Mandeep Purty vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 1429 Jhar

Jharkhand High Court

Mandeep Purty vs The State Of Jharkhand ...... Opp. Party on 20 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                     2026:JHHC:5124

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.278 of 2026

    Mandeep Purty, aged about 34 years, son of Shri
    Muneshwar Purty @ Meneshwar Purty, resident of
    Village - Karlajudi, P.O - Chaibasa, P.S. - Chaibasa
    Muffasil, District - West Singhbhum.
                                         ...... Petitioner
                          Versus
    The State of Jharkhand                       ......       Opp. Party
                              ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---------

    For the Petitioner        : Mr. R. R. Srivastava, Advocate
    For the State             : Mr. S. P. Jha, A.P.P
                               --------
02/Dated: 20th February, 2026

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

2. The applicant, who has is in custody since 01.11.2025, has approached this Court for grant of regular bail in connection with Chaibasa Mahila P.S. Case No.14 of 2025, registered for the offence under Sections 351(2)/ 352/ 69 of the BNS, 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 the allegation against this applicant is that he has established physical relationship with the victim on the false pretext of marriage. It has further been submitted that both the parties are major and the relationship was consensual. 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 fact that both the parties are major, 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 satisfaction of learned J.M.F.C., Chaibasa in connection with Chaibasa Mahila P.S. Case No.14 of 2025, on the condition that the applicant will submit self-attested

2026:JHHC:5124

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.) 20th February, 2026 Ravi-Chandan/-

Uploaded on 21.02.2026