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Jharkhand High Court
Jay Kumar @ Jay Kumar Tiwary vs State Of Jharkhand. ... ... Opp. Party on 18 February, 2026
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
[2026:JHHC:4772]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10961 of 2025
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Jay Kumar @ Jay Kumar Tiwary, aged about 20 years son of Late
Suresh Tiwary, resident of Village-Dewariya, Post Office & Police
Station Chatra, District Chatra, Jharhand.
... ... Petitioner
Versus
State of Jharkhand. ... ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. Manish Yadav, Advocate
Mr. Satyanshu Shubham, Advocate
For the Opp. Party : Mr. Santosh Kumar Shukla, APP
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th
03/Dated: 18 February, 2026
1. The instant application has been filed under Sections 483 and 484 of
Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of bail in
connection with Lawalong P.S. Case No. 53 of 2025 registered under
Section 309(6) of B.N.S. pending in the court of learned Chief
Judicial Magistrate, Chatra.
2. It has been contended on behalf of the petitioners that the petitioner is
innocent and has falsely been implicated in this case.
3. It has been contended that the petitioner is not named in the FIR and
the petitioner has been made accused only on the basis of the
confessional statement before the police and even no Test
Identification Parade has been conducted in this case.
4. It has also been contended that nothing incriminating material has
been recovered from the possession of the petitioner. It has also been
submitted that the charge-sheet has been submitted against the
petitioner.
5. It has also been contended on behalf of the petitioner that the co-
accused person, namely, Amit Kumar has also been granted bail by
the co-ordinate Bench of this Court vide order dated 18.02.2026
passed in B.A. No. 11191 of 2025 and in support of his contention he
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[2026:JHHC:4772]
has placed before this Court the case status report of the said bail
application.
6. Learned counsel for the petitioner, therefore, on the aforesaid ground,
has prayed that the present petitioner may be released on bail.
7. Learned Additional Public Prosecutor appearing for the opposite
party-State although has seriously opposed the prayer for grant of bail
but he has not disputed the fact of grant of bail in favour of the co-
accused person, namely, Amit Kumar.
8. This Court has heard the learned counsel for the parties.
9. This Court has perused the case status report of B.A. No. 11191 of
2025 produced on behalf of the petitioner wherefrom it appears that
the co-accused person, namely, Amit Kumar has been granted bail by
the co-ordinate Bench of this Court vide order dated 18.02.2026
passed in B.A. No. 11191 of 2025 and the said fact has not been
disputed by the learned Additional Public Prosecutor appearing for the
opposite party, as such, considering the aforesaid fact, this Court is of
the view that the present application deserves to be allowed.
10. Accordingly, the instant bail application stands allowed.
11. In consequence thereof, 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 Chief Judicial Magistrate in connection with Lawalong
P.S. Case No. 53 of 2025 with the condition that the petitioner shall
co-operate in the trial and shall not absent himself on the date fixed
without any cogent cause. In failure, the learned trial court is at liberty
to take appropriate steps in accordance with law so that the trial be not
hindered.
(Sujit Narayan Prasad, J.)
18th February, 2026
Saurabh/-
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