Manoj Kumar Gupta vs The State Of Jharkhand
2026 Latest Caselaw 3049 Jhar

Jharkhand High Court

Manoj Kumar Gupta vs The State Of Jharkhand on 15 April, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. A. (DB) No. 52 of 2023
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Manoj Kumar Gupta, aged about 30 years, Son of Ram Sundar Gupta, Resident of Village Bulka, P.O. & P.S.- Ramna, Dist.-Garhwa ... ... Appellant Versus The State of Jharkhand ... ... 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. Praveen Kumar, Advocate
 For the State              : Mr. Pankaj Kumar, P.P.
 For the Informant          : Mr. Divyansh Krishna, Advocate
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 Order No. 12/ Dated: 15th April, 2026

                            I.A. No. 5128 of 2026

1. Heard Mr. Praveen Kumar, learned counsel for the appellant and

Mr. Pankaj Kumar, learned P.P. assisted by Mr. Divyansh Krishna,

learned counsel appearing for the informant.

2. This interlocutory application has been preferred by the appellant

for grant of provisional bail to him on account of the marriage ceremony

of his niece, which is to be solemnized on 20th April, 2026.

3. It has been submitted by the learned counsel for the appellant that

earlier appellant was granted provisional bail on account of the death of

his father on 15.10.2025 and on completion of period of 10 days, he had

surrendered before the learned trial Court, which indicates the bona fide

of the appellant. It has further been submitted that the appellant being the

maternal uncle of the bride, his presence is necessary.

4. Learned P.P. as well as learned counsel appearing for the

informant have opposed the prayer for provisional bail made by the

appellant.

5. It appears that the appellant has other brothers as well and

considering the fact that his prayer is with respect to grant of provisional bail on account of marriage ceremony of his niece on 20.04.2026 and

there being no circumstances necessitating his presence in the said

marriage, we are not inclined to admit the appellant on provisional bail.

6. Accordingly, this application stands rejected.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

15.04.2026 Basant Uploaded on 17.04.2026