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Jharkhand High Court
Dharmendra Gupta @ Dharmendra Kumar ... vs The State Of Jharkhand ... ... Opposite ... on 20 February, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
2026:JHHC:5240
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 11730 of 2025
Dharmendra Gupta @ Dharmendra Kumar Gupta, aged about 26
years, S/o Sukhdev Ram, R/o Swarn Jayanti Nagar, Edalhatu Road
No. II, Morabadi, P.O. Morabadi, P.S.-Bariatu, District-Ranchi,
Jharkhand.
... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. A. K. Kashyap, Sr. Advocate
: Mr. Shailesh Poddar, Advocate
For the Opp. Party-State : Mr. Arup Kumar Dey, A.P.P
---
04/20.02.2026
1. Heard the learned counsel for the parties.
2. Learned counsel for the petitioner submits that the petitioner is
in custody since 19.08.2023 in connection with Bariatu P.S. Case No.
257 of 2023 corresponding to S.T. Case No. 301 of 2024, for the
alleged offence registered under Sections 302/34 of Indian Penal Code
and under Sections 25(1-B) a/27 of the Arms Act said to have been
pending in the court of learned AJC-VII, Ranchi.
3. Learned counsel for the petitioner submits that the petitioner
had earlier filed bail application being B.A. No. 6644 of 2024 which
was withdrawn at that stage vide order dated 19.11.2024. Learned
counsel submits that the First Information Report (F.I.R) was lodged
on suspicion and prior to the F.I.R, one Sanha was also lodged
alleging that the co-accused along with an unknown person used to do
reki and there was business rivalry which has led to the occurrence.
4. Learned counsel for the petitioner also submits that the
informant is the own brother of the victim and he has been declared
hostile by the court and out of 12 witnesses 04 witnesses have been
examined.
2026:JHHC:5240
5. Learned counsel submits that the petitioner has no criminal
antecedents although, it is alleged that as per confessional statement
there is recovery of fire arm, but there is nothing on record to link the
occurrence of murder with the fire arm.
6. Learned counsel for the opposite party-State has opposed the
prayer and has submitted that there is recovery of fire arm and the
petitioner has confessed his guilt before police.
7. After hearing the learned counsel for the parties and
considering the facts and circumstances of this case and the fact that
the informant, who is the own brother of the victim has been declared
hostile and there are only circumstantial evidence against the
petitioner, the petitioner is directed to be enlarged on bail on
furnishing bail bond of Rs. 25,000/- (Rs. Twenty five thousand) with
two sureties of the like amount each to the satisfaction of learned
AJC-VII, Ranchi in connection with Bariatu P.S. Case No. 257 of
2023 corresponding to S.T. Case No. 301 of 2024 on the following
conditions:
(i) One of the bailors would be the present pairvikar of the
petitioner.
(ii) The other bailor should be his close relative.
(iii) The petitioner will attend the court on each and every
date and on account of his single default, the learned
court shall cancel the bail bond furnished by the
petitioner.
(iv) The petitioner will deposit a self-attested copy of his
Aadhar Card along with his mobile number before the
learned court which he will not change during the
pendency of the case without prior permission of the
court.
(v) The petitioner shall fully co-operate with the proceedings
before the learned court below.
8. The instant bail application is allowed with the aforesaid
conditions.
2026:JHHC:5240
9. Let a copy of this order along with a copy of the affidavit filed
with the bail petition be communicated to the court concerned through
'FAX/E-mail'.
(Anubha Rawat Choudhary, J.)
20.02.2026
Rakesh/-
Uploaded on:-20.02.2026
