Budhman @ Budhram Nagesia @ Budhman ... vs The State Of Jharkhand
2026 Latest Caselaw 1487 Jhar

Jharkhand High Court

Budhman @ Budhram Nagesia @ Budhman ... vs The State Of Jharkhand on 24 February, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Criminal Appeal (D.B.) No. 259 of 2022
            Budhman @ Budhram Nagesia @ Budhman Nagesia
                                                     ... ... Appellant
                                    Versus
            The State of Jharkhand                 ... ... Respondent
                                    ---------

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

---------

            For the Appellant       : Mr. Nilesh Kumar, Advocate
            For the State           : A.P.P.
                                    ---------
                              I.A. No. 2566 of 2026
06/24.02.2026                    Heard Mr. Nilesh Kumar, learned counsel for the

appellant and learned A.P.P. for the State.

The prayer for bail of the appellant was earlier rejected in I.A. No. 6698 of 2022.

Submission has been advanced by the learned counsel for the appellant that the appellant is in custody since 24.01.2019.

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

It appears that the appellant has been named by the victim in the First Information Report as one of the persons who had committed gang rape upon her.

Regard being had to the above, we are not inclined to reconsider the prayer for bail of the appellant which stands rejected once again at this stage.

I.A. No. 2566 of 2026 stands rejected.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) Dated, the 24th February, 2026 A. Sanga/-

Uploaded on 24 /02/2026