Sachin Kumar Ray @ Sachin Ray vs The State Of Jharkhand ... ... Opp. Party
2026 Latest Caselaw 1731 Jhar

Jharkhand High Court

Sachin Kumar Ray @ Sachin Ray vs The State Of Jharkhand ... ... Opp. Party on 10 March, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                    2026:JHHC:6243


        IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         B.A. No. 1336 of 2026

   Sachin Kumar Ray @ Sachin Ray, aged 24 years, son of Late Balbir Ray,
   resident of Village Hethpahri (Gadi Srirampur), P.O. Gadi Srirampur, P.S.
   Giridih (M), District Giridih                   ...     ...      Petitioner
                                 Versus
   The State of Jharkhand                          ...     ... Opp. Party

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Sudhir Kumar Roy, Advocate Mr. Vivek Kumar, Advocate For the Opp. Party : Mr. V. S. Sahay, Advocate

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th 02/10 March 2026

1. Learned counsel for the petitioner submits that the petitioner is in custody in connection with Giridih (Town) P.S. Case No. 179/2025 (G.R. No. 2010/2025) for the offence registered under Section 303(2) of Bharatiya Nyaya Sanhita, now said to have been pending in the court of learned Chief Judicial Magistrate, Giridih.

2. Learned counsel for the petitioner submits that there is allegation of theft of motorcycle by the petitioner. He submits that the motorcycle was recovered in another case, which was numbered as Nimiaghat P.S. Case No. 70 of 2025 and in the said case, the petitioner became co-accused on the basis of confessional statement of another co-accused of the said case. The learned counsel submits that the petitioner has already been enlarged on bail in Nimiaghat P.S. Case No. 70 of 2025 in B.A. No. 10137/2025. He submits that the petitioner may be enlarged on bail in this case .

3. Learned counsel for the opposite party-State has opposed the prayer and has submitted that the petitioner has confessed his guilt.

4. To this, the learned counsel for the petitioner has submitted that the petitioner is in custody since 07.08.2025.

2026:JHHC:6243

5. After hearing the learned counsel for the parties and considering the fact that the petitioner has already been enlarged on bail in Nimiaghat P.S. Case No. 70 of 2025 in B.A. No. 10137/2025, where the motorcycle involved in this case has been recovered on the basis of the confessional statement of co-accused in the said case and also considering the custody of the petitioner since 07.08.2025, the petitioner is directed to be enlarged on bail on furnishing bail bond of Rs. 25,000/- (Rs. Twenty-Five Thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Giridih in connection with Giridih (Town) P.S. Case No. 179 of 2025, subject to the following conditions: -

(i) One of the bailors would be the present pairvikar of the petitioner.

(ii) The other bailor should be his close relative.

(iii) The petitioner will attend the court on each and every date and on account of his single default, the learned court shall cancel the bail bond furnished by the petitioner.

(iv) The petitioner would deposit a self-attested copy of his Aadhar Card along with his Mobile Number before the learned court below, which he shall not change during the pendency of the case without prior permission of the court.

(v) The petitioner shall fully co-operate with the proceedings before the learned court below.

6. The instant bail application is allowed with the aforesaid conditions.

7. Let a copy of this order along with a copy of the affidavit filed with the bail petition be communicated to the court concerned through 'e- mail/FAX'.

(Anubha Rawat Choudhary, J.) Dated: 10.03.2026 Uploaded On: 10.03.2026 Mukul/-