Karuna Devi vs The State Of Jharkhand ....Opp. Party
2026 Latest Caselaw 1538 Jhar

Jharkhand High Court

Karuna Devi vs The State Of Jharkhand ....Opp. Party on 26 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                      2026:JHHC:5739


           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              B.A. No. 821 of 2026
                                   ---------

Karuna Devi, aged about 31 years, w/o. Fani Bhushan Mahto, r/o. vill. Landupdih, P.O. and P.S. Sonahatu, Dist. Ranchi.

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

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

For the Petitioner : Mr. Abhishek Kumar, Advocate For the Opp. Party : Ms. Anuradha Sahay, A.P.P.

---------

02/ 26.02.2026 Heard learned counsels for the parties.

2. The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Sections 341, 323, 324, 325, 379, 307, 504 of I.P.C. and Section 3/4 of the Jharkhand Prevention of Witch (Daain) Practices Act, 2001.

3. Learned counsel for the petitioner submits earlier the bail application of the petitioner was rejected vide order dated 27.08.2025 in B.A. No. 6200 of 2025, with an observation that she may renew her prayer for bail after four months. Learned counsel submits that even after lapse of five months though charge-sheet has been submitted but trial has not commenced. He further submits that petitioner is languishing in custody since 28.05.2025; as such, the petitioner may be enlarged on bail. Learned counsel further submits that the petitioner is ready to abide by every condition imposed by this court.

4. Learned A.P.P. for the State opposes the prayer for bail of the petitioner.

5. Having regard to the facts of the case and period of custody of the petitioner; I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned Addl. Judicial Commissioner-XII, Ranchi in connection with S.T. Case No. 543/2025 arising out of Sonahatu P.S. Case No. 30/2024.

2026:JHHC:5739

6. It is made clear that the petitioner shall appear on each and every date before the learned trial court and if any adverse report will come against the petitioner, learned trial court shall be at liberty to cancel the bail of the petitioner.

(Deepak Roshan, J.) th 26 February, 2026 kunal/-

Uploaded on 27.02.2026