Ganga Ram Malto Aged 42 Years Old Son Of ... vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 1727 Jhar

Jharkhand High Court

Ganga Ram Malto Aged 42 Years Old Son Of ... vs The State Of Jharkhand ...... Opp. Party on 10 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                  2026:JHHC:6199

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.1322 of 2026

    Ganga Ram Malto aged 42 years old son of late Tila
    Pahariya, resident of Village Khustand, P.O & P.S. Borio,
    District Sahibganj.                  ...... Petitioner

                             Versus
    The State of Jharkhand                      ......   Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Sabyasanchi, Advocate For the State : Mr. Achinto Sen, A.P.P

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               th
02/Dated: 10        March, 2026

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

2. The applicant, who is in custody since 06.06.2024, has approached this Court for grant of regular bail in connection with Borio P.S. Case No.37 of 2024, registered for the offence under Sections 376 of the Indian Penal Code.

It appears that this applicant has been made an accused for committing rape upon his bhabhi.

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 due to land dispute this applicant has been falsely implicated in the present case. It has further been submitted that charge has already been framed on 28.11.2024. The victim has not been examined till date. 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.

5. Considering the above fact and the period of custody, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is 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 Additional

2026:JHHC:6199

Chief Judicial Magistate, Sahibganj, in connection with Borio P.S. Case No.37 of 2024, on the condition that the applicant will submit self attested photocopy of his Aadhaar Card and 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.) 10th March, 2026 Ravi-Chandan/-

Uploaded on 11.03.2026