Sukra Pahan vs The State Of Jharkhand. ....Opp. Party
2026 Latest Caselaw 1589 Jhar

Jharkhand High Court

Sukra Pahan vs The State Of Jharkhand. ....Opp. Party on 27 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                                  2026:JHHC:5995

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     B.A. No. 991 of 2026
                                              ---------

Sukra Pahan, aged about 38 years, son of Ropan Pahan, resident of village-Pabeya, P.O. & P.S.-Bharno, District-Gumla. ....Petitioner Versus The State of Jharkhand. ....Opp. Party

---------

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

     For the Petitioner              : Mr. Randhir Kumar, Advocate
     For the Opp. Party              : Mr. Achinto Sen, A.P.P.
                                              ---------
02/Dated:-27.02.2026
     1.              Heard learned counsel for the parties.

2. The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Sections 126(2), 115(2), 69, 79, 318(4), 351(2) of the Bharatiya Nyaya Sanhita, 2023.

3. Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case and he has committed no offence as alleged in the F.I.R. He further submits that the petitioner and the victim were having love affair which is also supported by several witnesses. He further submits that the finding of pregnancy given in the impugned order is also contradictory to the medical report of the victim. He further submits that charge has been framed against the petitioner on 19.12.2025 and till date no witnesses have been examined and the petitioner for no offence has been languishing in custody since 04.07.2025; as such, the petitioner may be enlarged on bail. He submits that the petitioner is ready to abide by every condition as imposed by this court.

4. Learned A.P.P. opposes the prayer for bail of the petitioner.

5. Having regard to the facts of the case and looking to the allegations made against this petitioner which is general in nature coupled with the fact mentioned in Annexure-2, which is the medical report, is contradictory to the finding given in the impugned order and the petitioner is in custody since 04.07.2025; therefore, I am inclined to enlarge this petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Rupees Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-I- cum-Special Judge, Gumla in connection with Mahila P.S. Case No. 12 of 2025 corresponding to S.T. Case No.244 of 2025.

6. It is made clear that the petitioner shall appear on each and every date before the learned trial court and he shall not threaten any witnesses and shall co- operate in trial and if any adverse report will come against this petitioner, learned trial court shall be at liberty to cancel the bail of this petitioner.

(Deepak Roshan, J.) FEBRUARY 27, 2026 vikas/-

uploaded 28.02.2026