Ashok Oraon @ Laiso Oraon vs The State Of Jharkhand
2026 Latest Caselaw 801 Jhar

Jharkhand High Court

Ashok Oraon @ Laiso Oraon vs The State Of Jharkhand on 6 February, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Criminal Appeal (D.B.) No. 269 of 2022
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Ashok Oraon @ Laiso Oraon ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY : HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. Pawan Kumar Choudhary, Advocate For the Respondent : Special P.P.

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13/06.02.2026 I. A. No. 1588 of 2026:

Heard Mr. Pawan Kumar Choudhary, learned counsel appearing for the appellant and the learned Special P.P. appearing for the State.

This interlocutory application has been preferred by the appellant for grant of provisional bail to him on the ground that the marriage of his sister has been fixed on 10.02.2026 and he being the only male member of the family as well as the brother of the bride is required to be present to perform the rituals of marriage.

Pursuant to the order dated 05.02.2026, the learned Special P. P. has taken instruction and it has been stated that indeed there is marriage of the sister of the appellant.

On consideration of the aforesaid facts, we are inclined to admit the appellant on provisional bail for a period of 10 days.

Therefore, the appellant above named is directed to be released on provisional bail for 10 days on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each, to the satisfaction of the learned Additional Sessions Judge V, Gumla in connection with S. T. No. 326 of 2015 arising out of Gumla P. S. Case No. 172 of 2015 corresponding to G. R. No. 554 of 2015, subject to the condition that the appellant shall surrender before the learned trial court on or before 19.02.2026.

The learned counsel for the appellant is directed to file a supplementary affidavit annexing a copy of the surrender certificate.

I. A. No. 1588 of 2026 stands disposed of. Let a copy of report submitted at bar by the learned Special P. P. be kept on record.

List this case on 27.02.2026.

Let a copy of this order be sent through FAX to the concerned court immediately.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) 6th February, 2026 R. Shekhar Cp 3