Avinash Kumar vs The State Of Jharkhand
2026 Latest Caselaw 1470 Jhar

Jharkhand High Court

Avinash Kumar vs The State Of Jharkhand on 24 February, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 311 of 2025
           Avinash Kumar                         --- ---               Appellant
                                        Versus
           The State of Jharkhand                --- ---            Respondent
                                    ---

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. Suraj Singh, Adv.

                  For the State           : Spl. P.P.
                                                 ---
        I.A. No. 2627 of 2026.
05/24.02.2026      Heard Mr. Suraj            Singh,   learned    counsel   for   the
           appellant and learned Spl. P.P.

The prayer for bail of the appellant was earlier dismissed as not pressed in I.A. No. 5528 of 2025.

Submission has been advanced by the learned counsel for the appellant that he is in custody since 12.07.2024. It has further been submitted that an improbable story has been narrated by the victim to the effect that she was subjected to rape at 04:00AM. Learned counsel also adds that the medical report does not support the factum of rape.

Learned Spl. P.P. has opposed the prayer for bail of the appellant.

The evidence of the victim, who has been examined as P.W.1 categorises the manner in which she was subjected to aggravated penetrative assault. It appears that the FSL report furthermore strengthens the case of the prosecution against the appellant.

Regard being had to the above, we are not inclined to admit the appellant on bail. His prayer for bail stands rejected.

I.A. No. 2627 of 2026 stands rejected.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

Dated- 24th February 2026.

Preet/-

Uploaded on: 24 /02/2026