Manish Kumar @ Manish Rana @ Chhotu Aged ... vs The State Of Jharkhand ... Opp. Party
2026 Latest Caselaw 1609 Jhar

Jharkhand High Court

Manish Kumar @ Manish Rana @ Chhotu Aged ... vs The State Of Jharkhand ... Opp. Party on 27 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                      [ 2026:JHHC:5928]
                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                B.A. no. 1051 of 2026

                   Manish Kumar @ Manish Rana @ Chhotu aged about 18 years
                   son of Krishna Rana, resident of village-Sultana Katkamdag,
                   P.O. Sultana, P.S. Katkamdag, District-Hazaribagh.

                                                                  ...    Petitioner
                                              Versus

                  The State of Jharkhand                      ...       Opp. party


        Coram:    HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

                  For the Petitioner        : Mr. Arun Kumar , Adv.
                  For the State            : Ms. Kumari Rashmi, Addl. PP




02 / 27.02.2026

Heard the parties.

The petitioner has been made accused in connection with Sadar (Bada Bazar O.P.) P. S. case no. 244 of 2025 instituted involving the offences punishable under Section 309 (4) of BNS, 2023, Section 27 of the Arms Act.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in robbery and looted cash of Rs. 2,80,290/- from the informant who is staff of a petrol pump. It is submitted that the allegation against the petitioner is false and the petitioner has not been put on TIP and the charge sheet has been submitted against the petitioner in this case. It is next submitted that the petitioner has been in jail custody since 13.10.2025, as mentioned in para 14 of this bail application. It is next submitted by learned counsel for the petitioner that the petitioner is ready and willing to co-operate with the trial of the case hence, the petitioner may be admitted to regular bail.

Learned Addl. P.P. opposed the prayer for regular bail .

Considering submissions of learned counsels and the facts as stated above, I am inclined to release the petitioner on bail. Hence, the court below is directed to release the petitioner 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 CJM, Hazaribagh in connection with Sadar (Bada Bazar O.P.) P. S. case no. 244 of 2025 with the condition that the petitioner will co-operate with the trial of the case and will furnish mobile phone number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change the mobile phone number during the trial of the case.

(ANIL KUMAR CHOUDHARY, J.)

Dated 27.02.2026 Smita/-