Binod Oraon vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 601 Jhar

Jharkhand High Court

Binod Oraon vs The State Of Jharkhand ... Opposite ... on 2 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                            ( 2026:JHHC:2557 )




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 410 of 2026
              Binod Oraon, aged about 29 years, son of Bolwa Oraon, R/o Vill.- Lukuiya,
              P.O. Bahera, P.S. Piparwar, District- Chatra, Jharkhand
                                                                 ... Petitioner
                                           -Versus-
              The State of Jharkhand                             ... Opposite Party
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

              For the Petitioner         : Mr. Karan Kaushik, Advocate
              For the State              : Mr. Saket Kumar, A.P.P.
                                                -----
02/02.02.2026         Heard learned counsel appearing for the petitioner and learned counsel
              appearing for the State.

2. The petitioner is apprehending his arrest in connection with Khelari P.S. Case No.79/2025, registered for the offence under Sections 303(2)/ 307/ 115(2)/3(5) of the BNS, pending in the Court of the learned Judicial Magistrate, 1st Class, Ranchi.

3. Learned counsel appearing for the petitioner submits that the name of the petitioner has come on confessional statement. He further submits that nothing incriminating article has been recovered from the possession of the petitioner. He next submits that the petitioner has got no criminal antecedent, as disclosed in paragraph16 of this application.

4. Learned counsel appearing for the State opposed the prayer and submits that the name of the petitioner has come on confessional statement.

5. Considering that the name of the petitioner has come on confessional statement and he has got no criminal antecedent and in that view of the matter, the petitioner is directed to surrender before the learned Court within two weeks from today and the learned Court shall release the petitioner on such terms, conditions and sureties as the learned Court may deem fit and proper.

6. Accordingly, this application is disposed of.

(Sanjay Kumar Dwivedi, J.) Dated: 2nd February, 2026 Ajay/