Mukesh Kumar vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 1618 Jhar

Jharkhand High Court

Mukesh Kumar vs The State Of Jharkhand ... ... Opposite ... on 27 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                           2026:JHHC:5993


       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            B.A No. 979 of 2026
Mukesh Kumar, aged about 32 years, son of Tukan Mahto, resident of
Village Khuthan, PO and PS Keredari, District Hazaribag (Jharkhand)
                                                 ... ... Petitioner(s)
                                      Versus
The State of Jharkhand                                  ... ... Opposite Party(s)

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner(s)    : Mr. Sanjay Kumar Pandey 2, Advocate
For the State            : Ms. Bandana Sinha, APP
                            --------

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 305, 331(3) of the BNS in connection with Keredari PS Case No. 160 of 2025.

3. Learned counsel for the petitioner submits that the petitioner is innocent and has not committed any offence. He submits that the name of the petitioner has transpired on the basis of confessional statement of co-accused and so far as recovery of ornament is concerned, mandatory provision as provided under Sections 103 and 105 of BNSS has not been followed which itself goes to show the falsity of case of prosecution. Learned counsel further submits the petitioner is in judicial custody since 01.11.2025 as such he may be enlarged on bail.

4. Learned APP opposes the prayer for bail of the petitioner.

5. Having regard to the allegation made against the petitioner coupled with the fact that the petitioner is in custody since 01.11.2025, I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner, above-named, is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Rupees Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned J.M, 1st Class, Hazaribag in

2026:JHHC:5993

connection with Keredari PS Case No. 160 of 2025.

6. It is made clear that the petitioner shall appear on each and every date before the learned trial Court and he shall not threaten any witness and shall co-operate in trial and if any adverse report will come against the above-named petitioner, learned trial Court shall be at liberty to cancel the bail of the above-named petitioner.

7. Accordingly, the instant bail application stands allowed.

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