Vishal Kumbhar vs The State Of Jharkhand. ....Opp. Party
2026 Latest Caselaw 1590 Jhar

Jharkhand High Court

Vishal Kumbhar vs The State Of Jharkhand. ....Opp. Party on 27 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                                 2026:JHHC:5996

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     B.A. No. 999 of 2026
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Vishal Kumbhar, aged about 22 years, son of Late Rajn Kumbhar, resident of Shastri Nagar Block No.4, Kadma, P.O. & P.S.-Kadma, District-East Singhbum. ....Petitioner Versus The State of Jharkhand. ....Opp. Party

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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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     For the Petitioner              : Mr. Sourav Kumar, Advocate
                                       Mr. Agnivesh, Advocate
     For the Opp. Party              : Mr. V.S. Sahay, A.P.P.
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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 190, 191(3), 103 of B.N.S. and Section 27 of the Arms Act and charge-sheet has been submitted for the offence under Sections 126(2), 103, 61(2), 111(2)(a) of B.N.S., 2023 and Sections 27, 25(1-B) a, 26 and 35 of the Arms Act.

3. Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case and the name of the petitioner has surfaced only on the basis of confessional statement of the co-accused. He further submits that several co-accused persons have been granted bail in B.A. Nos. 4234/2025, 4661/2025, 4568/2025, 8544/2025 and 10175/2025 and the petitioner for no offence has been languishing in custody since 20.12.2024; 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 coupled with the fact that the name of the petitioner has surfaced on the basis of confessional statement of the co-accused and there is no specific allegation of firing by the petitioner and also the co-accused persons have already been granted bail and the petitioner is in custody since 20.12.2024; 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 at Jamshedpur in connection with Kadma P.S. Case No. 210 of 2024 corresponding to G.R. Case No.386 of 2025 (S.T. Case No.248 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