Birendra Kumar @ Birendra Ravidas vs The State Of Jharkhand
2026 Latest Caselaw 3071 Jhar

Jharkhand High Court

Birendra Kumar @ Birendra Ravidas 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 (D.B.) No. 273 of 2026
         Birendra Kumar @ Birendra Ravidas      ... ... 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. Santosh Kr. Soni, Advocate For the State : Mr. Manoj Kr. Mishra, A.P.P.

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I.A. No. 2443 of 2026

03/15.04.2026 Heard Mr. Santosh Kumar Soni, learned counsel for the appellant and learned A.P.P. for the State.

This interlocutory 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 offences u/s 366 A of the Indian Penal Code and Section 6 of the POCSO Act and has been sentenced to undergo R.I. for 20 years along with a fine of Rs. 10,000/- for the offence under Section 6 of the POCSO Act.

It has been alleged that the appellant on the pretext of marriage had established physical relationship with the victim on numerous occasions.

Submission has been advanced by the learned counsel for the appellant that as per the deposition of the victim who has been examined as P.W.6, she has stated that she was earlier married to one Mahesh Pal and she admits that she stayed at her in-laws' house for 10-15 days. She has further stated that she was having a relationship with the appellant for the last five years. Learned counsel submits that appellant was all along on bail during the trial.

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

Regard being had to the evidence of P.W. 6, we are inclined to admit the appellant on bail. Accordingly, during the pendency of this appeal, the appellant is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand only) with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge-I-cum-Special Judge Children Court, Hazaribag in connection with Barhi P.S. Case No. 172 of 2023, corresponding to Children Case No. 16 of 2023.

I.A. No. 2443 of 2026 stands disposed of.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) Dated, the 15th April, 2026 Pramanik/-

Uploaded on 17 /04/2026