Bablu Kumar @ Bablu Yadav vs The State Of Jharkhand ..... Opp. Party
2026 Latest Caselaw 1308 Jhar

Jharkhand High Court

Bablu Kumar @ Bablu Yadav vs The State Of Jharkhand ..... Opp. Party on 18 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                     2026:JHHC:4638

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 B.A No.11022 of 2025

    Bablu Kumar @ Bablu Yadav, aged about 22 years, Son of
    Mahabir Yadav, residents of Village - Geri, P.O - Chatra,
    Police Station - Sadar, District - Chatra.
                                           ......    Petitioner
                              Versus
    The State of Jharkhand                       .....         Opp. Party
                              ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. A. K. Chaturvedi, Advocate For the State : Mr. Rakesh Kr. Sinha, A.P.P

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               th
03/Dated: 18        February, 2026

1. Heard learned counsel for the applicant and learned counsel for the State.

2. The applicant, who is in custody since 11.09.2025, has approached this Court for grant of regular bail in connection with Lawalong P.S. Case No.11 of 2023, registered for the offence under Sections 392/ 394 of the Indian Penal Code, pending in the court of learned Judicial Magistrate, 1st Class, Chatra.

It appears that the case diary has not been produced in the trial court in spite of show cause, which is not appreciable.

3. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his/ her part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. Parity has been claimed with the order dated 13.06.2023, passed in B.A. No.4037 of 2023 and it has been submitted that no incriminating article has been recovered from the possession of this applicant and as such he is entitled for grant of bail on the ground of parity. On the above basis, prayer for bail has been made.

4. On the other hand, learned counsel for the State has opposed the prayer for bail stating that there is eye witness to the incident and further, this applicant was avoiding his arrest, rather he has never cooperated in the investigation. Earlier anticipatory bail application being A.B.A. No.9758 of 2023

2026:JHHC:4638

which has been disposed of on 25.04.2024. Thereafter, another anticipatory bail application being A.B.A No.7281 of 2024 has been filed and that has been disposed of on 29.11.2024. In spite of above rejection orders, this applicant was not available for investigation.

5. There is no material to presume that this applicant will participate in trial and also there is eye witness connecting him with the alleged crime.

6. Considering the above facts and the material available on record, I am not inclined to enlarge the applicant on bail, at this stage. Accordingly, the prayer for bail of the applicant is, hereby, rejected.

(Rajesh Kumar, J.) 18th February, 2026 Ravi-Chandan/-

Uploaded on 19.02.2026