Rohit Kumar Yadav vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 1297 Jhar

Jharkhand High Court

Rohit Kumar Yadav vs The State Of Jharkhand .... .... .... ... on 18 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                            2026:JHHC:4763




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    B.A. No. 60 of 2026
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1. Rohit Kumar Yadav, son of Badri Gope

2. Shankar Kumar @ Shankar Kumar Yadav @ Shankar Yadav, son of Badri Gope Both are residents of Village Mandai Khurd, P.O. and P.S. Lohsinghna, District Hazaribag .... .... .... Petitioners Versus The State of Jharkhand .... .... .... Opp. Party

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioners: Mr. A.K. Chaturvedy, Advocate For the State : Mr. Praful Jojo, A.P.P.

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Order No.02 / Dated : 18.02.2026 Bail petition filed on behalf of the petitioners- Rohit Kumar Yadav and Shankar Kumar @ Shankar Kumar Yadav @ Shankar Yadav, who are in custody since 20.09.2025 and 10.09.2025 respectively in connection with Lohsinghna P.S. Case No. 88 of 2021 for the offence registered under Sections 341, 323, 324, 307, 379, 504, 506/34 of the Indian Penal Code pending in the Court of learned Additional Chief Judicial Magistrate, Hazaribagh, is pressed into motion.

It is submitted by the learned counsel on behalf of petitioners that the FIR has been lodged against three named accused persons and these petitioners are not among them. The allegation of assault is mainly directed against named accused persons and one of the co-accused namely, Niranjan Yadav @ Niranjan Kumar Yadav, has been granted bail by the co-ordinate Bench of this Court.

Learned A.P.P. opposed the bail petition. However, he does not dispute the factual assertions.

Under the circumstances, the above named petitioners are directed to be released on bail on furnishing bail bond of Rs.25,000/-(Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of the Court below.

(Gautam Kumar Choudhary, J.) Anit Uploaded 19.02.2026