Prince Kumar @ Prince Mishra vs Crime Investigation Department
2026 Latest Caselaw 2920 Jhar

Jharkhand High Court

Prince Kumar @ Prince Mishra vs Crime Investigation Department on 10 April, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                                   2026:JHHC:10482-DB
 IN THE HIGH COURT OF                   JHARKHAND AT RANCHI

                      Cr. A (D.B.) No. 426 of 2026
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Prince Kumar @ Prince Mishra, aged about 19 years, S/o-Ram Naresh Mishra, R/o-Ray Lodge, Harihyar Singh Road, Morabadi, P.S.-Bariatu, P.O.-Ranchi, G.P.O., Dist. Ranchi, Jharkhand ... ... Appellant Versus Crime Investigation Department ... ... 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. Shailesh Poddar, Advocate Mr. Kunol Bhartendu, Advocate Mr. Amritosh Kumar, Advocate Mr. Sourav Raj Sharma, Advocate Mr. Xenia Dhar, Advocate For the Resp. State : Mr. Pankaj Kumar, P.P.

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th 02/Dated: 10 April, 2026

1. Heard Mr. Shailesh Poddar, learned counsel for the appellant and learned P.P.

2. 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. 95/2026, in connection with CID PS Case No. 34 of

2025, whereby and whereunder, the prayer for bail of the appellant has

been rejected.

3. 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.

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

that the appellant has been implicated on suspicion. Learned counsel

submits that the appellant is in custody since 17.01.2026 and no

recovery of any incriminating articles have been effected from the 2026:JHHC:10482-DB

possession of the appellant. Learned counsel further submits that

several co-accused persons have been granted bail in Cr. Appeal (DB)

No.366 of 2026, Cr. Appeal (D.B.) No.324 of 2026 and Cr. Appeal

(DB) No.378 of 2026.

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

has admitted that the implication of the appellant is based on the

confessional statement of the co-accused.

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

fact that several co-accused persons have been granted bail as noted

above, we, while setting aside the order dated 09.02.2026 passed by

the learned Addl. Judicial Commissioner-XVIII, Ranchi in Misc. Cri.

Application No. 95/2026, 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/- (Ten Thousand) with two sureties of the like amount each

to the satisfaction of learned Addl. Judicial Commissioner-XVIII,

Ranchi.

7. This appeal is allowed.

(Rongon Mukhopadhyay, J.)

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

Pappu/-