Shayam Lal Mahato @ Shyamlal Mahto vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1540 Jhar

Jharkhand High Court

Shayam Lal Mahato @ Shyamlal Mahto vs The State Of Jharkhand ... Opposite ... on 26 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                 ( 2026:JHHC:5769 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              B.A. No. 853 of 2026
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Shayam Lal Mahato @ Shyamlal Mahto, aged about 49 years, son of late Raghu Mahto, resident of Baghmara, Saraiyabhita, P.O. & P.S.-Baliapur, Dist.-Dhanbad ... Petitioner Versus The State of Jharkhand ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Rohan Mazumdar, Advocate For the State : Mr. Ajay Kr. Pathak, Addl. P.P.

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Order No.02 Dated- 26.02.2026

Heard the parties.

The petitioner has moved this Court for grant of bail in connection with S.T. No. 508 of 2025 arising out of Govindpur P.S. Case No.283 of 2025 registered for the offences punishable under sections 303(2) of the B.N.S., 2023.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has committed theft of the truck of the informant and the stolen truck was recovered from the possession of the petitioner. It is further submitted that the allegations against the petitioner are all false and the petitioner is not named in the FIR and his name has come up only through the confessional statement of the co-accused. It is next submitted that the alleged truck has already been recovered. It is then submitted that the petitioner has been in custody since 16.06.2025, as has been mentioned in paragraph no. 17 of the bail application. It is next submitted that the petitioner undertakes to cooperate with the trial of the case and further undertakes that he will not annoy or disturb the informant or the witnesses of the case in any manner during the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge the abovenamed petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned A.S.J.-IV, Dhanbad, in connection with S.T. No. 508 of 2025 arising out of Govindpur P.S. Case No.283 of 2025 with the condition that the petitioner will cooperate with the trial of the case and will furnish his mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number during the trial of the case, with further condition that he will not annoy or disturb the informant or the witnesses of the case in any manner during the trial of the case.

(Anil Kumar Choudhary, J.) 26.02.2026 Gunjan-