Pammi Singh @ Avinash Kumar Singh vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 947 Jhar

Jharkhand High Court

Pammi Singh @ Avinash Kumar Singh vs The State Of Jharkhand .... .... .... ... on 10 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                       2026:JHHC:3544



IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 B.A. No. 11943 of 2025
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Pammi Singh @ Avinash Kumar Singh, S/o Lileshwar Singh, R/o Village Mundariya, P.O. Basaura, P.S. Lesliganj, District Palamu, Jharkhand .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Anurag Kumar, Advocate Mr. Aman Dayal Singh, Advocate Mr. Dhruva Kumar, Advocate For the State : Mr. Sanat Kumar Jha, APP

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Order No.02 / Dated : `10.02.2026.

Heard both the sides.

This bail application has been filed on behalf of Pammi Singh @ Avinash Kumar Singh who is in custody since 26.06.2025 in connection with Lesliganj P.S. Case No. 86 of 2025 for the offence registered under Sections 65(2) of the BNS and under Section 6 of the POCSO Act, pending in the Court of learned Exclusive Special Judge (POCSO), Palamu at Daltonganj is pressed into motion.

The matter involves the allegation of penetrative sexual assault with a minor child, three years of age.

It is submitted by learned counsel for the petitioner that the medical evidence does not corroborate the allegation of penetrative sexual assault as no injury was found in and around perineum. Had the child been sexually abused, considering the age, there must have been some injury but no external injury mark was found on her body.

Learned counsel for the State has opposed the prayer for bail and submitted that the vaginal swab taken, anal swab taken, has been sent for forensic science laboratory and the report has not so far been received.

Under the circumstance, I am not inclined to enlarge the petitioner on bail. Accordingly, his prayer for bail is hereby rejected at this stage.

(Gautam Kumar Choudhary, J.) Pawan/

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11.02.2026