Sangita Devi vs The State Of Jharkhand .......... Opp. ...
2026 Latest Caselaw 1433 Jhar

Jharkhand High Court

Sangita Devi vs The State Of Jharkhand .......... Opp. ... on 20 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                          2026:JHHC:5172




        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B.A. No. 198 of 2026
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Sangita Devi, wife of Late Rajesh Ram, resident of village Lagma, P.O. Lagma, P.S. Garhwa, District Garhwa.

.......... Petitioner

-Versus-

The State of Jharkhand .......... Opp. Party

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. S.T. Sajid, Advocate Mr. Ashok Kumar, Advocate For the State : Mr. Sardhu Mahto, A.P.P.

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Order No.02 Date: 20.02.2026

1. The petitioner is an accused in the case registered for the

offence punishable under Section 108 of the Bharatiya

Nyaya Sanhita (BNS), 2023.

2. Learned counsel for the petitioner submits that the

petitioner has been falsely implicated in the present case

and has not committed any offence as alleged in the F.I.R.

As per allegation, being frustrated with the illicit

relationship of the petitioner with co-accused Jitendra

Ram, the petitioner's husband Rajesh Ram committed

suicide by hanging himself. It is further submitted that co-

accused Jitendra Ram has already been granted regular

bail by a Bench of this Court vide order dated 9th February,

2026 passed in B.A. No.11930 of 2025. The petitioner is in

judicial custody in connection with the present case since

13th October, 2025. Hence, she may be given the privilege

of regular bail.

2026:JHHC:5172

3. Learned A.P.P. opposes the petitioner's prayer for regular

bail.

4. Having heard learned counsel for the parties and

considering that the aforesaid co-accused has already

been granted regular bail in connection with the present

case, I am inclined to enlarge the petitioner on bail.

5. Accordingly, the petitioner is directed to be released on

bail on furnishing bail bond of Rs.20,000/- (Rupees

Twenty Thousand) with two sureties of the like amount

each to the satisfaction of learned Chief Judicial

Magistrate, Garhwa in connection with Garhwa Nagar P.S.

Case No.471 of 2025.

(Rajesh Shankar, J.)

20.02.2026 Rohit/