Ashish @ Ashisan Bodra Aged About 21 ... vs The State Of Jharkhand ... ... Opp. Party
2026 Latest Caselaw 1198 Jhar

Jharkhand High Court

Ashish @ Ashisan Bodra Aged About 21 ... vs The State Of Jharkhand ... ... Opp. Party on 16 February, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                              ( 2026:JHHC:4163 )




           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 B.A. No. 9963 of 2025

         Ashish @ Ashisan Bodra aged about 21 years, son of late Johan
         Bodra, Resident of village:- Chatradih, P.O. and P.S.:- Murhu,
         District:- Khunti                ...     ...   ...     Petitioner
                               Versus
         The State of Jharkhand                 ...   ...     Opp. Party
                                ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Ritesh Kumar, Advocate For the State : Mr. Satish Kumar Keshri, Advocate

03/16.02.2026

1. Heard Mr. Ritesh Kumar, learned counsel appearing on behalf of the petitioner.

2. Heard Mr. Satish Kumar Keshri, learned counsel appearing on behalf of the opposite party-State.

3. Learned counsel for the petitioner submits that the petitioner is in custody since 05.02.2025 in connection with POCSO Case No. 03 of 2025, arising out of Murhu P.S. Case No. 56 of 2024 for the alleged offence registered under Sections 70(2), 74,127(1), 351(2) of Bhartiya Nyaya Sanhita (BNS) 2023 and under Section 4(2) of POCSO Act and the case is pending before District and Additional Sessions Judge-1st Cum Special Judge, POCSO Act, Khunti.

4. Learned counsel for the petitioner submits that the petitioner is not named in the F.I.R. nor the victim has identified the petitioner during the Test Identification parade. The victim has identified a number of accused but not the petitioner. The chargesheet has been filed.

5. Learned counsel appearing on behalf of the opposite party state has submitted that the offence is serious in nature and it is a case of gang rape.

6. After hearing the learned counsel for the parties and considering the fact the petitioner is neither named in the F.I.R. nor has been identified by the victim in the T.I. Parade, the present petitioner is

( 2026:JHHC:4163 )

directed to be enlarged on bail on his furnishing bail bond of Rs. 25,000/- (Rs. Twenty-five thousand) with two sureties of the like amount each to the satisfaction of learned District and Additional Sessions Judge-1st Cum Special Judge, POCSO Act, Khunti., in connection with POCSO Case No. 03 of 2025, arising out of Murhu P.S. Case No. 56 of 2024, 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.

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

8. Let 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.) Dated: 16.02.2026 Uploaded on: 16.02.2026

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