Neeraj Kumar @ Niraj Kumar Aged About 21 ... vs The State Of Jharkhand .... .... ...
2026 Latest Caselaw 1728 Jhar

Jharkhand High Court

Neeraj Kumar @ Niraj Kumar Aged About 21 ... vs The State Of Jharkhand .... .... ... on 10 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                           [2026:JHHC:6312]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.1328 of 2026
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Neeraj Kumar @ Niraj Kumar aged about 21 years, son of Vijay Mahto, Resident of village- Tatgawan, P.O.- Jharpo, P.S.- Daru, 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. Sunil Kr. Dubey, Addl.P.P
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     Order No.02 Dated- 10-03-2026
           Heard the parties.

The petitioner has been made accused in connection with Tatijhariya P.S. Case No.48 of 2025 registered for the offences punishable under Section 308 (4) and 351 (3) of the B.N.S., 2023.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner, along with the co-accused persons, demanded extortion of Rs.2,00,000/- failing which threatened to make a private video viral. It is submitted that the allegation against the petitioner is false. It is further submitted that no money has been paid by the alleged victim. It is next submitted that though the petitioner is not named in the F.I.R. by his name and his name has transpired in this case only on the basis of confessional statement of the co-accused persons namely Alok Kumar and Naved Khan @ Golu Khan. Drawing attention of this Court towards para-15 of the instant bail application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. It is also submitted that charge- sheet has already been submitted in this case. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case and that he will not annoy or disturb the informant and other witnesses of the case during the trial of the case. It is lastly submitted that the petitioner has been in custody since 14.11.2025 as has been mentioned in para-13 of the instant bail application. Hence it is submitted that the petitioner be released on bail.

Learned Addl. P.P. opposes the prayer for bail.

Considering the facts of this case, the above-named petitioner is directed to be enlarged 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 Judicial Magistrate-1st Class, Hazaribag in connection with Tatijhariya P.S. Case No.48 of 2025 with the condition that he will co-operate with the trial of the case, furnish his mobile number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change his mobile number during the trial of the case and will not annoy or disturb the informant and other witnesses of the case during the trial of the case.

(Anil Kumar Choudhary, J.) Dated- 10.03.2026-Animesh/