Chandra Shekhar Mahto vs The State Of Jharkhand
2026 Latest Caselaw 3065 Jhar

Jharkhand High Court

Chandra Shekhar Mahto vs The State Of Jharkhand on 15 April, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Appeal (DB) No. 168 of 2026
       Chandra Shekhar Mahto                   --- ---     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. Rajan Sahay, Adv.

             For the State        : A.P.P.
                                        ---
       I.A. No. 17273 of 2025.
04/15.04.2026      Heard Mr. Rajan Sahay, learned counsel for the
        appellant and learned A.P.P.

This application has been preferred by the appellant for grant of bail to him during the pendency of this appeal.

The appellant has been convicted for the offence under Section 302/34 IPC and has been sentenced to undergo imprisonment for life along with a fine of Rs. 10,000/-.

It has been alleged that on account of a dispute with respect to cutting of bamboos, a scuffle had taken place and the appellant is said to have assaulted the sister of the informant with an Axe and the co-convict Lakhiram Mahto had assaulted the father of the informant with an Axe which resulted in his death.

Submission has been advanced by the learned counsel for the appellant that the appellant has not been attributed to have committed assault upon the deceased. It has been submitted that it was Lakhiram Mahto who, as per the statement of the eye witnesses, was the person responsible for committing the murder of the father of the informant. Learned counsel further submits that there is no injury report on record in order to substantiate that the sister of the informant had also sustained injuries on account of the assault committed by the appellant. Learned counsel adds

that the appellant is in custody for almost 06 years.

Learned A.P.P. has opposed the prayer for bail of the appellant.

Regard being had to the eye witness account which clearly reveals that it was Lakhiram Mahto who is the main assailant and considering the fact that there is no injury report to substantiate the allegation of committing assault upon the sister of the informant by the appellant, we are inclined to admit the appellant on bail. Accordingly, during pendency of this appeal, the appellant is directed to 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 Additional Judicial Commissioner-III, Ranchi in connection with S.T. No. 295/2020.

I.A. No. 17273 of 2025 stands disposed of.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

Dated- 15th April, 2026.

Preet/-

Uploaded on: 17 /04/2026.