Sheikh Sabir @ Shekh Sabir vs State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 1667 Jhar

Jharkhand High Court

Sheikh Sabir @ Shekh Sabir vs State Of Jharkhand ...... Opp. Party on 9 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                     2026:JHHC:6019

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.1062 of 2026

    Sheikh Sabir @ Shekh Sabir, aged about 19 years, S/o
    Shekh Serajul, resident of village Moulana Azad Colony,
    Lowadih, P.O & P.S. Namkum, District Ranchi.
                                        ...... Petitioner
                         Versus
    State of Jharkhand                           ......       Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Jitendra Shankar Singh, Advocate For the State : Mr. Rakesh Kr. Sinha, A.P.P

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               th
02/Dated: 09        March, 2026

1. Heard learned counsel for the applicant and learned counsel for the State.

2. The applicant, who is in custody since 20.12.2025, has approached this Court for grant of regular bail in connection with Netarhat P.S. Case No.19 of 2025, corresponding to G.R No.20 of 2026, registered for the offence under Sections 64/ 316(2)/ 318(4) of the BNS, 2023.

3. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his/ her part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that the alleged incident is of dated 28.05.2025 and the F.I.R has been lodged on 01.11.2025 i.e. after five months of the incident. It has further been submitted that the victim is more matured than the applicant-boy and further, she is a married lady and this fact has been suppressed. It is nothing but merely a pressure tactics for marriage. The investigation is complete and the charge-sheet has also been submitted. On the above basis, prayer for bail has been made.

4. On the other hand, learned counsel for the State has opposed the prayer for bail stating that there is direct allegation.

5. Considering the status of the parties, the narratives and the fact that the investigation is complete, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is

2026:JHHC:6019

directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1 st Class, Latehar in connection with Netarhat P.S. Case No.19 of 2025, corresponding to G.R No.20 of 2026, on the condition that the applicant will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned trial court which he will always keep active and will not change it during pendency of this case without prior permission of the court.

(Rajesh Kumar, J.) 09th March, 2026 Ravi-Chandan/-

Uploaded on 10.03.2026