Suraj Ram vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 1041 Jhar

Jharkhand High Court

Suraj Ram vs The State Of Jharkhand .... .... .... ... on 12 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                  2026:JHHC:3857



IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 B.A. No. 11985 of 2025
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Suraj Ram, S/o Ramdhir Ram, R/o Village Konmenjra, Chotka Toli, P.O. & P.S. T. Tanger, District Simdega, Jharkhand .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Gaurav, Advocate For the State : Mr. Santosh Kr. Shukla, APP

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Order No.02 / Dated : 12.02.2026.

Heard both the sides.

This bail application has been filed on behalf of Suraj Ram who is in custody since 04.07.2025 in connection with T. Tanger P.S. Case No. 41 of 2025 corresponding to POCSO Case No. 23 of 2025for the offence registered under Sections 64(1) and 137(2) of the BNS and under Section 4, 6 and 8 of POCSO Act pending in the Court of learned Special Judge, (POCSO), Simdega, is pressed into motion.

The informant is the mother of the victim and as per the FIR, this petitioner, aged around 19 years, enticed his minor daughter, aged 17 years and had taken her away on 18.06.2025. Somehow the girl was traced and she was brought back, but again she eloped with the petitioner on 28.06.2025. After , she had returned after the first incidence she had disclosed that she was in physical relationship with the petitioner and was pregnant. On this allegation, the case was lodged on 03.07.2025 and the victim girl was recovered on the same day.

It is submitted by learned counsel for the petitioner that on the very same day when the FIR was lodged i.e., on 03.07.2025, the victim girl was recovered. It is further submitted that there was no enticement on the part of the petitioner and it was a consensual physical relationship. It is further submitted that the victim girl has been examined during trial as PW1 and has deposed that on 1 st June, 2025 she went to the house of the petitioner, she was assaulted by her mother. It was further deposed by her that she voluntarily went again to the house of Suraj Ram and was brought back. It has come in her deposition that she has physical relationship with the petitioner and has a child from him. They have love affairs and she wanted to marry the petitioner. Specific plea has been taken 2026:JHHC:3857

that the petitioner also wants to marry the victim girl and to keep the victim and her child with honor and dignity.

Learned counsel for the State has opposed the prayer for bail and submitted the consent of minor is immaterial.

Under the circumstances, considering the overall facts and circumstances of the case the above-named petitioner is directed to be released on bail on furnishing bail bond of Rs.25,000/-(Twenty-Five Thousand) with two sureties of the like amount each to the satisfaction of the Court below.

(Gautam Kumar Choudhary, J.) Pawan/ Uploaded 13.02.2026