Santosh Kumar Paswan @ Santosh Kumar @ ... vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 956 Jhar

Jharkhand High Court

Santosh Kumar Paswan @ Santosh Kumar @ ... vs The State Of Jharkhand .... .... .... ... on 10 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                  2026:JHHC:3548



IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 B.A. No. 11948 of 2025
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Santosh Kumar Paswan @ Santosh Kumar @ Nepali, S/o Sri Nagendra Paswan, R/o Vill.-Soba, P.O. & P.S. Haidernagar, Dist.-Palamau, Jharkhand .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Sheo Kr. Singh, Advocate Ms. Diksha Rani, Advocate Ms. Juhi Kumari, Advocate Mr. Nishad Khan, Advocate For the State : Mr. Sudhir Kumar Mahto, 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 Santosh Kumar Paswan @ Santosh Kumar @ Nepali who is in custody since 23.08.2025 in connection with Haidernagar P.S. Case No. 57 of 2025 for the offences registered under Sections 137(2), 87 and 3(5) of the BNS and 4 and 8 of POCSO Act pending in the Court of learned Special Judge, POCSO, Palamu is pressed into motion.

The informant of the case is the father of the victim girl and as per the FIR, the victim, aged 16 years, had gone for her tuition class on 11.06.2025 and thereafter she did not return home. On being enquired, it transpired that this petitioner, aged 21 years had been in touch with the victim girl on her mobile and they were on talking term. It was suspected that the petitioner has enticed the victim from her home.

It is submitted by learned counsel for the petitioner that from the medico legal examination report, the victim girl was 17 years of age. There was no enticement on the part of the petitioner and the victim girl had willfully eloped with the petitioner, as would be apparent from the statement made by her under Section 183 of BNSS, 2023.

Learned A.P.P. for the State opposed the prayer for bail.

2026:JHHC:3548

Under the circumstances, the above-named petitioner is directed to be released on bail on furnishing bail bond of Rs.25,000/-(Twenty-Five Thousand) with two sureties of the like amount each to the satisfaction of the Court below.

(Gautam Kumar Choudhary, J.) Pawan/

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11.02.2026