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Jharkhand High Court
Charo Oraon vs State Of Jharkhand on 10 February, 2026
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay, Deepak Roshan
2026:JHHC:3465-DB
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (D.B.) No. 1348 of 2025
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1. Charo Oraon, aged about 57 years, son of Bhima Oraon, resident of House no.
106, Tetae Toli, P.O. & P.S. Bero, District Ranchi--835202.
2. Anil Oraon, aged about 57 years, son of Dahunu Oraon, resident of Bero Dumar
Toli, P.O. & P.S. Bero, District Ranchi-835202.
.......Appellants
Versus
State of Jharkhand .......Respondent
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CORAM: Hon'ble Mr. Justice Rongon Mukhopadhyay
Hon'ble Mr. Justice Deepak Roshan
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For the Appellants : M/s. Mihir Kunal Ekka, Piyushita Meha Tudu,
Adamya Kerketta, Pratibha Kumari, Advocates
For the Respondent : Mr. Vishwanath Roy, Spl.P.P.
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05/10.02.2026 It has been submitted by Mr. Mihir Kunal Ekka, learned counsel
for the appellants that the defects have already been removed. If any
surviving defects are still there, the same are ignored.
2. This application has been preferred by the appellants for
condonation of delay of 35 days in filing this Appeal.
3. Having been satisfied with the reasons assigned in the instant
application, the same is allowed and the delay of 35 days is hereby
ignored.
4. I.A. No. 1414 of 2026 stands disposed of.
Cr. App. (D.B.). No. 1348 of 2025
5. This appeal is directed against the order dated 22.07.2025,
passed in A.B.P. No. 1922 of 2025, arising out of Bero P.S. Case No.
48 of 2025, by the learned Judicial Commissioner, Ranchi, whereby
and whereunder the prayer for anticipatory bail of the appellants has
been rejected.
6. It has been alleged that a mob of five hundred persons had
surrounded the Sarna-Sthal and when the Police personnel tried to
pacify them a scuffle had taken place and some properties as well as
articles were vandalized.
2026:JHHC:3465-DB
7. Submission has been advanced by learned counsel for the
appellants that the allegations are general and omnibus in nature. It
has further been submitted that in similar circumstances one of the co-
accused, Basant Bhagat has been granted anticipatory bail by a co-
ordinate Bench of this Court in Cr. Appeal (D.B.). No. 1549 of 2025.
8. Learned Spl. P.P. has opposed the prayer for bail of the
appellants.
9. Regard being had to the generality of allegations levelled against
the appellants and the fact that one of the similarly situated co-
accused having been granted anticipatory bail by a co-ordinate Bench
of this Court, as noted hereinabove, we while setting aside the order
dated 22.07.2025, passed in A.B.P. No. 1922 of 2025, arising out of
Bero P.S. Case No. 48 of 2025, by the learned Judicial
Commissioner, Ranchi, direct the appellants to surrender before the
learned trial court within a period of four weeks and on their
surrender, they shall be released on bail on furnishing bail bond of
Rs.10,000/- (Rupees Ten Thousand only) each with two sureties of
the like amount each to the satisfaction of learned Judicial
Commissioner, Ranchi in connection with Bero P.S. Case No. 48 of
2025, subject to the conditions as laid down under Section 482(2) of
the B.N.S.S., 2023.
10. This appeal is allowed.
(Rongon Mukhopadhyay, J.)
(Deepak Roshan, J.)
February 10, 2026
Kunal/vikas/
Uploaded-11.02.2026
