[Cites 25, Cited by 0]
Jharkhand High Court
Rahul Ganjhu @ Khalil Ji vs The State Of Jharkhand ... Opp. Party(S) on 18 February, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:4747
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10997 of 2025
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Rahul Ganjhu @ Khalil Ji, S/o Ganesh Ganjhu, r/o Village Siram, P.O Makka, P.S.
Burmu, District Ranchi (Jharkhand)
.... Petitioner(s).
Versus
The State of Jharkhand ... Opp. Party(s).
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Sahil, Advocate
For the State : Mr. Sunil Kumar Dubey, Addl. P.P.
.........
03/18.02.2026: This bail application has been filed under Sections 483 & 484 of
BNSS, 2023 wherein, prayer has been made for grant of bail as he is in
custody for allegedly committing offence punishable under Sections
387 of 34 of IPC, Section 27 of Arms Act and Section 17 of C.L.A Act.
2. Heard, learned counsel for the petitioner learned counsel for the
State and have also gone through the impugned order.
3. This is a case of extortion, though the petitioner is not named,
but the fact which cannot be lost sight of is that each and every time
the petitioner is granted bail in a case, he commits an offence. Thus,
there are eighteen criminal cases pending against this petitioner,
hereinbelow:-
1.Burmu P.S. Case No.46/20, dated 21.06.20, Section 302/34 of IPC
and 27 of the Arms Act.
2. Burmu P.S. Case No.48/20, dated 06.07.20, Section 302/34 of IPC
and 27(3) of the Arms Act.
3. Burmu P.S. Case No.19/21, dated 01.03.21, Section 385/387 of IPC
and 27 of the Arms Act.
4. Burmu P.S. Case No.30/21, dated 29.03.21, Section 302/34 of IPC
and 27 of the Arms Act and 17 C.L.A. Act.
5. Burmu P.S. Case No.63/21, dated 29.09.21, Section 392 of IPC.
6. Burmu P.S. Case No.73/21, dated 05.11.21, Section 305 of IPC.
7. Burmu P.S. Case No.83/21, dated 20.12.21, Section 399/402 of IPC
and 25(1)a/25(1-B)a/ 26/35 of the Arms Act and 17 C.L.A. Act.
8. Burmu P.S. Case No.09/24, dated 17.02.24, Section
341/323/307/354/504/506/34 of IPC and 27 of the Arms Act and 17
of CLA Act.
9. Burmu P.S. Case No.18/24, dated 19.03.24, Section 414/34 of IPC
and 17 of CLA Act.
10. Thakurgaon P.S. Case No.13/21, dated 05.04.21, Section 387 of
IPC and 17 of CLA Act.
11. Thakurgaon P.S. Case No.36/23, dated 06.08.23, Section 26/35 of
Arms Act and 17 of CLA Act.
12. Chanho P.S. Case No.154/21, dated 06.10.21, Section 452/387/34
of IPC and 27 of Arms Act.
13. Khalari P.S. Case No.21/21, dated 01.03.21, Sections
341/323/385/367/34 of IPC, 27 of Arms Act and 17 of CLA Act.
14. Piprawar P.S. Case No.16/20, Section 302 of IPC and 27 of Arms
Act.
15. Sukhdeo Nagar P.S. Case No.478/23, dated 23.10.23, Section 387
of IPC and 17 of CLA Act.
16. Sukhdeo Nagar P.S. Case No.535/23, dated 03.12.23, Section 387
of IPC and 17 of CLA Act.
17. Ratu P.S. Case No.303/23, dated 19.07.23, Section
385/387/120(B) of IPC and 17 of CLA Act.
18. Ratu P.S. Case No.09/24, dated 04.01.24, Section 385/387/
326/302/120(B) of IPC, 27 of Arms Act and 17 of CLA Act.
4. Learned counsel for the petitioner submits that without putting
him on TIP, the chargesheet has been submitted. He submits that he is
accused in several cases, but in many of the cases, he has been
acquitted.
5. Learned Addl. P.P. opposes the prayer for bail.
6. Considering the facts that there are eighteen criminal cases
against the petitioner even if he was acquitted in some case or released
on bail, the petitioner is going on committing the offence. As there is
no ground to release him on bail, I am not inclined to grant privilege
of bail to the petitioner. Accordingly, the prayer for bail of the
petitioner in connection with Mandar P.S. Case No.11 of 2024 (S.T.
Case No.372 of 2025), pending in the Court of learned A.J.C.-XVII,
Ranchi stands rejected.
(ANANDA SEN, J.)
18th February, 2026
R.S./
Uploaded on 19/02/2026
