Chhota Deva Pahariya @ Deva Pahariya vs The State Of Jharkhand. ... ... Opp. ...
2026 Latest Caselaw 1317 Jhar

Jharkhand High Court

Chhota Deva Pahariya @ Deva Pahariya vs The State Of Jharkhand. ... ... Opp. ... on 18 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                                                             [2026:JHHC:4767]




       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          B.A. No. 10951 of 2025
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1. Chhota Deva Pahariya @ Deva Pahariya, aged about 29 years, s/o Late Dharma Pahariya, Resident of Village-Tatkunda, P.O. & P.S. Lalmatia, District-Godda, Jharkhand.

2. Gangu Pahariya, aged about 59 years, s/o Late Maghu Pahariya, Resident of Village-Tatkunda, P.O. and P.S. Lalmatia, District-Godda, Jharkhand.

3. Aitwari Pahariya @ Eitwari Pahariya, aged about 29 years, s/o Gangu Pahariya, resident of Village-Tatkunda, P.O. and P.S. Lalmatia, District-Godda, Jharkhand.

... ... Petitioners Versus The 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. Saurav Kumar, Advocate For the Opp. Party : Mr. Shree Prakash Jha, 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 S.T. No.06 of 2024 arising out of Lalmatiya P.S. Case No.90 of 2023 registered under Section 302/34 of IPC pending in the court of learned Additional District & Sessions Judge III, Godda.

2. It has been contended on behalf of the petitioners that the petitioners are innocent and have falsely been implicated in this case.

3. It has been contended that there is no independent witness to support the alleged offence and the entire story is based on the testimony of the victim/informant.

4. It has also been contended that the charge-sheet has already been submitted and charges have also been framed.

5. Learned counsel for the petitioners, therefore, on the aforesaid ground, has prayed that the present petitioners may be released on bail.

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6. Learned Additional Public Prosecutor appearing for the opposite party-State has seriously opposed the prayer for grant of bail on the ground that the trial is at the fag end since out of 06 charge-sheeted witnesses, 05 witnesses have already been examined.

7. This Court has heard the learned counsel for the parties.

8. This Court has taken into consideration the fact, as has been submitted by the learned Additional Public Prosecutor for the opp. Party-State, that out of 06 charge-sheeted witnesses, 05 witnesses have already been examined, as such, this Court is of the view that it is not a case where, at this, stage, the prayer for regular bail of the petitioners is to be allowed.

9. Accordingly, the instant bail application stands dismissed.

10. However, learned trial court is directed to expedite the trial.

(Sujit Narayan Prasad, J.) 18th February, 2026 Saurabh/-

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