Mukesh Kumar vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 1379 Jhar

Jharkhand High Court

Mukesh Kumar vs The State Of Jharkhand ...... Opp. Party on 19 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                     2026:JHHC:4940

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.11555 of 2025

    Mukesh Kumar, aged about 22 years, S/o Devnandan
    Prasad @ Devnanadan Prasad, R/o - Head Manpur, Jora
    Masjid, Dhiyali Tola, Manpur, P.O and P.S - Buniyadganj,
    Dist. - Gaya, Bihar.                ...... Petitioner

                              Versus
    The State of Jharkhand                       ......       Opp. Party
                              ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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    For the Petitioner        : Mr. Soumitra Baroi, Advocate
    For the State             : Mr. Tarun Kumar, A.P.P
                               --------
03/Dated: 19th February, 2026

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

2. The applicant, who is in custody since 20.09.2025, has approached this Court for grant of regular bail in connection with S.T. No.774 of 2025, arising out of Sukhdeonagar P.S. Case No.507 of 2025, registered for the offence under Sections 96/ 137(2) of the B.N.S., 2023.

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. It has been submitted that charge has been famed on 16.01.2026 under Sections 96/ 137(2) of the B.N.S., 2023. It has been submitted that Section 96 BNS, 2023 cannot be attracted as there is no such allegation by the victim who is only competent to make such allegation and so far as Section 137(2) of BNS, 2023 is concerned, the maximum sentence is seven years. 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.

5. Considering the above fact, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the

2026:JHHC:4940

satisfaction of learned AJC-VI -cum- Spl. Judge F.T.C (CAW), Ranchi, in connection with S.T. No.774 of 2025, on the condition that the applicant will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned trial court which he will always keep active and will not change it during pendency of this case without prior permission of the court.

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

Uploaded on 20.02.2026