Bindeshwar Lohra @ Vikash Lohra @ Shavet ... vs The State Of Jharkhand And Anr. ...
2026 Latest Caselaw 326 Jhar

Jharkhand High Court

Bindeshwar Lohra @ Vikash Lohra @ Shavet ... vs The State Of Jharkhand And Anr. ... on 20 January, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Cr. Revision No. 393 of 2025

     Bindeshwar Lohra @ Vikash Lohra @ Shavet Shourya Tirkey
                                                  ...      Petitioner
                          Versus
The State of Jharkhand and Anr.                     .....Opposite Parties



             --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Ms. Vidhika Saboo, Advocate For the State : Mr. Vishwanth Roy, Spl.P.P. For the O.P. No.2 : Mr. P.P.N. Roy, Sr. Advocate Mrs. Pragati Prasad, Advocate

05/ 20.1.2026: Learned counsel for the petitioner will correct the year of

interlocutory application as I.A. No. 73 of 2026 in place of I.A. No. 73 of 2025

in course of day.

2. I.A. No. 73 of 2026 has been filed for confirmation of provisional

bail granted to the petitioner.

3. Learned counsel for the petitioner submits that the learned

appellate court has affirmed the judgment of the learned trial court whereby the

petitioner has been convicted under section 498A of I.P.C. to undergo S.I. for

two years and fine of Rs. 5,000/- and in default of payment of fine further to

undergo S.I for two months however, the learned appellate court has been

pleased to acquit the petitioner under section 4 of Dowry Prohibition Act. She

further submits that a Co-ordinate Bench of this Court by order dated

07.07.2025 has granted provisional bail to the petitioner for a period of six

months. She further submits that the said period expired on 07.01.2026 and on

06.01.2026 the present I.A has been filed. She further submits that on

07.01.2026 the matter was on Board and on that date the matter was posted for

13.01.2026 and interim order was extended and thereafter it was listed on

13.01.2026 however it was not taken up. She next submits that the petitioner

has not violated any terms and conditions and in view of that provisional bail

may kindly be confirmed.

4. Mr. P.P.N. Roy, learned senior counsel for the O.P. No.2 opposes the

prayer and submits that the period of provisional bail has already expired and no

order has been passed and in view of that the petitioner is required to surrender

before the learned court and pray for bail. He further submits that in the light of

order passed in anticipatory bail, the amount has not been paid to the O.P. No.2

by the petitioner.

5. The Co-ordinate Bench of this Court by order dated 07.07.2025 has

granted provisional bail to the petitioner for a period of six months. On

06.01.2026 the present I.A has been filed. The period of provisional bail has

expired on 07.01.2026. On 07.01.2026 the matter was on Board and on that

date the matter was posted for 13.01.2026 and interim order was extended and

thereafter it was listed on 13.01.2026 however it was not taken up. It has been

pointed out that every week the matter was on Board.

6. In view of above facts, this I.A. is well within time and interim

order was extended on 07.01.2026 and if the matter was not taken up for either

reason that cannot be sole ground not to confirm the provision bail. Thus, there

is nothing perverse against the petitioner and in view of that the provisional bail

granted to the petitioner vide order dated 07.07.2025 is hereby confirmed.

7. I.A. No. 73 of 2026 is allowed and disposed of.

8. So far submission of Mr. P.P.N Roy, learned senior counsel for the

O.P. No.2 that amount in terms of anticipatory bail order is not paid to the O.P.

No.2 by the petitioner is concerned, for that the O.P. No.2 is required to take

appropriate step in accordance with law.

9. Let this matter appear under the appropriate heading.

( Sanjay Kumar Dwivedi, J.)

Dated. 20.01.2026 Satyarthi-