Ravindra Yadav vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 1597 Jhar

Jharkhand High Court

Ravindra Yadav vs The State Of Jharkhand ... ... Opposite ... on 27 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                  2026:JHHC:5968

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           B.A No. 1017 of 2026
Ravindra Yadav, aged about 45 years, son of Chandradev Yadav, Residence
of Vill.-Nuwa, PO-PS-Ramgarh, Dist. Palamu (Jharkhand) ... ... Petitioner(s)
                                      Versus
The State of Jharkhand                                      ... ... Opposite Party(s)
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
For the Petitioner(s)     : Mr. Abhay Kumar Chaturvedy, Advocate
                            Mr. Hadish Ansari, Advocate
                            Mr. Kumar Nishant, Advocate
                            Mr. Rajesh Kr. Singh, Advocate
For the State             : Mr. Pankaj Kumar, PP
                             --------

th Order No. 02/Dated: 27 February 2026

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 147, 148, 149, 353, 307 IPC, under Section 27 of the Arms Act and under Section 17 of CLA Act in connection with Ghaghra PS Case No. 36 of 2019 corresponding to G.R No. 238 of 2023.

3. Learned counsel for the petitioner submits that the petitioner is innocent and has not committed any offence. He submits that there is no specific allegation of firing against the petitioner rather there is only general and omnibus allegation against all the accused persons. Learned counsel for the petitioner further submits that the petitioner is in custody since 30.10.2025 as such he may be enlarged on bail.

4. Learned APP opposes the prayer for bail of the petitioner and submits that the petitioner has 13 criminal antecedents.

5. Having regard to the allegation made against the petitioner coupled with the criminal antecedent against the petitioner, I am not inclined to enlarge the petitioner on bail. Accordingly, the instant bail application is dismissed, at this stage.

(Deepak Roshan, J.) 27th February 2026 Amit Uploaded on 28/02/2026