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Jharkhand High Court
Vishnu Ram & Ors vs The State Of Jharkhand on 5 February, 2026
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (S.J.) No. 802 of 2025
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Vishnu Ram & Ors. ..... Appellants
Versus
1.The State of Jharkhand
2.Sheela Devi ..... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Appellant : Mr. Ramesh Kumar, Advocate
Ms. Neelam Kumari, Advocate
For the State : Mr. V.S. Sahay, A.P.P.
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03/05.02.2026 This case has been notified today in
view of mentioning slip filed today on behalf of
Appellant No.1, namely Vishnu Ram by the learned
counsel for the appellant No.1 by which it has been
informed that father of the Appellant No.1 has died.
I.A. No.1974 of 2026
2. The instant Interlocutory Application
has been filed on behalf of Appellant No.1, namely
Visnu Ram, for grant of bail for 30 days on account of
death of his father-Late Mala Ram.
3. Learned counsel for the Appellant No.1
has submitted that the father of Appellant No.1 has
died on 04.02.2026 and as such, Appellant No.1 may
be permitted to attend his last rites as per Hindu
customs as he is the eldest son of the deceased.
It is further submitted that there is no
other male member in the house of the Appellant No.1
as his other brothers are also in custody.
4. Mr. V.S. Sahay, learned A.P.P.
appearing for the State, after taking instruction from
the Officer-in-Charge, Majhiaon Police Station, has
submitted that Late Mala Ram, i.e. father of the
Appellant No.1, has died on 04.02.2026, however, his
cremation has been done.
5. Learned A.P.P has produced the
photocopy of Letter dated 05.02.2026 sent to him by
the Officer-in-Charge, Majhiaon Police Station
regarding verification of the death of late Mala Ram,
let this letter be kept on record.
6. Learned A.P.P. has not raised any
objection to the prayer for provisional bail made on
behalf of the Appellant No.1, namely Vishnu Ram, but
submitted that the Appellant No.1 may be released for
a period of Two (02) weeks.
7. Having heard learned counsel for both
the sides and under the circumstances and in view of
the fact that the father of the Appellant No.1, namely
Vishnu Ram, has died on 04.02.2026 and his other
brothers are also in custody, this Court directs
Appellant No.1, namely Vishnu Ram to be released on
provisional bail for a period of Three (03) weeks, on
furnishing bail bonds of Rs.15,000/- (Rupees Fifteen
thousand) with two sureties of the like amount each in
connection with Sessions Trial No.63 of 2013, arising
out of G.R. Case No. 1157 of 2012, corresponding to
Majhiaon P.S. Case No.130 of 2012 to the satisfaction
of Sri Prabhat Kumar Sharma, learned Additional
Sessions Judge-II, Garhwa/or his Successor Court.
8. It is further directed that the appellant
No.1, namely Vishnu Ram, shall surrender after Three
(03) weeks from the date he is being released from
custody on provisional bail and shall file
supplementary affidavit along with surrender
certificate before this Court.
9. Thus, I.A. No.1974 of 2026 is allowed
and stands disposed of.
10. The Office is directed to place the
record of this case before this Court after filing of
supplementary affidavit along with the surrender
certificate on behalf of Appellant No.1.
(Sanjay Prasad, J.)
s.m.
Dated 05.02.2026
