Pramod Bhuiyan Aged About 35 Years vs The State Of Jharkhand ... ... Opp. Party
2026 Latest Caselaw 1199 Jhar

Jharkhand High Court

Pramod Bhuiyan Aged About 35 Years vs The State Of Jharkhand ... ... Opp. Party on 16 February, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                        1                              ( 2026:JHHC:4243 )




           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 B.A. No. 10050 of 2025

         Pramod Bhuiyan aged about 35 years, S/o Kara Bhuiyan, Karu
         Bhuiyan, R/o village-Kathautiya, P.O. and P.S. Chatra-Sadar,
         District-Chatra, Jharkhand             ...    ...    ...     Petitioner
                                Versus
         The State of Jharkhand                 ...    ...    Opp. Party
                                 ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Anurag Kashyap, Advocate For the State : Mr. Pankaj Kumar Mishra, A.P.P.

03/16.02.2026

1. Heard Mr. Anurag Kashyap, learned counsel appearing on behalf of the petitioner.

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

3. Learned counsel for the petitioner submits that the petitioner is in custody since 07.06.2025 in connection with Chatra-Sadar P.S. Case No. 198 of 2025, for the alleged offence registered under Sections 351(2) and 3(5) of the Bhartiya Nyaya Sanhita, pending in the court of learned Chief Judicial Magistrate, at Chatra.

4. Learned counsel for the petitioner submits that marriage between the petitioner and the victim was not performed and the petitioner has been falsely implicated in this case. He has submitted that allegation is that the petitioner, his wife and his brother has allured the deceased to marry this petitioner. The learned counsel for the petitioner has submitted that the other two co-accused have been granted anticipatory bail by this court on the ground that they have no role in this case in A.B.A. No. 6287 of 2025 vide order dated 06.11.2025.

5. Learned counsel appearing on behalf of the opposite party has opposed the prayer and has submitted that as per the allegation the daughter of the informant namely Sarita Kumari was allured by the petitioner and his wife Urmila Devi and other accused on 26.07.2024 and the petitioner solemnized 2nd marriage with Sarita 2 ( 2026:JHHC:4243 )

Kumari, the victim. As per the allegation the victim was subjected to torture and demand. He has also submitted that the dead body of the victim was found in the house of the petitioner and the cause of death is strangulation.

6. Considering the serious nature of offence, involved in this case and that the dead body was recovered from the house of the petitioner, this court is not inclined to enlarge the petitioner on bail. Accordingly, prayer for bail of the petitioner is hereby rejected.

7. Let this order be communicated to the court concerned through FAX/e-mail.

(Anubha Rawat Choudhary, J.) Dated: 16.02.2026 Uploaded on: 16.02.2026 Binit/