Prakash Mahali vs The State Of Jharkhand ... ... Opp. Party
2026 Latest Caselaw 1748 Jhar

Jharkhand High Court

Prakash Mahali vs The State Of Jharkhand ... ... Opp. Party on 11 March, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                  2026:JHHC:6474


        IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         B.A. No. 1598 of 2026

   Prakash Mahali, aged about 30 years, S/o Late Lobo Mahali, resident of
   village - Hadimara, P.O. + P.S. Sonua, District West Singhbhum
                                                    ...     ...    Petitioner
                                Versus
   The State of Jharkhand                           ...     ... Opp. Party

                        ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Petitioner : Mr. Bhaskar Trivedi, Advocate For the Opp. Party : Mr. Rajneesh Vardhan, Advocate

---

th 04/11 March 2026

1. Learned counsel for the petitioner submits that the petitioner is in custody since 29.09.2025 in connection with S.T. Case No. 362 of 2025 corresponding to Sonua P.S. Case No. 33/2025 for the offence registered under Section 108, 80(2) and 85 of B.N.S., 2023 and Section 3/4 of the Dowry Prohibition Act, 1961, now said to have been pending in the court of learned Additional Sessions Judge-II-cum-Special Judge POCSO Act Cases, West Singhbhum at Chaibasa.

2. The learned counsel for the petitioner submits that the petitioner is the husband of the victim and was married to the victim on 29.04.2025 and it is submitted that she committed suicide in her parental house on 20.08.2025. The learned counsel has submitted that the petitioner has been falsely implicated in this case and the victim has committed suicide on her own and in fact she had some extra marital affair.

3. Learned counsel for the opposite party-State has opposed the prayer and has submitted that there is direct allegation against the petitioner that on account of demand of dowry, petitioner and his mother used to assault the victim and ultimately finding no way out, she left her matrimonial home and committed suicide.

2026:JHHC:6474

4. Considering the serious nature of allegation and the fact that there is direct allegation against the petitioner and the victim died in short time after marriage due to alleged demand of dowry , this Court is not inclined to enlarge the petitioner on bail. Hence, this bail application is rejected.

5. Let a copy of this order be communicated to the court concerned through 'e-mail/FAX'.

(Anubha Rawat Choudhary, J.) Dated: 11.03.2026 Uploaded On: 11.03.2026 Mukul/-