Citation : 2026 Latest Caselaw 1665 Jhar
Judgement Date : 9 March, 2026
2026:JHHC:6041
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1074 of 2026
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Deepak Kumar Thakur @ Rishu Thakur, S/o Late Sachidanand Thakur, R/o Village
Balrampur, Gamharia, P.O. and P.S. Gamharia, District- Seraikella Kharsawan
.... Petitioner(s).
Versus
The State of Jharkhand ... Opp. Party(s).
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Anish Lal, Advocate For the State : Mr. Satish Kumar Keshri, AddI. P.P. .........
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 he is in custody for allegedly committing offence punishable under Sections 126/109/118/3(5) of the BNS and Section 27 of Arms Act.
2. Heard, learned counsel for the petitioner learned counsel for the State and have also gone through the impugned order.
3. Learned AddI. P.P. opposes the prayer for bail.
4. There is direct allegation against this petitioner that he has shot on the leg of the injured person with country made pistol.
5. Considering the aforesaid fact, since there is direct allegation against this petitioner, at this stage, I am not inclined to grant privilege of bail to the petitioner. Accordingly, the prayer for bail of the petitioner in connection with Gamharia P.S. Case No.117 of 2025, pending in the Court of learned Chief Judicial Magistrate, Seraikella stands rejected.
6. Accordingly, the instant bail application stands dismissed.
(ANANDA SEN, J.) 09th March, 2026 R.S./ Uploaded on 09 /03/2026
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