Bhim Mistri vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 1660 Jhar

Jharkhand High Court

Bhim Mistri vs The State Of Jharkhand .... Opposite ... on 9 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                                   2026:JHHC:6032


                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     B. A. No. 1160 of 2026
                                            ....

1. Bhim Mistri, aged about 32 years, S/O-Ganpat Mistri

2. Rekha Devi, aged about 50 years, W/O-Ganpat Mistri

3. Ganpat Mistri, aged about 55 years, S/O-Late Tetu Mian All R/O Village-Chordiha, P.O.+P.S.-Jarmundi, District-Dumka.... Petitioners Versus The State of Jharkhand .... Opposite Party ....

              CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

              For the Petitioners            : Mr. Rahul Ranjan, Adv.
              For the State                  : Mr. Bishambhar Shastri, A.P.P.
                                             ....
              02/09.03.2026

1. The applicants who are in custody since 26.10.2025 have approached this Court for grant of regular bail in connection with Jarmundi P.S. Case No.110 of 2025, registered for the offence under Sections 191(2), 191(3), 190, 109(1), 117(2), 303(1), 324(2), 352, 329(3) of the B.N.S., 2023, pending in the court of learned S.D.J.M., Dumka.

2. It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.

3. Innocence have been claimed and undertaking have been given for participation in the trial. It has been submitted by the learned counsel for the applicants that there is a case and counter case and scuffle has taken place between the parties due to the land dispute. On that basis, prayer for bail has been made.

4. Learned A.P.P. has opposed the prayer for bail of the applicants.

5. Considering the above facts and the period of custody, I am inclined to enlarge the applicants on bail. Accordingly, the applicants, named above, are directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Dumka in connection with Jarmundi P.S. Case No.110 of 2025, subject to condition that the applicants will submit self-attested copy of their Aadhaar Cards and also give their mobile numbers before the learned trial court which they will not change during pendency of this case without prior permission of the court.

(Rajesh Kumar, J.) 09.03.2026 Shahid/ Uploaded on 09.03.2026