Radheshyam Das vs The State Of Jharkhand ... Opp. Party(S)
2026 Latest Caselaw 1663 Jhar

Jharkhand High Court

Radheshyam Das vs The State Of Jharkhand ... Opp. Party(S) on 9 March, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                        2026:JHHC:6083
               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  B.A. No. 1124 of 2026
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        1.Radheshyam Das, S/o Late Ganesh Das
        2.Rahul Kumar @ Golu, S/o Radheshyam Das
        3.Anil Kumar @ Anik Kumar @ Chhotu, S/o Radheshyam Das
        All are R/o Tata Road, Near Magistrate Colony, Chaibasa, P.O. Chaibasa, P.S.
        Sadar, Chaibasa, District Singhbhum West/ Jharkhand
                                                            .... Petitioner(s).
                                             Versus
        The State of Jharkhand                            ... Opp. Party(s).
                                             ------

              CORAM          :      SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Naveen Kr. Jaiswal, Advocate For the State : Mr. Rakesh Ranjan, AddI. P.P. For the Informant : Mr. Ayush Kumar Verma, Advocate .........

02/ 09.03.2026: This bail application has been filed under Sections 483 & 484 of BNSS, 2023 wherein, prayer has been made for grant of bail as they are in custody for allegedly committing offence punishable under Sections 302, 341, 323, 325, 427, 504, 506, 34 of the Indian Penal.

2. Heard, learned counsel for the petitioners, learned counsel for the State, learned counsel for the informant and have also gone through the impugned order.

3. Learned A.P.P. and learned counsel for the informant opposes the prayer for bail.

4. The allegation against these petitioners is that they assaulted the informant and the family members of the informant. Thereafter, the case was registered originally under Sections 341, 323, 325, 427, 504, 506, 34 of the Indian Penal Code. These petitioners appeared before the Trial Court and vide order dated 27.06.2023, they were released on bail. Since, the deceased died after one month, Section 302 of IPC was also added.

5. In this case, the chargesheet has already been submitted. The death has occurred after 20 days of the assault and the petitioners were already on bail and there was no adverse reporting against these petitioners.

6. Considering the aforesaid fact and the fact that petitioners are in custody since 25.11.2025, I am inclined to grant bail to these petitioners. Accordingly, the petitioners, named above, are directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate at Chaibasa in connection with Chaibasa Sadar Police Station Case No.65 of 2023 subject to the condition that one of the bailors should be a close relative of the petitioners, having sufficient landed property in his own name within the State of Jharkhand.

(ANANDA SEN, J.) 09th March, 2026 R.S./ Uploaded on 09 /03/2026