Mahadeo Singh vs State Of Jharkhand ... .... Opp. Party
2026 Latest Caselaw 604 Jhar

Jharkhand High Court

Mahadeo Singh vs State Of Jharkhand ... .... Opp. Party on 2 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                              2026:JHHC:2634

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B. A. No. 9564 of 2025
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Mahadeo Singh, S/o Jitnarayan Singh, R/o Village-Ghagari, P.O.-Dhurki, P.S. Dhurki, Dist.-Garhwa, Jharkhand... .... Petitioner Versus State of Jharkhand ... .... Opp. Party

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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Petitioner : Mr. Aman Palit, Advocate For the State : Mr. Rajneesh Vardhan, A.P.P.

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Oral Order 05 / Dated : 02.02.2026 Heard learned counsel for the parties.

The petitioner named above has been made accused in connection with Chandwa P.S. Case No. 126 of 2025 for the offence registered under Sections 103(2) and 238 of the Bhartiya Nyaya Sanhita, 2023, pending in the court of A.C.J.M., Latehar.

Petitioner is the husband of the deceased and as per the F.I.R., it is alleged that the deceased was pushed from a running train, resulting in her death.

It is submitted by learned counsel for the petitioner that accidental death is being given a colour of homicidal death. It is not feasible that in a general compartment, a person can be pushed from a running train, without any protest from anyone. There is no eye witness and the petitioner is in custody only on the basis of sketchy circumstantial evidence.

Learned counsel for the State has opposed the prayer for bail and submitted that there has been a history of marital discord, the matter was earlier settled in the Mediation Centre of D.L.S.A., Latehar. The plea of the petitioner that the deceased had been taken for treatment is not sustainable as there is no medical paper in support of her illness, or the description of the place where she had been taken for treatment. It was the husband who was accompanying the deceased and onus was on him to give a plausible explanation with regard to the unnatural death.

Considering the past marital discord and the nature of offence, I am not inclined to enlarge the petitioner on bail. Accordingly, his prayer for bail is hereby rejected.

(Gautam Kumar Choudhary, J.) AKT/Satendra Uploaded 03.02.2026