Chanchal Sharma vs The State Of Jharkhand ... .... Opp. ...
2026 Latest Caselaw 1418 Jhar

Jharkhand High Court

Chanchal Sharma vs The State Of Jharkhand ... .... Opp. ... on 20 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                2026:JHHC:5221




IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B. A. No. 131 of 2026
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Chanchal Sharma, S/o Sanjay Mistri, r/o Village-Jungur, P.O. & P.S.-Manika, Dist.-Latehar ... .... Petitioner Versus The State of Jharkhand ... .... Opp. Party

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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Petitioner : Ms. Divya, Advocate For the State : Mr. Satish Kr. Keshri, A.P.P.

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Oral Order 02 / Dated : 20.02.2026

Heard learned counsel for the parties. The petitioner named above has been made accused in connection with Latehar P.S. Case No. 19 of 2024 (S.T. No. 109 of 2024, G.R. No. 242 of 2024) for the offence registered under Sections 399, 400, 402, 412 of the Indian Penal Code and Section 25(1-B)(a), 26(2) and 35 of the Arms Act, pending in the court of Additional Sessions Judge-II, Latehar.

It is submitted by learned counsel for the petitioner that no offence under the Arms Act will be made out against the petitioner in the present case as he was not present at the place of occurrence. Nothing was seized from the petitioner's possession and his name has come up on the basis of the confessional statement of the co-accused. The petitioner is languishing in custody since 16.02.2024.

Learned counsel for the State has opposed the prayer for bail. Considering the facts and circumstances of the case, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each, to the satisfaction of learned Court below.

(Gautam Kumar Choudhary, J.) AKT/Satendra Uploaded 20.02.2026