[Cites 0, Cited by 0]
Jharkhand High Court
Vishnu Ram vs The State Of Jharkhand on 11 February, 2026
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No. 802 of 2025
....
1. Vishnu Ram
2. Munna Ram
3. Sanju Ram @ Sanjeev Ram
4. Anuj Ram ...... Appellants
Versus
1. The State of Jharkhand
2. Sheela Devi ..... Respondents
-----
CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
-----
For the Appellant : Ms. Neelam Kumari, Advocate
Mr. Ramesh Kumar, Advocate
For the State : Mr. V. S. Sahay, A. P. P.
......
I. A. No. 2246 of 2026
06/11.02.2026 The instant I. A. No. 2246 of 2026 has been filed on
behalf of Appellant No. 2, Munna Ram, Appellant No. 3,
Sanju Ram @ Sanjeev Ram and Appellant No. 4, Anuj Ram
for grant of provisional bail for a period of fifteen (15) days
on account of death of his father-Late Mala Ram.
2. Learned counsel for the Appellant Nos. 2, 3 and 4
has submitted that the father of appellants has died on
04.02.2026 and as such, the Appellant Nos. 2, 3 and 4 may be
permitted to attend his last rites as per Hindu customs as they
are son of the deceased. It is submitted that vide order dated
05.02.2026, the appellant no. 1, Vishnu Ram has already been
granted provisional bail in I. A. No. 1974 of 2026 by this
Court for a period of three (3) weeks and as such, they may be
granted provisional bail for a period of fifteen (15) days.
3. Mr. V.S. Sahay, learned A.P.P. appearing for the
State, after taking instruction from the Officer-in-Charge,
Majhiaon Police Station, has submitted that Late Mala Ram,
i.e. father of the Appellants has died on 04.02.2026, however,
his cremation has been done and he has filed photocopy of
Letter dated 05.02.2026 sent to him by the Officer-in-Charge,
Majhiaon Police Station regarding verification of the death of
late Mala Ram in I. A. No. 1974 of 2026.
4. Learned A.P.P. has not raised any objection to the
prayer for provisional bail made on behalf of the Appellant
Nos. 2, 3 and 4.
5. It appears that vide order dated 05.02.2026, the
appellant no. 1, Vishnu Ram has already been granted
provisional bail in I. A. No. 1974 of 2026 by this Court for a
period of three (3) weeks.
6. Having heard learned counsel for both the sides and
under the circumstances and in view of the fact that the father
of the Appellants has died on 04.02.2026, Appellant No. 2,
Munna Ram, Appellant No. 3, Sanju Ram @ Sanjeev Ram
and Appellant No. 4, Anuj Ram are directed to be released on
provisional bail for a period of fifteen (15) days, on
furnishing bail bonds of Rs.15,000/- (Rupees Fifteen
thousand) each with two sureties of the like amount each to
the satisfaction of Sri Prabhat Kumar Sharma, learned
Additional Sessions Judge-II, Garhwa/or his Successor Court
in connection with Majhiaon P.S. Case No.130 of 2012
corresponding to G.R. Case No. 1157 of 2012 [S.T. No. 63 of
2013].
7. It is further directed that the Appellant No. 2, Munna
Ram, Appellant No. 3, Sanju Ram @ Sanjeev Ram and
Appellant No. 4, Anuj Ram shall surrender after fifteen (15)
days from the date they are being released from custody on
provisional bail and shall file supplementary affidavit along
with surrender certificate before this Court.
8. Thus, I. A. No. 2246 of 2026 is allowed and stands
disposed of.
9. The Office is directed to place the record of this case
before this Court after filing of supplementary affidavit along
with the surrender certificate on behalf of Appellant No. 2,
Munna Ram, Appellant No. 3, Sanju Ram @ Sanjeev Ram
and Appellant No. 4, Anuj Ram.
10. Let a copy of this order be sent to the learned Court
below at once FAX today.
(Sanjay Prasad, J.)
Dated 11.02.2026
Kamlesh/
