Baleshwar Kumar @ Satya vs The State Of Jharkhand. ....Opp. Party
2026 Latest Caselaw 1594 Jhar

Jharkhand High Court

Baleshwar Kumar @ Satya vs The State Of Jharkhand. ....Opp. Party on 27 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                                  2026:JHHC:5971

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     B.A. No. 961 of 2026
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Baleshwar Kumar @ Satya, Aged about 21 years, Son of Ram Kumar Saw, Resident of Village-Kandaber, P.O.-Kandaber, P.S.-Keredari, District-Hazaribagh. ....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. Ashok Kumar, Advocate
     For the Opp. Party              : Mr. Jitendra Pandey, 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 Section 111(1), 111(4), 308(1), 308(5), 308(6), 109, 326(g), 61, 3(5) of B.N.S. and Section 27 of Arms Act, 1959.

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 is not named in the FIR nor he has been put under TIP and his name has surfaced on the confessional statement of the co-accused persons. He further submits that several co-accused persons have already been granted bail in B.A. No.10459 of 2025, B.A. No. 10763 of 2025 and B.A. No.459 of 2026 and the petitioner for no offence has been languishing in custody since 28.11.2025; 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 coupled with the fact that the petitioner is not named in the FIR and several co-accused persons have already been granted bail; 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 C.J.M., Latehar in connection with Chandwa P.S. Case No. 161/2025 corresponding to G.R. Case No.26/2026.

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