Shyam Kumar Pramanik vs The State Of Jharkhand ... .... Opp. ...
2026 Latest Caselaw 1582 Jhar

Jharkhand High Court

Shyam Kumar Pramanik vs The State Of Jharkhand ... .... Opp. ... on 27 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                    2026:JHHC:5866 )




IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B. A. No. 120 of 2026
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Shyam Kumar Pramanik, S/o Sudhir Pramanik, R/o Near Hanuman Mandir, Panchyat Bhawan, Baramuri, P.O.-B. Polytechnic, P.S.-Dhanbad, Dist.-Dhanbad, State- Jharkhand ... .... Petitioner Versus The State of Jharkhand ... .... Opp. Party

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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Petitioner : Mr. Raj Nandan Chaterjee, Advocate For the State : Mr. Rajesh Kumar, A.P.P.

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Oral Order 03 / Dated : 27.02.2026

Heard learned counsel for the parties. The petitioner named above has been made accused in connection with Dhanbad P.S. Case No. 378 of 2025 for the offence registered under Sections 190, 191(1), 190(2), 190(3), 109, 115(2), 121(1), 121(2), 125, 132, 324(4), 351, 352 of the Bhartiya Nyaya Sanhita, 2023 and Section 3 of Prevention of Damage to Public Property Act, pending in the court of C.J.M., Dhanbad.

As per the prosecution case, an accident took place on 24.10.2025 and three injured persons were admitted in Asharfi Hospital and one of them died during course of treatment. After the death, about 60-70 persons variously armed with deadly weapon, ransacked the Hospital and when the police went there to maintain law and order, they resorted to indiscriminate pelting of stones causing damage to public property and also injuries to the police personnel.

It is submitted by learned counsel for the petitioner that offence under Section 109 of BNS, 2023 will not be made out, as none of them was critically injured in the alleged incidence and the petitioner is in custody for more than three months.

Learned counsel for the State has opposed the prayer for bail and submitted that the petitioner was identified to be involved in the incident on the basis of CCTV Footage.

Considering the facts and circumstances of the case, the petitioner, 2026:JHHC:5866 )

named above, is directed to be released on bail on depositing Rs.25,000/- as cash security and 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 Court below.

(Gautam Kumar Choudhary, J.) Pawan/Satendra Uploaded 27.02.2026