workers.

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

that the appellant has been implicated on suspicion as he has been

remanded in the present case from another case and his confessional

statement was recorded. Learned counsel submits that the appellant is

in custody since 11.12.2025. Learned counsel adds that the appellant

has got one criminal antecedent.

2026:JHHC:10448-DB

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

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

while setting aside the order dated 27.02.2026 passed by the learned

Additional Sessions Judge-I, Latehar in B.P. No.67 of 2026 in

connection with Chandwa P.S. Case No.217 of 2025 corresponding to

G.R. No.128 of 2026, direct the appellant be released on bail on

furnishing bail bond of Rs.10,000/- (Ten Thousand) with two sureties

of the like amount each to the satisfaction of learned ACJM, Latehar.

7. This appeal is allowed.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) 10/04/2026

Pappu/-