Neyasid Bax @ Tiklu Bax Aged About 19 ... vs The State Of Jharkhand .... .... ...
2026 Latest Caselaw 1617 Jhar

Jharkhand High Court

Neyasid Bax @ Tiklu Bax Aged About 19 ... vs The State Of Jharkhand .... .... ... on 27 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                             [2026:JHHC:5938]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 B.A. No.11008 of 2025
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Neyasid Bax @ Tiklu Bax aged about 19 Years S/O Ramjan Bux R/O Village - Phori P.O. & P.S. - Gumla District- Gumla (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        : Mr. Kripa Shankar Nanda, Advocate
     For the State             : Mr. Tarun Kumar, 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 Gumla P.S. Case No.283 of 2025 registered for the offences punishable under Section 103 (1), 238, 3 (5) of the B.N.S., 2023.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner, in furtherance of common intention with the co-accused persons, has committed the murder of Champa Oraon. It is submitted that the allegation against the petitioner is false. It is further submitted that only because the petitioner took Champa Oraon with his motorcycle in the previous evening of the alleged death of him, hence, he has falsely been implicated in this case. It is further submitted that there is no eye-witness to the occurrence. It is next submitted that there is large time gap between the petitioner last seen with the deceased and the dead body of the deceased was found. It is further submitted that there is no motive attributed to the petitioner for having committed the murder of the deceased and there is no scientific evidence like fingerprint to show strangulation of the deceased has been committed by the petitioner. It is also submitted that charge-sheet has already been submitted in this case. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since 04.09.2025 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 Chief Judicial Magistrate, Gumla in connection with Gumla P.S. Case No.283 of 2025 with the condition that he will co- operate with the trial of the case and 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.

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