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Jharkhand High Court
Sonapati Tudu vs The State Of Jharkhand ... Opposite ... on 18 February, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
( 2026:JHHC:4721 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10091 of 2025
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Sonapati Tudu, aged about 51 years, wife of Budai Hembrom,
resident of Village-Koyam, P.O.-Ramgarh, P.S.-Ramgarh,
Dist.-Dumka (Jharkhand) ... Petitioner
Versus
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Suraj Singh, Advocate
For the State : Mr. Arup Kr. Dey, Addl. P.P.
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Order No.03 Dated- 18.02.2026
Heard the parties.
The petitioner has moved this Court for grant of bail in
connection with Ramgarh P.S. Case No.69 of 2022 registered for
the offences punishable under sections 302/34 of the Indian Penal
Code.
The learned counsel for the petitioner submits that the
allegation against the petitioner is that the petitioner killed her
own sister by throttling her neck. It is further submitted that the
allegations against the petitioner are all false and as per the
postmortem report, the death of the deceased occurred due to
disease of heart and its complications. It is next submitted that co-
accused-Budai Hembrom who is the husband of the petitioner and
who faced the trial vide Sessions Trial No. 09 of 2023 has been
acquitted vide judgment dated 24.02.2025 passed by the learned
Additional Sessions Judge-III, Dumka. It is next submitted that
there is no eyewitness to the occurrence and the petitioner has
been implicated in this case only on the basis of suspicion. It is
further submitted that the petitioner has no criminal antecedent as
has been mentioned in paragraph no.17 of the bail application. It is
then submitted that the petitioner has been in custody since
25.06.2025, as has been mentioned in paragraph no. 16 of the bail
application. It is next submitted that the petitioner undertakes to
cooperate with the trial of the case and further undertakes that she
will not annoy or disturb the informant or the witnesses of the case
in any manner during the trial of the case. Hence, it is submitted
that the petitioner be admitted to bail.
The learned Addl. P.P. opposes the prayer for bail.
Considering the submissions of the counsels and the fact as
discussed above, I am inclined to enlarge the abovenamed
petitioner on bail. Accordingly, the petitioner is directed to be
released on bail on furnishing bail bond of Rs. 25,000/- (Rupees
Twenty Five Thousand) with two sureties of the like amount each
to the satisfaction of learned J.M. 1st Class, Dumka, in connection
with Ramgarh P.S. Case No.69 of 2022 with the condition that the
petitioner will cooperate with the trial of the case and will furnish
her mobile number and a copy of her Aadhar Card in the court
below with the undertaking that she will not change her mobile
number during the trial of the case, with further condition that she
will not annoy or disturb the informant or the witnesses of the case
in any manner during the trial of the case.
(Anil Kumar Choudhary, J.)
18.02.2026
Sonu/Gunjan-
