Jagarnath Munda @ Jaleshwar @ Jirwa @ ... vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 1441 Jhar

Jharkhand High Court

Jagarnath Munda @ Jaleshwar @ Jirwa @ ... vs The State Of Jharkhand .... Opposite ... on 20 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                                      2026:JHHC:5130


                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   B. A. No. 9793 of 2025
                                          ....

Jagarnath Munda @ Jaleshwar @ Jirwa @ Motka, aged about 34 years, S/o Muneshwar Munda, R/o-Vill. Napokhurd, P.O.-Gossaibalia, P.S.-Barkagaon, District-Hazaribag, Jharkhand .... Petitioner Versus The State of Jharkhand .... Opposite Party ....

              CORAM:HON'BLE MR. JUSTICE RAJESH KUMAR

              For the Petitioner              : Mr. Vishal Kr. Trivedi
                                              : Mr. Raj Shekhar Jha, Adv.
              For the State                   : Mr. P.K.Mishra, A.P.P.
                                              ....
              06/20.02.2026

1. The applicant who is in custody since 09.06.2025 has approached this Court for grant of regular bail in connection with Katkamdag P.S. Case No.47 of 2025, for the offence under Sections 103(1), 3(5) of BNS and under Section 27 of the Arms Act, pending in the court of learned J.M.1st Class, Hazaribagh, Jharkhand.

2. It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.

3. Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted by the learned counsel for the applicant that in this case, the Deputy General Manager (N.T.P.C.) has been shot down by unknown miscreants. This applicant has been assigned the role of reccee and he has been roped in this case on the basis of confession of the co-accused. Five persons have been named for assigning the same work as assigned also to the present applicant. Other four persons have already been enlarged on bail by the Co-ordinate Bench. On above basis prayer for bail has been made.

4. Learned A.P.P. has opposed the prayer for bail of the applicant.

5. Considering the above facts, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned J.M.1st Class, Hazaribagh, Jharkhand in connection with Katkamdag P.S. Case No.47 of 2025, subject to condition that the applicant will submit self-attested copy of his Aadhaar Card and also give his mobile number before the learned trial court which he will not change during pendency of this case without prior permission of the court.

(Rajesh Kumar, J.) 20.02.2026 Shahid/ Uploaded on 21.02.2026