Manoj Mahakud @ Manoj Gour vs The State Of Jharkhand
2026 Latest Caselaw 1552 Jhar

Jharkhand High Court

Manoj Mahakud @ Manoj Gour vs The State Of Jharkhand on 26 February, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Appeal (D.B.) No. 1230 of 2024
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Manoj Mahakud @ Manoj Gour ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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

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            For the Appellant         : Mr. Jitendra S. Singh, Advocate
            For the Respondent        : A.P.P.
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9/26.02.2026      I. A. No. 2241 of 2026:

Heard Mr. Jitendra S. Singh, learned counsel appearing for the appellant and the learned A.P.P. appearing for the State.

This interlocutory application has been preferred by the appellant for grant of bail to him during the pendency of this appeal.

The prayer for bail of the appellant has been earlier rejected in I.A. No. 9497 of 2025.

Submission has been advanced by the learned counsel for the appellant that the appellant is in custody since 27.01.2021. It has further been submitted that the recovery is doubtful and so far as the confession of appellant leading to recovery of dead body and mobile is concerned, the same is not reliable.

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

It appears from the order dated 10.09.2025 passed in I. A. No. 9497 of 2025 that the grounds enumerated by the learned counsel for the appellant has been considered and the same has been negated. There does not appear to be any fresh ground for consideration of the prayer of bail of the appellant and accordingly this application stands rejected at this stage.

Accordingly, I. A. No. 2241 of 2026 stands rejected.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) R. Shekhar Cp 3