Pankaj Kumar vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1719 Jhar

Jharkhand High Court

Pankaj Kumar vs The State Of Jharkhand ... Opposite ... on 10 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                 ( 2026:JHHC:6184 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              B.A. No. 1304 of 2026
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Pankaj Kumar, aged about 22 years, son of Birju Mahto, resident of Village-Banka, P.O.-Sultana, P.S.-Katkamdag, Dist.-Hazaribag ... Petitioner Versus The State of Jharkhand ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Shailendra Jit, Advocate For the State : Mr. Vijoy Kr. Sinha, Addl. P.P.

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Order No.02 Dated- 10.03.2026

Heard the parties.

The petitioner has moved this Court for grant of bail in connection with S.T. Case No. 21 of 2026 arising out of Sadar P.S. Case No. 244 of 2025 (G.R. No. 2377 of 2025) registered for the offences punishable under sections 309 (4) of BNS, 2023 and under Section 27 of the Arms Act.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in robbery and looted cash of Rs. 2,80,290/- from the informant who is staff of a petrol pump. It is submitted that the allegation against the petitioner is false. It is next submitted that without holding any T.I. Parade, charge sheet has been submitted against the petitioner in this case. It is next submitted that the petitioner has been in custody since 20.09.2025, as has been mentioned in para 12 of this bail application. It is next submitted by learned counsel for the petitioner that the petitioner is ready and willing to co-operate with the trial of the case. It is lastly submitted that the co-accused person with similar allegations has already been admitted to bail by this Court vide order dated 27.02.2026 in B.A. No.1051 of 2026. Hence, it is submitted that the petitioner be admitted to bail.

Learned Addl. P.P. opposed the prayer for regular bail. Considering submissions of learned counsels and the facts as stated above, I am inclined to release the petitioner on bail. Hence, the court below is directed to release the petitioner on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned A.S.J.-I, Hazaribagh in connection with S.T. Case No. 21 of 2026 arising out of Sadar P.S. Case No. 244 of 2025 (G.R. No. 2377 of 2025) with the condition that the petitioner will co-operate with the trial of the case and will furnish mobile phone number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change the mobile phone number during the trial of the case.

(Anil Kumar Choudhary, J.) 10.03.2026 Gunjan-