Ravindra Mehta @ Ravindra Mahto vs The State Of Jharkhand
2026 Latest Caselaw 1289 Jhar

Jharkhand High Court

Ravindra Mehta @ Ravindra Mahto vs The State Of Jharkhand on 18 February, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

   THE HIGH COURT OF JHARKHAND AT RANCHI
                Criminal Appeal (DB) No. 1586 of 2025
   1. Ravindra Mehta @ Ravindra Mahto
   2. Karam Singh @ Karam Singh Chero
   3. Bikesh Mahto
   4. Guppu Mahto @ Gupteshwar Mahto
                                              ...     Appellants
                                              Versus
   The State of Jharkhand                    ...         Respondent
                           ---

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

For the Appellants : Mr. A.K. Kashyap, Sr. Advocate Mrs. Supriya Dayal, Advocate For the State : APP

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   Order No. 03                                     Dated 18th February, 2026

          I.A. No. 1650 of 2026

Heard the learned counsel for the respective parties. This application has been preferred by the appellants for grant of bail to them during the pendency of this appeal.

The appellants have been convicted for the offence punishable u/s 307 IPC and have been sentenced to undergo rigorous imprisonment for ten years along with a fine of Rs. 15,000/- each.

It has been alleged that the husband of the informant while being engaged in agricultural work had left for answering the call of nature and after sometime he was found lying injured near the house of Tetariya and the accused persons were found fleeing away from the place of occurrence.

Submission has been advanced by the learned senior counsel for the appellants that the incident had occurred on account of a land dispute. It has further been submitted that the allegations are general and omnibus in nature. Learned senior counsel adds that the appellants are in custody for about 16 months.

It appears that PW-4 is an eye witness who has categorically stated about the appellant No. 2 assaulting on the private part of the victim with an axe which resulted in injuries supported by the injury report. So far as the rest of the appellants are concerned, the allegations appear to be general and omnibus in nature.

In view of the above, therefore, the prayer for bail of the appellant No. 2 is rejected at this stage.

However, so far as the appellants No. 1, 3 and 4 are concerned, we are inclined to admit them on bail. Accordingly, during pendency of this appeal, the appellants No. 1, 3 and 4 are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rs. Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned trial court [Additional Sessions Judge- II, Palamau at Daltonganj] in connection with Sessions Trial No. 100 of 2015.

This I.A. stands disposed of.

(RONGON MUKHOPADHYAY, J.)

(PRADEEP KUMAR SRIVASTAVA, J.) MK 18.02.2026

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