Deepak Turi @ Deepak Kumar Turi vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 831 Jhar

Jharkhand High Court

Deepak Turi @ Deepak Kumar Turi vs The State Of Jharkhand ... Opposite ... on 6 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                 ( 2026:JHHC:3245 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              B.A. No. 890 of 2026
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Deepak Turi @ Deepak Kumar Turi, aged about 31 years, s/o Baldeo Turi, r/o Village-Water Tank, P.O. & P.S.-Giridih, Dist.-Giridih ... Petitioner Versus The State of Jharkhand ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Tarun Kr. No.1, Advocate For the State : Mrs. Ruby Pandey, Addl. P.P.

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Order No.02 Dated- 06.02.2026

Heard the parties.

The petitioner has moved this Court for grant of bail in connection with Deori P.S. Case No.12 of 2023 (S.T. No. 198 of 2025) registered for the offences punishable under sections 302/34 of the Indian Penal Code.

The learned counsel for the petitioner submits that this is the second journey of the petitioner for grant of regular bail and earlier the prayer for regular bail of the petitioner was rejected vide order dated 10.06.2025 in B.A. No. 3916 of 2025. It is next submitted that the fresh ground is that so far two witnesses have been examined but neither of them has seen the alleged occurrence. It is further submitted that the allegations against the petitioner are all false. It is then submitted that the petitioner has been in custody since 19.01.2025, as has been mentioned in paragraph no. 09 of the bail application. It is next submitted that the petitioner undertakes to cooperate with the trial of the case and further undertakes that he will not annoy or disturb the informant or the witnesses of the case or any of their family members in any manner during the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge the abovenamed petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned A.S.J-VII, Giridih, in connection with Deori P.S. Case No.12 of 2023 (S.T. No. 198 of 2025) with the condition that the petitioner will cooperate with the trial of the case and will furnish his mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number during the trial of the case, with further condition that he will not annoy or disturb the informant or the witnesses of the case or any of their family members in any manner during the trial of the case.

(Anil Kumar Choudhary, J.) 06.02.2026 Sonu/Gunjan-