Md. Keshar Mian @ Md. Kaushar Aged About ... vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 1188 Jhar

Jharkhand High Court

Md. Keshar Mian @ Md. Kaushar Aged About ... vs The State Of Jharkhand ... ... Opposite ... on 16 February, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                              2026:JHHC:4279




       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                      B.A. No. 10174 of 2025

     Md. Keshar Mian @ Md. Kaushar aged about 20 years, S/o Anwar
     Miyan, Resident of Village- Raha, P.O. + P.S.- Godda(M), District-
     Godda.                                   ...      ...    Petitioner
                             Versus
     The State of Jharkhand              ...       ... Opposite Parties
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. S. P. Roy, Advocate For the Opp. Party-State : Ms. Shweta Singh, Advocate

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03/16.02.2026

1. Heard the learned counsel for the parties.

2. Learned counsel for the petitioner submits that the petitioner is in custody since 23.05.2025 in connection with Basantrai P.S. Case No. 22 of 2025 in Special (POCSO) Case No. 82 of 2025 for the alleged offence registered under Sections 96 read with section 3(5) of B.N.S. Act, 2023, said to have been pending in the court of learned Additional District & Sessions Judge 1st-cum-Special Judge (POCSO), Godda.

3. Learned counsel for the petitioner submits that the victim has been examined before the court, who has stated that she had gone with the petitioner on her own accord and the petitioner is her classmate. Learned counsel submits that the petitioner is 20 years of age and the victim is 17 years of age, studying in class-X.

4. Learned counsel appearing on behalf of the opposite party-State has submitted that the victim is a minor and there has been some altercation and ultimately she was taken away.

5. After hearing the learned counsel for the parties and considering the facts that the victim has not supported the case of the prosecution, the present petitioner is directed to be enlarged on bail on furnishing bail bond of Rs. 25,000/- (Rs. Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned

2026:JHHC:4279

Additional District & Sessions Judge 1st-cum- Special Judge (POCSO), Godda in connection with Basantrai P.S. Case No. 22 of 2025 in Special (POCSO) Case No. 82 of 2025 on the following conditions:

(i) One of the bailors would be the present pairvikar of the petitioner.

(ii) The other bailor should be his close relative.

(iii) The petitioner will attend the court on each and every date and on account of his single default, the learned court shall cancel the bail bond furnished by the petitioner.

(iv) The petitioner will deposit a self-attested copy of his Aadhar Card along with his mobile number before the learned court which he will not change during the pendency of the case without prior permission of the court.

(v) The petitioner shall fully co-operate with the proceedings before the learned court below.

6. The instant bail application is allowed with the aforesaid conditions.

7. Let a copy of this order along with a copy of the affidavit filed with the bail petition be communicated to the court concerned through 'FAX/E-mail'.

(Anubha Rawat Choudhary, J.) 16.02.2026 Rakesh/-

Uploaded on:- 17.02.2026