[Cites 1, Cited by 0]
Jharkhand High Court
Bute Paharia @ Sumit Paharia vs The State Of Jharkhand on 26 February, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
( 2026:JHHC:5754 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 11829 of 2025
Bute Paharia @ Sumit Paharia, aged about 20 years, S/o Bamna
Pahadiya, Residents of village Bada Malgoda, P.O. Bada Malgoda,
P.S. Littipara, District-Pakur (Jharkhand) ... ... Petitioner
Versus
1. The State of Jharkhand
2. Informant/Victim's father ... ... Opp. Parties
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Ms. Saman Ahmad, Advocate
For the State : Mr. Shree Prakash Jha, APP
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03/26.02.2026 Heard the learned counsel appearing on behalf of the parties.
2. Learned counsel for the petitioner submits that the petitioner is
in custody since 26.03.2025 in connection with Littipara P.S. Case No.
39 of 2024, corresponding to Special POCSO No. 18 of 2025,
registered under Sections 103 and 238 of BNS 2023 and charge has
been framed under sections 103/3(5), 238(b)/3(5) of BNS, 2023 and
under Section 4(2) of POCSO Act and the case is pending in the court
of learned court of Special Judge, POCSO, Pakur.
3. Learned counsel for the petitioner submits that the petitioner is
in custody since 26.03.2025 and the name of the petitioner has
transpired only in the confessional statement and apart from that there
is no recovery at the instance of the petitioner. The learned counsel
has also submitted that victim was found dead after seven days when
she was found missing.
4. Learned counsel for the opposite party-State has opposed the
prayer and has submitted that allegations are serious but during the
course of hearing, he could not point out anything specific as against
the petitioner except the confessional statement.
5. In view of the aforesaid facts and circumstances and the fact
that the learned counsel for the State also has not been able to point
out any material against the petitioner except the confessional
statement, the petitioner above named is directed to be enlarged on
bail on his furnishing bail bond of Rs. 25,000/- (Rs. Twenty-five
thousand) with two sureties of the like amount each to the satisfaction
( 2026:JHHC:5754 )
of learned Special Judge, POCSO, Pakur in connection with Littipara
P.S. Case No. 39 of 2024, corresponding to Special POCSO No. 18 of
2025, on the following conditions:
(i) One of the bailors would be the present pairvikar of the
petitioner.
(ii) The other bailor should be his close relative.
(iii) The petitioner will personally attend the court on each
and every date and on account of his single default, the
learned court shall cancel the bail bond furnished by the
petitioner.
(iv) The petitioner will deposit a self-attested copy of his
Aadhar Card along with his mobile number before the
learned court which he will not change during the
pendency of the case without prior permission of the
court.
(v) The petitioner shall fully co-operate with the proceedings
before the learned court below.
6. The instant bail application is allowed with the aforesaid
conditions.
7. Let this order along with a copy of the affidavit filed with the
bail petition be communicated to the court concerned through FAX/e-
mail.
(Anubha Rawat Choudhary, J.)
Dated: 26.02.2026
Uploaded on: 26.02.2026
Binit/
