[Cites 1, Cited by 0]
Jharkhand High Court
Hariom Singh @ Hariom Kumar vs State Of Jharkhand. ... ... Opp. Party on 18 February, 2026
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
[2026:JHHC:4769]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10473 of 2025
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Hariom Singh @ Hariom Kumar, aged about 25 years, s/o Laxmi
Singh, resident of Village-Belkapi, P.O. Belkapi, P.S.-Gorhar, District-
Hazaribagh, Jharkhand.
... ... 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. Prashant Kumar Srivastava, Advocate
For the Opp. Party : Mr. Sudhir Kr. Mahato, 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 Gorhar P.S. Case No.16 of 2025 (S.T. No. 248 of
2025) registered under Section 118(1), 109(1), 111(4), 3(5) of B.N.S.
and under Section 27 of Arms Act pending in the court of learned
A.J.C.-VIII, Hazaribag.
2. It has been contended on behalf of the petitioner that merely on the
basis of the false allegation, the petitioner has been indulged in this
present case.
3. It has been submitted that the other co-accused persons, namely,
Shesh Nath Singh and Vikrant Pandey have already been granted bail
by the co-ordinate Bench of this Court in B.A. No. 7552 of 2025 vide
order dated 26.08.2025 and in B.A. No. 6071 of 2025 vide order dated
22.07.2025 respectively.
4. Submission has also been made that although the case is at the stage
of evidence but the case of the present petitioner is on parity with the
other co-accused persons who have been released on bail, as such, the
present petitioner may also be enlarged on bail.
5. Learned Additional Public Prosecutor appearing for the opposite
party-State although has seriously opposed the prayer for grant of bail
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[2026:JHHC:4769]
but he has not disputed the fact of grant of bail in favour of the co-
accused persons.
6. This Court has heard the learned counsel for the parties.
7. This Court has taken into consideration the fact that the other co-
accused persons, namely, Shesh Nath Singh and Vikrant Pandey have
already been released on bail vide orders dated 26.08.2025 passed in
B.A. No. 7552 of 2025 and 22.07.2025 passed in B.A. No. 6071 of
2025 respectively, as such, considering the issue of parity, this Court
is of the view that the present application deserves to be allowed.
8. Accordingly, the instant bail application stands allowed.
9. 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 A.J.C.-VIII, Hazaribag in connection with Gorhar P.S.
Case No. 16 of 2025 (S.T. No. 248 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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