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Jharkhand High Court
Aman Lakra @ Anish Oraon @ Lambu vs The State Of Jharkhand ... on 18 February, 2026
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 11004 of 2025
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Aman Lakra @ Anish Oraon @ Lambu, age-26 years, S/o-Jagtu Oraon,
R/o-Vill.-Bijwali, P.O-Lohardaga, P.S+Dist.-Lohardaga, Jharkhand
...............Petitioner
Versus
The State of Jharkhand ..............Opposite Party
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. Rahul Pandey, Advocate
For the State : Mrs. Mohua Palit, APP
Order No.03/ Dated:18th February, 2026
1. The instant bail application under section 483 and 484 of the Bhartiya
Nagrik Suraksha Sanhita has been filed seeking grant of regular bail to
the petitioner, in connection with S.T Case No.755 of 2025 (arising out
of Ratu P.S Case No.208/2025) registered for the offence under Section
103(1), 238 of BNS pending in the Court of learned AJC-V, Ranchi.
2. Learned counsel appearing for the petitioner has submitted that the
petitioner is innocent and has falsely been implicated in this case. It has
been submitted that nothing incriminating has been recovered from the
possession of the petitioner and also there is no specific overt act has
been alleged against him
3. It is submitted that the petitioner has been apprehended in the present
case only on the confession of co-accused-Kailash Oraon, who has been
granted regular bail vide order dated 14.10.2025 passed in B.A No.9291
of 2025 by a co-ordinate Bench of this Court.
4. It has been contended that other co-accused, namely, Anganu Munda
@ Agnu Munda has been granted regular bail vide order dated
19.08.2025 passed in B.A No.7064 of 2025 by a co-ordinate Bench of
this Court and another co-accused, namely, Chhotu Kachhap has been
granted regular bail vide order dated 04.09.2025 passed in B.A No.7544
of 2025 by a co-ordinate Bench of this Court.
5. It has further been contended that on the ground of parity, the present
petitioner may be enlarged on bail. It is further submitted that the
petitioner is in custody since 05.06.2025.
6. While on the other hand, Mrs. Mohua Palit, the learned APP
appearing for the State, however, has vehemently opposed the prayer for
bail. However, she is fairly enough to submit that the other co-accused
persons have been granted regular bail by a co-ordinate Bench of this
Court.
7. This Court has heard the learned counsel for the parties.
8. Taking into consideration the fact that the other co-accused persons
have already been extended benefit of regular bail by a co-ordinate Bench
of this Court as also the petitioner is languishing in judicial custody since
05.06.2025, therefore, this Court is of the view that the instant bail
application deserves to be allowed.
9. Accordingly, the instant bail application stands allowed.
10. 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
learned AJC-V, Ranchi in connection with S.T Case No.755 of 2025
(arising out of Ratu P.S Case No.208/2025) subject to 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
shall have liberty to pass appropriate order in accordance with law so that
trial be not hindered.
(Sujit Narayan Prasad, J.)
Dated:18.02.2026
Sudhir
