Pappu Turi vs The State Of Jharkhand ... ... Opp. Party
2026 Latest Caselaw 1749 Jhar

Jharkhand High Court

Pappu Turi vs The State Of Jharkhand ... ... Opp. Party on 11 March, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                      2026:JHHC:6435


             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            B.A. No. 1590 of 2026

     Pappu Turi, aged about 32 years, S/o Kisun Turi, R/o village Kocha, P.O.
     & P.S. Kisko, Dist. Lohardaga, Jharkhand        ...     ...     Petitioner
                                 Versus
     The State of Jharkhand                          ...     ... Opp. Party
                                 ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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     For the Petitioner                 : Mr. Nikhil Ranjan, Advocate
     For the Opp. Party                 :
                                 ---
     th
07/11 March 2026

1. Heard the learned counsel for the parties.

2. Learned counsel for the petitioner submits that the petitioner is in custody in connection with Kisko P.S. Case No. 32/2022 for the offence registered under Sections 341, 342, 323, 326, 338, 435, 307, 504 and 302 of the IPC, now said to have been pending in the court of learned Additional Sessions Judge-I, Lohardaga.

3. Learned counsel for the petitioner submits that the petitioner is in custody since 09.10.2022 and has been falsely implicated in this case.

4. Learned counsel for the State has opposed the prayer and has submitted that the manner and nature of offence is heinous.

5. After hearing the learned counsel for the petitioner, this Court finds that there is serious allegation against the petitioner that the petitioner had sprinkled kerosene oil over Somari, who was 4 years of age and lit fire upon her body and ultimately, she died.

6. Considering the serious nature of allegation against the petitioner, this Court is not inclined to enlarge the petitioner on bail. Hence, this bail application is rejected.

7. 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:

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