Prabhat Kumar Ram @ Prabhat Kr. Ram vs The State Of Jharkhand
2026 Latest Caselaw 1539 Jhar

Jharkhand High Court

Prabhat Kumar Ram @ Prabhat Kr. Ram vs The State Of Jharkhand on 26 February, 2026

                                                   ( 2026:JHHC:5707 )

  IN THE HIGH COURT OF                 JHARKHAND AT RANCHI

                           B.A. No. 843 of 2026
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Prabhat Kumar Ram @ Prabhat Kr. Ram, aged about 25 years, son of Mahendra Das, resident of village-Tarwa Agartanr, P.O. and P.S.-Piparwar, Dist. Chatra (Jharkhand) ... ... Petitioner Versus The State of Jharkhand .... Respondent

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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Petitioner : Mr. Sahil, Advocate For the State : Mr. Rakesh Kumar Sinha, A.P.P.

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th 02/Dated: 26 February, 2026

1. Heard Mr. Sahil, learned counsel for the petitioner and learned A.P.P.

2. The petitioner has been made accused in connection with Khelari P.S. Case No. 114 of 2024 registered under sections 126(2), 115(2), 308(5), 326(g)/3(5) of Bhartiya Nyaya Sanhita and Section 27 of Arms Act.

3. On 22.12.2024 at about 2:30 pm, the named accused Alok Jee and other persons are alleged to have fired near Nirmal Mahto Chowk, Khelari to enforce demand of rangdari from hywa drivers.

4. Learned counsel for the petitioner has submitted that the petitioner is innocent and has committed no offence at all rather he has been falsely implicated in this case on the confessional statement of co-accused person. It has further been submitted that neither the petitioner is named in the FIR nor he was put on T.I. Parade. Other co-accused, namely Banti Kumar and Akash Karmali @ Adhiraj Singh, with similar allegation, have already been granted bail by the Co-ordinate Bench of this Court in B.A. No.5016 of 2025 and B.A. No.10878 of 2025 respectively. The petitioner is languishing in judicial custody since 24.11.2025 ( 2026:JHHC:5707 )

without any rhymes and reasons. Petitioner undertakes to co- operate with the trial of the case and remain physically present on each and every date till the conclusion of the trial and shall not indulge in tampering with the prosecution evidence or influence the witnesses or gain over them. Hence the petitioner may be enlarged on bail.

5. Learned Addl. P.P. has opposed the prayer for bail of the petitioner.

6. Considering the facts and circumstances of this case and also in view of the grant of bail to other co-accused persons as noted above, I am inclined to release the above named petitioner, on bail. Accordingly, the petitioner named above, is directed to be released on bail on furnishing bail bond of Rs.20,000/- (Rupees twenty thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate-XXXII, Ranchi in connection with Khelari P.S. Case No. 114 of 2024 with condition that petitioner shall appear physically on each and every date during the trial of case till its conclusion unless his physical appearance is dispensed with for sufficient cause to the satisfaction of the learned trial court and with further condition that petitioner shall not indulge in tampering with the prosecution evidence or influence the witnesses or gain over them.

(Pradeep Kumar Srivastava, J.) Pappu/-

26/02/2026