Meena Devi vs State Of Jharkhand
2026 Latest Caselaw 1380 Jhar

Jharkhand High Court

Meena Devi vs State Of Jharkhand on 19 February, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Criminal Appeal (D.B.) No. 1462 of 2025
           1. Meena Devi
           2. Munni Devi                        ... ... Appellants
                                   Versus
           State of Jharkhand                   ... ... Respondent
                                ---------

CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

---------

For the Appellants : Mr. P.P.N. Roy, Sr. Adv. For the State : Mrs. Nehala Sharmin, Spl. P.P. For the Informant : Mr. R.S. Mazumdar, Sr. Adv.

---------

I.A. No. 142 of 2026 05/19.02.2026 Heard Mr. P.P.N. Roy, learned Senior Counsel for the appellants and learned Spl. P.P. assisted by Mr. R.S. Mazumdar, learned Senior Counsel appearing for the informant.

This interlocutory application has been preferred by the appellants for grant of bail to them during the pendency of this appeal.

The appellants have been convicted for the offences u/s 148, 302/149 and 307/149 of the IPC and have been sentenced to undergo R.I. for life along with a fine of Rs. 20,000/- each for the offence u/s 302/149 of the IPC.

It has been alleged that the accused persons including the present appellants had committed assault upon the father of the informant which resulted in his death.

Submission has been advanced by the learned Senior Counsel for the appellants that the appellants are female and the allegations are general and omnibus in nature. It has further been submitted that the appellants were all along on bail during trial.

Mr. R.S. Mazumdar, learned Senior Counsel for the informant has opposed the prayer for bail of the appellants while submitting that so far as the appellants are concerned though the allegations are general and omnibus but as regards the rest co-convicts are concerned specific allegation has been levelled and in fact the brutality of the assault can be seen from the postmortem report.

It appears that both the appellants are female and the allegations levelled are general and omnibus in nature as per the evidence of the witnesses.

On consideration of the aforesaid facts, we are inclined to admit the appellants on bail. Accordingly, during the pendency of this appeal, the appellants, named above, are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand only) each with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge-VIII, Hazaribag in S.T. Case No. 132/2017, arising out of Barhi P.S. Cas No. 94/2016.

I.A. No. 142 of 2026 stands disposed of.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) Dated, the 19th February, 2026 A. Sanga/-

Uploaded on 20 /02/2026