Akash Mirdha vs The State Of Jharkhand ... Opp. Party(S)
2026 Latest Caselaw 1301 Jhar

Jharkhand High Court

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

Author: Ananda Sen

Bench: Ananda Sen

                                                                        2026:JHHC:4711
               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   B.A. No. 10978 of 2025
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         Akash Mirdha, S/o Sri Rajesh Mirdha, R/o Village- Konge, Jaipur, P.O. Ranchi
         University, P.S. Kanke, Distt- Ranchi
                                                                 .... Petitioner(s).
                                         Versus
         The State of Jharkhand                                 ... Opp. Party(s).
                                         ------
               CORAM        :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Rajan Sahay, Advocate For the State : Mr. Praful Jojo, 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 25(1-B)a/ 25(1-B)e/ 25(b)/ 26/35 of the Arms Act.

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. One country made pistol was recovered from the possession of the petitioner.

5. Admittedly, there is no antecedent of the petitioner. He is in custody since 07.06.2025 and chargesheet has already been submitted.

6. Considering the aforesaid fact, 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 Judicial Magistrate, Ranchi in connection with Sukhdeo Nagar P.S. Case No.298 of 2025, corresponding to G.R. Case No. 2382 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.) th 18 February, 2026 R.S./ Uploaded on 19/02/2026