Deepak Kumar Verma @ Deepak Verma vs The State Of Jharkhand ... Opp. Party
2026 Latest Caselaw 1734 Jhar

Jharkhand High Court

Deepak Kumar Verma @ Deepak Verma vs The State Of Jharkhand ... Opp. Party on 10 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                      [2026:JHHC:6281]
                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                B.A. no. 1351 of 2026

                  Deepak Kumar Verma @ Deepak Verma, aged about 47 years,
                  Son of Madan Lal Verma, resident of Kola Kushma, K.G.
                  Ashram, P.O. Dhanbad, P.S. Dhanbad, District-Dhanbad,
                  Jharkhand.                          ... Petitioner
                                     Versus

                  The State of Jharkhand                         ...       Opp. party


        Coram:    HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

                  For the Petitioner        : Mr. Indrajit Sinha, Adv.
                                              Mr. Ajay Kr. Sah, Adv.
                  For the State            : Mr. Praful Jojo, Addl. PP




02 / 10.03.2026

Heard the parties.

The petitioner has been made accused in connection with Dhanbad P. S. case no. 441 of 2024 instituted under Section 103(1), 61(2), 3(5) of BNS, 2023 and Section 27 of the Arms Act.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner in criminal conspiracy as well as in furtherance of the common intention with the co-accused person, has committed murder of Shahabuddin. It is submitted that the allegation against the petitioner is false. It is further submitted by learned counsel for the petitioner that the petitioner has no criminal antecedent, as mentioned in paragraph 10 of the bail application. It is next submitted that the petitioner has been in jail custody since 06.12.2025, as mentioned in para 10 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 hence, the petitioner may be admitted on regular bail.

Learned Addl. P.P. appearing for the State vehemently opposes the prayer for bail and submits that petitioner is a member of an organized group of criminals headed by the infamous gang leader Prince Khan who is absconding and at the behest of the said gang leader, actively led in the process of reiki in committing the murder of Shahabuddin by carrying the co-accused shooter in his Scorpio vehicle. It is next submitted that there is every chance of the petitioner absconding, if released on bail and also there is chance of the petitioner tampering with the evidence. It is therefore submitted that the petitioner ought not be released on bail at this stage.

Considering the serious nature of allegation against the petitioner and the chance of his tampering with the evidence and absconding, if released on bail, this Court is of the considered view that this is not a fit case where the above-named petitioner be released on bail. Accordingly, the prayer for bail of the above-named petitioner is rejected at this stage.

(ANIL KUMAR CHOUDHARY, J.)

Dated 10.03.2026 Smita/-