Shubham Kumar Sahu @ Subham Kr. Sahu vs The State Of Jharkhand ... ...Opp. ...
2026 Latest Caselaw 1354 Jhar

Jharkhand High Court

Shubham Kumar Sahu @ Subham Kr. Sahu vs The State Of Jharkhand ... ...Opp. ... on 19 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                                2026:JHHC:4932
             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              B.A. No.11434 of 2025
             Shubham Kumar Sahu @ Subham Kr. Sahu, aged about 29 years, Son of Late
             Rakesh Kumar Sahu, Resident of Line No. 1, Near Hanuman Mandir, Old East
             Plant Basti, P.O. & P.S.- Burmamines, Town Jamshedpur, District- East
             Singhbhum, Jharkhand.
                                                 ...      ...Petitioner(s)/Applicant(s)
                                          Versus
             The State of Jharkhand               ...     ...Opp. Party(s)
                                            ---

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s)/Applicant(s) : Mr. Anjani Kumar, Adv.

             For the State                       : Mr. Azeemuddin, A.P.P.
                                            ---
03/19.02.2026:         Heard the parties.

2. The applicant, who is in custody since 03.09.2025, has approached this Court for grant of regular bail in connection with Burmamines PS Case No. 38/2025, registered for the offence U/Ss. 126(2)/115(2)/132/121(2)/112/62/303(2)/351(2)/352/3(5) of the BNS, pending before the Court Judicial Magistrate 1st class, at Jamshedpur.

3. Innocence has been claimed and participation in the trial has been assured. It has been submitted that the entire allegations are false and further, no material has been collected, connecting this applicant with the alleged crime. On the above basis, prayer for bail has been made.

4. On the other hand, learned A.P.P. has opposed the prayer for bail and it has been submitted that there is an eye witness to the incident and in fact, service revolver of the constable has been snatched and he has been assaulted also. Further, this applicant has 12 criminal antecedents in similar nature.

5. Considering the above facts, I am not inclined to enlarge the applicant (s) on bail at this stage. Accordingly, the prayer for bail of the applicant(s) stands rejected.

(Rajesh Kumar, J.) February 19th, 2026 Ravi-Chandan/-

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