Binulal Marandi vs The State Of Jharkhand ... Opp. Party(S)
2026 Latest Caselaw 1296 Jhar

Jharkhand High Court

Binulal Marandi vs The State Of Jharkhand ... Opp. Party(S) on 18 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                     2026:JHHC:4913

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   B.A. No. 10919 of 2025
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         Binulal Marandi, S/o Sahebram Marandi, R/o Village Bariyarpur, P.O. & P.S.
         Bengabad, Dist- Giridih                              .... 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. Kamdeo Pandey, Advocate For the State : Ms. Anuradha Sahay, AddI. 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 302/201/34 of the IPC.

2. Heard, learned counsel for the petitioner, learned counsel for the State and have also gone through the impugned order.

3. Learned A.P.P. opposes the prayer for bail.

4. The allegation is that on the assurance of marriage, the victim was physically exploited, but thereafter, the marriage was not solemnized and she was murdered.

5. After hearing the learned counsel for the petitioner and after going through the record, I find that the deceased has committed suicide which is apparent from the statement of one driver of Train No.03528 recorded in para 63 of the case diary, wherein he stated that while he was driving the train and was crossing the place of occurrence, a girl just came and committed suicide by jumping in front of the train. As the train was in such a particular speed, he could not stop the same. Further, chargesheet has also been filed under Sections 306 and 376(2)(n) of the Indian Penal Code. The age of the girl is admittedly 19 years and there was love affair between the petitioner and the girl, as the marriage proposal did not fructify, she had committed suicide.

6. Considering the nature of allegation and the fact that the deceased has committed suicide, I am inclined to grant bail to the petitioner. Accordingly, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-VII, Giridih in connection with Gandey P.S. Case No.42 of 2024 (S.T. Case No.447 of 2025) subject to the condition that one of the bailors should be a close relative of the petitioner, having sufficient landed property in his own name within the State of Jharkhand.

(ANANDA SEN, J.) 18th February, 2026 R.S./ Uploaded on 19/02/2026