Rupesh Kumar Bara @ Sonu vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 1440 Jhar

Jharkhand High Court

Rupesh Kumar Bara @ Sonu vs The State Of Jharkhand ...... Opp. Party on 20 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                     2026:JHHC:5117

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.230 of 2026

    Rupesh Kumar Bara @ Sonu, aged about 26 years, Son of
    Sri Dilip Lohra, Resident of Village - Karamtoli, P.O -
    Telgawn, P.S. - Gumla, District - Gumla, Jharkhand -
    835207.                             ...... Petitioner

                              Versus
    The State of Jharkhand                       ......       Opp. Party
                              ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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    For the Petitioner        : Mr. Mohammad Asghar, Advocate
    For the State             : Mr. Achinto Sen, 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 19.08.2025, has approached this Court for grant of regular bail in connection with Gumla P.S. Case No.259 of 2025, registered for the offence under Sections 305(a)/ 331(4) 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 this applicant has been roped in the present case on the basis of confessional statement of the co-accused. It has further been submitted that the charge has already been framed on 06.11.2025. 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 above fact and the period of custody, 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 Chief Judicial Magistrate, Gumla in connection with Gumla P.S. Case No.259 of 2025, on the condition that one of the bailors will be the parents

2026:JHHC:5117

of this applicant and the applicant will submit self-attested 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 20.02.2026