Chanda Pahariya Aged About 65 Years Son ... vs The State Of Jharkhand ... ... Opp. Party
2026 Latest Caselaw 2979 Jhar

Jharkhand High Court

Chanda Pahariya Aged About 65 Years Son ... vs The State Of Jharkhand ... ... Opp. Party on 13 April, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                             ( 2026:JHHC:10594 )




                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    B.A. No. 2909 of 2026

                  Chanda Pahariya aged about 65 years son of late Mesha Pahariya
                                                      ...      ...     Petitioner
                                         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 Petitioner : Ms. Puja Agarwal, Advocate For the Opp. Party : Mr. Sanjay Kumar Srivastava, APP

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05/13.04.2026 Heard the learned counsel appearing on behalf of the parties.

2. Learned counsel for the petitioner submits that the petitioner is in custody since 02.10.2025 in connection with Barhait P.S. Case No. 143 of 2025, for the offences registered under Sections 103(1) of the B.N.S. 2023, pending in the court of learned S.D.J.M. Sahibganj.

3. Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case. FIR has been lodged by the police chowkidar and he has made an allegation that the petitioner has killed his wife by lathi. The learned counsel for the petitioner further submits that except recovery of lathi from the house of the petitioner upon his confessional statement, there is nothing against the petitioner.

4. Learned counsel for the opposite party-State has opposed the prayer and has submitted that as per the impugned order, the cause of death is brain hemorrhage and shock due to hard substance on brain.

5. After hearing the learned counsel for the parties and considering the nature of allegation involved in this case, and that there is recovery of the weapon used for commission of the alleged offence, this court is not inclined to enlarge the petitioner on bail. Accordingly, prayer for bail of the petitioner above named is rejected.

6. Let this order be communicated to the court concerned through FAX/e-mail.

(Anubha Rawat Choudhary, J.) Dated: 13.04.2026

Uploaded on: 14.04.2026

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