Sumil Lal @ Sumit vs The State Of Jharkhand ... .... Opp. ...
2026 Latest Caselaw 1620 Jhar

Jharkhand High Court

Sumil Lal @ Sumit vs The State Of Jharkhand ... .... Opp. ... on 27 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                             2026:JHHC:5870


   IN THE HIGH           COURT OF JHARKHAND AT RANCHI
                          B. A. No. 1880 of 2026
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1. Sumil Lal @ Sumit, S/o Late Moti Lal, R/o Devi Mandir Bhawanipur, Krishna Colony, Darjee Mohalla, Doranda, P.O. & P.S.-Doranda, Dist.-Ranchi, Jharkhand

2. Shailesh Tiwari @ Shailesh Tiwary, S/o Banshi Dhar Tiwari, R/o CD-589, OHC, H.E.C., Township, Sector-2, Beside Vidhan Sabha, P.O.-Dhurwa, P.S.-Jagarnathpur, Dist.-Ranchi, Jharkhand ... .... Petitioners Versus The State of Jharkhand ... .... Opp. Party

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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY `-----

For the Petitioners : Mr. Indrajit Sinha, Advocate For the State : Mr. Santosh Kr. Shukla, A.P.P. For the Informant : Mr. Tarun Kr. Mahto, Advocate Mr. Roshan Kr. Singh, Advocate

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Oral Order 02 / Dated : 27.02.2026 Heard learned counsel for the parties.

The petitioners named above have been made accused in connection with Doranda P.S. Case No. 39 of 2026 for the offence registered under Sections 127, 64(1), 62, 115(2), 3(5) and 75(2) of the Bhartiya Nyaya Sanhita, 2023, pending in the court of Judicial Magistrate-XIII, Ranchi.

It is submitted by learned counsel for the petitioners that allegation is that these petitioners had attempted to commit sexual assault on the victim lady while she was nursing mother of petitioner No.1.

It is submitted that the case was lodged due to mistake of fact, which has been sorted out between the parties and they have entered into compromise outside the Court. The compromise petition has been filed before the learned Trial Court. The copy has been duly signed by the informant which has been annexed as Annexure-2.

Learned counsel for the State, assisted by learned counsel for the informant, though have opposed the prayer for bail but have not disputed the factual assertion made on behalf of the petitioners.

Under the circumstance, the petitioners, named above, are directed to be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each, to the satisfaction of learned Court below.

(Gautam Kumar Choudhary, J.) Pawan/Satendra Uploaded on 27.02.2026