Sunday, 10, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ugdeo Ganjhu vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 992 Jhar

Citation : 2026 Latest Caselaw 992 Jhar
Judgement Date : 11 February, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Ugdeo Ganjhu vs The State Of Jharkhand .... .... .... ... on 11 February, 2026

Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
                                                                     2026:JHHC:3719



IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 B.A. No. 11993 of 2025
                       ------

Ugdeo Ganjhu, S/o Late Bhaju Ganjhu, R/o Village-Mandhaniya, P.O. & P.S.-Lawalong, District-Chatra .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Jitendra Shankar Singh, Advocate Ms. Rajika Mahali, Advocate Ms. Shabina Perween, Advocate For the State : Mr. Sardhu Mahto, APP

------

Order No.02 / Dated : 11.02.2026.

Heard both the sides.

This bail application has been filed on behalf of Ugdeo Ganjhu who is in custody since 26.06.2025 in connection with Lawalong P.S. Case No. 67 of 2024 corresponding to S.T. Case No. 292 of 2025for the offence registered under Sections 103(1) and 238 of the BNS, 2023 pending in the Court of learned Addl. Sessions Judge-II, Chatra, is pressed into motion.

It is submitted by the learned counsel on behalf of petitioner that after investigation charge-sheet has been submitted for offence of abetment to commit suicide. Petitioner is the husband and no specific overt act has been attributed to him by which he had abetted the commission of suicide. It is only said that there were a minor quarrel and enraged by it, the deceased left home and hanged herself in a tree by her saree and committed sucide.

Learned A.P.P. for the State opposed the prayer for bail. 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/ Uploaded 11.02.2026

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter