[Cites 2, Cited by 0]
Jharkhand High Court
Ashish Oraon vs The State Of Jharkhand ... Opposite ... on 27 February, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
( 2026:JHHC:5846 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 951 of 2026
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Ashish Oraon, aged about 25 years, son of Dharamdeo Oraon,
resident of Village-Dhadhu, Purna Pani Tola, P.O. & P.S.-
Balumath, Dist.-Latehar ... Petitioner
Versus
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Ashok Kumar, Advocate
For the State : Mr. Santosh Kr. Shukla, Addl. P.P.
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Order No.02 Dated- 27.02.2026
Heard the parties.
The petitioner has moved this Court for grant of bail in
connection with S.T. No. 224 of 2025 arising out of Chandwa P.S.
Case No.74 of 2025 (G.R. No. 802 of 2025) registered for the
offences punishable under sections 111(1)/ 111(2)(b)/ 310(2)/
310(5)/ 308(6)/ 308(7)/109/61/3(5) of the B.N.S., 2023, Section 27
of Arms Act and under Section 17 of C.L.A. Act.
The learned counsel for the petitioner submits that the
allegation against the petitioner is that the petitioner attempted to
commit murder of Salim Ansari by firing upon him in connection
of demand of levy on behalf of PLFI extremist organization. It is
further submitted that the allegations against the petitioner are all
false and the petitioner is not named in the FIR. It is then
submitted that without holding any T.I. Parade, charge sheet has
been submitted in this case. It is further submitted that so far, no
witness has been examined and the petitioner is only involved in
one case being Chandwa P.S. Case No. 106 of 2025 as has been
mentioned in paragraph no.13 of the bail application and he is not
involved in any other case. It is then submitted that the petitioner
has been in custody since 24.06.2025, as has been mentioned in
paragraph no. 01 of the bail application. It is next submitted that
the petitioner undertakes to cooperate with the trial of the case and
further undertakes that he will not annoy or disturb the witnesses
of the case in any manner during the trial of the case. Hence, it is
submitted that the petitioner be admitted to bail.
The learned Addl. P.P. opposes the prayer for bail.
Considering the submissions of the counsels and the fact as
discussed above, I am inclined to enlarge the abovenamed
petitioner on bail. Accordingly, the petitioner is directed to be
released on bail 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 A.S.J.-II, Latehar, in connection with
S.T. No. 224 of 2025 arising out of Chandwa P.S. Case No.74 of
2025 (G.R. No. 802 of 2025) with the condition that the petitioner
will cooperate with the trial of the case and will furnish his mobile
number and a copy of his Aadhar Card in the court below with the
undertaking that he will not change his mobile number during the
trial of the case, with further condition that he will not annoy or
disturb the witnesses of the case in any manner during the trial of
the case.
(Anil Kumar Choudhary, J.)
27.02.2026
Gunjan-
