Rani Oraon vs The State Of Jharkhand ... Opp. Party
2026 Latest Caselaw 1739 Jhar

Jharkhand High Court

Rani Oraon vs The State Of Jharkhand ... Opp. Party on 10 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                             [2026:JHHC:6278]
         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       B.A. no. 1359 of 2026

         Rani Oraon, aged about 36 years, W/o Soni Oraon, R/o Village-
         Sukurhutu, P.O. & P.S.- Bharno, Dist.- Gumla (Jharkhand)
                                                   ... Petitioner
                                 Versus

         The State of Jharkhand                       ...     Opp. party


Coram:   HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

For the Petitioner : Mr. K.S. Nanda , Adv. For the State : Mr. Suraj Deo Munda , Addl. PP

02 / 10.03.2026 Heard the parties. Learned counsel for the petitioner filed a supplementary affidavit. Keep the same in the record.

The petitioner has been made accused in connection with S.T.No. 15 of 2026 arising out of Bharno P. S. case no. 59 of 2025 instituted under Section 103 (1) of BNS, 2023.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner has committed murder of her mother-in- law. It is submitted that the allegation against the petitioner is false. It is further submitted by learned counsel for the petitioner that the doctor who conducted the post mortem of the deceased, has reserved his opinion regarding the cause of the death awaiting the report regarding viscera which was sent to Forensic Science Laboratory. It is next submitted that in the post mortem report on external examination, no external injury could be detected. Drawing attention of the court to the supplementary affidavit filed today, it is submitted by learned counsel for the petitioner that the informant has filed a petition in the court of learned Additional Sessions Judge, V, Gumla mentioning therein that the informant being misled by others, has lodged this wrong FIR against the petitioner. It is next submitted that the petitioner is a female and the charge sheet has been submitted in this case, but no witness has been examined as yet. It is next submitted that the petitioner has no criminal antecedent, as mentioned in paragraph 16 of the bail application. It is next submitted that the petitioner has been in jail custody since 09.10.2025, as mentioned in para 1 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 to regular 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 Additional Sessions Judge, V, Gumla in connection with S.T.No. 15 of 2026 arising out of Bharno P. S. case no. 59 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 she will not change the mobile phone number during the trial of the case.

(ANIL KUMAR CHOUDHARY, J.)

Dated 10.03.2026 Smita/-