Lakhan Mahto Aged About 63 Years Son Of ... vs The State Of Jharkhand ... ... Opp. Party
2026 Latest Caselaw 2988 Jhar

Jharkhand High Court

Lakhan Mahto Aged About 63 Years Son Of ... vs The State Of Jharkhand ... ... Opp. Party on 13 April, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                    ( 2026:JHHC:10595 )


                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            B.A. No. 2934 of 2026

            1. Lakhan Mahto aged about 63 years son of Lalo Mahto
            2. Manju Devi aged about 48 years wife of Lakhan Mahto
                                                ...      ...    Petitioners
                                   Versus
            The State of Jharkhand       ...              ... Opp. Party
                                   ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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            For the Petitioners    : Mr. A.K. Chaturvedy, Advocate
            For the Opp. Party     : Ms. Sweta Singh, APP
                                   ---

03/13.04.2026          Heard the learned counsel appearing on behalf of the parties.

2. Learned counsel for the petitioners submits that the petitioners are in custody since 07.11.2025 in connection with Chouparan P.S. Case No. 285 of 2025, corresponding to G.R. No. 386 of 2026, S.T. No. 104 of 2026 for the offences registered under Sections 80(2), 61(2) (a) of the B.N.S. 2023, pending in the court of learned Additional Sessions Judge, VI, at Hazaribagh.

3. Learned counsel for the petitioners submits that the petitioners have been falsely implicated in this case. They are in custody since 07.11.2025 and charge has been framed on 25.02.2026. The petitioners are the in-laws of the deceased. The marriage was solemnized on 05.05.2025 and she died on 13.10.2025 while staying in her matrimonial home. The learned counsel submits that the victim died due to poisoning. The learned counsel also submits that the victim had died on account of suicide and suicide note was also found.

4. Learned counsel for the opposite party-State has opposed the prayer and has submitted that there is direct allegation against the petitioner with respect to demand of dowry of Rs. 5,00,000/- and also of a motorcycle and the cause of death was not only poisoning but also assault.

5. After hearing the learned counsel for the parties and considering the fact that the victim died in her matrimonial home within a period of less than six months of marriage and there is direct allegation against the petitioners regarding demand of dowry, this ( 2026:JHHC:10595 )

court is not inclined to enlarge the petitioner above named 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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