Binod Kumar Kuwanr vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1437 Jhar

Jharkhand High Court

Binod Kumar Kuwanr vs The State Of Jharkhand ... Opposite ... on 20 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                2026:JHHC:5114

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             B.A. No.233 of 2026
                                   -----
           Binod Kumar Kuwanr, son of late Bhagwanji Kuwanr, resident of
           village Nasira Kohara, PO and PS Doudpur, District Saran (Bihar). In
           the FIR his address has been shown as Booti Road, Sainik Colony,
           Dumardagga, PO Booty, PS Sadar, District Ranchi... Petitioner(s).
                                   Versus
           The State of Jharkhand                      ... Opposite Party(s).

           CORAM       :       SRI ANANDA SEN, J.

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           For the Petitioner(s)    : Mr. Nilesh Kumar, Advocate
           For the State            : Mr. Rakesh Ranjan, APP

                                    .........

02 /20.02.2026: This bail application has been filed under Sections 483 & 484 of BNSS, 2023 wherein, prayer has been made for grant of bail as he is in custody for allegedly committing offence punishable under Sections 316(2), 318(4), 338, 336(3), 340(2), 111 and 3(5) of the Bharatiya Nyaya Sanhita.

2. Heard, learned counsel for the petitioner, learned counsel for the State and have also gone through the impugned order.

3. Learned APP opposes the prayer for bail.

4. This is a case of cheating. Though the petitioner is named in the First Information Report the allegation is against Sk. Zahruddin and Md. Tabrej Ansari who used to take tractors from their owners on agreement and thereafter used to manipulate and tamper the documents and sell them to others. It is alleged that Sk. Zahruddin and Md. Tabrej Ansari confessed their guilt and also confessed that they along with other persons including the petitioner used to carry out these activities.

5. As per the document the petitioner was only helping the main accused persons and further the fact that the petitioner is in custody since 22.07.2025 and the chargesheet has already been submitted in this case, I am inclined to grant bail to the

2026:JHHC:5114

petitioner. Accordingly, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Chaibasa in connection with Chaibasa Muffasil PS Case No. 111 of 2025 corresponding to G.R. Case No. 358 of 2025 subject to the condition that one of the bailors should be a close relative of the petitioner, having sufficient landed property in his own name within the State of Jharkhand.

6. Accordingly, this bail application is allowed.

(ANANDA SEN, J.)

20.02.2026 Tanuj/CP-2

Uploaded on 21.02.2026