Rajeev Kumar Jha @ Rajiv Kumar @ Sona Mani ... vs The State Of Jharkhand ... .... Opp. ...
2026 Latest Caselaw 945 Jhar

Jharkhand High Court

Rajeev Kumar Jha @ Rajiv Kumar @ Sona Mani ... vs The State Of Jharkhand ... .... Opp. ... on 10 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                         2026:JHHC:3536


 IN THE HIGH           COURT OF JHARKHAND AT RANCHI
                        B. A. No. 11528 of 2025
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Rajeev Kumar Jha @ Rajiv Kumar @ Sona Mani Jha, S/o Rajnandan Jha, R/o Mouza Hensabari, P.O. & P.S.-Seraikella, Dist.-Seraikella-Kharswan, Jharkhand, permanent R/o Gutusai, Ward No. 23, Chaibasa, P.O.-Chaibasa, P.S.-Chaibasa (Sadar), Dist.-West Singhbhum ... .... Petitioner Versus The 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. Abhishek Kr. Dubey, Advocate
 For the State         : Ms. Bandana Sinha, A.P.P.
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 Oral Order
 03 / Dated : 10.02.2026
       Heard learned counsel for the parties.

The petitioner named above has been made accused in connection with Kandra P.S. Case No. 19 of 2025 (S.T. No. 182 of 2025, G.R. No. 494 of 2025) for the offence registered under Sections 109 of the Bhartiya Nyaya Sanhita, 2023 and Section 27 of Arms Act, pending in the court of District & Additional Sessions Judge-II, Seraikella.

The informant of the case is the shop owner and as per the FIR, when 3 to 4 tribal customers were taking cold drink in the shop, three persons came on a Splendor motorcycle and fired in their direction. The informant sustained bullet injury.

Learned counsel for the petitioner has submitted that none was named in the FIR and nothing has been seized from the conscious physical possession of the petitioner. He has not been out on TIP. The only material against the petitioner is the confessional statement of the co-accused. There was earlier criminal case against the petitioner which ended in acquittal.

Learned counsel for the State has opposed the prayer for bail and submitted that two live cartridges were seized from Shubham Kalindi @ Bittu. One country made pistol was seized from Jitendra Mahto and one mobile was seized from the possession of the petitioner. The incident was given effect to on account of extortion demand.

Considering the facts and circumstances of the case, the petitioner, named above, 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 Court below.

(Gautam Kumar Choudhary, J.) AKT/Satendra Uploaded on 11.02.2026