Sumit Kumar Poddar @ Sumit Kumar @ ... vs The State Of Jharkhand .... .... ...
2026 Latest Caselaw 1616 Jhar

Jharkhand High Court

Sumit Kumar Poddar @ Sumit Kumar @ ... vs The State Of Jharkhand .... .... ... on 27 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                           [2026:JHHC:5937]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.1719 of 2026
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Sumit Kumar Poddar @ Sumit Kumar @ Firangi @ Furri @ Sumit Poddar aged about 29 years son of Shashi Poddar, resident of Sanjay Nagar, P.O. & P.S. Ratu, District- Ranchi (Jharkhand) .... .... .... 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 : Ms. Kanchan Lata, Advocate For the State : Ms. Sanjay Kr. Srivastava, Addl.P.P

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Order No.02 Dated- 27-02-2026 Heard the parties.

The petitioner has been made accused in connection Argora P.S. Case No.06 of 2025 registered for the offences punishable under Section 309 (6) of the B.N.S., 2023.

This is the third journey of the petitioner with the prayer for regular bail as earlier the prayer for bail of the petitioner was rejected vide order dated 17.06.2025 passed in B.A. No.4632 of 2025 and the same was dismissed as withdrawn vide order dated 17.10.2025 passed in B.A. No.9623 of 2025.

Learned counsel for the petitioner submits that the fresh ground is that in the meanwhile, four witnesses have been examined during the trial and the P.W.1 has not attributed any specific role to the petitioner in the alleged occurrence though he has stated about three persons committing the robbery. It is submitted that the allegation against the petitioner is false. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case and that he will not annoy or disturb the informant and other witnesses of the case during the trial of the case. It is lastly submitted that the petitioner has been in custody since 01.02.2025 as has been mentioned in para-01 of the instant bail application. Hence it is submitted that the petitioner be released on bail.

Learned Addl. P.P. opposes the prayer for bail. Considering the facts of this case, the above-named petitioner is directed to be enlarged 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 Judicial Magistrate-1st Class, XIII, Ranchi in connection with Argora P.S. Case No.06 of 2025 with the condition that he will co-operate with the trial of the case, furnish his mobile number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change his mobile number during the trial of the case and will not annoy or disturb the informant and other witnesses of the case during the trial of the case.

(Anil Kumar Choudhary, J.) Dated- 27.02.2026-Animesh/