Sumit Oraon @ Sunit Oraon vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 1750 Jhar

Jharkhand High Court

Sumit Oraon @ Sunit Oraon vs The State Of Jharkhand .... .... .... ... on 11 March, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                       2026:JHHC:6445


    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       B.A. No. 1870 of 2026
                             ------

Sumit Oraon @ Sunit Oraon, R/o Village- Balsota Sarnatoli, PO and PS- Bhandra, Distt :- Lohardaga.

                                          ....    .... .... Petitioner
                                Versus
    The State of Jharkhand                ....   ....  .... Opposite Party
                       ...........

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY ...........

For the Petitioner : Mr. Shahid Yunus, Advocate For the State : Mr. Subodh Kr. Dubey, APP

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Order No.02 / Dated : 11.03.2026.

Heard both the sides.

Earlier prayer for bail of the petitioner was rejected by the Co- ordinate Bench on merits vide order dated 07.05.2025 passed in B.A. No.2995 of 2024.

The petitioner, above-named, who is in custody in connection with Bhandra (Lohardaga) P.S. Case No. 05 of 2022 (Spl. POCSO Case No.35/ 2022) for the offence registered under Sections 376-DA/ 34 of the Indian Penal Code and under Section 4 /6 of POCSO Act, has renewed his prayer for regular bail.

It is submitted by the learned counsel on behalf of petitioner that prayer for bail has been renewed on the ground that out of 14 witnesses, ten witnesses have already been examined.

Learned A.P.P. for the State has opposed the prayer for bail. It is submitted that the matter involves gang rape in which co-accused has already been convicted by the learned Trial Court.

Considering the nature of allegation and gravity of offence, this Court does not find any change of circumstance in this bail application filed for renewal of bail and accordingly, the same is hereby again rejected. Pending I.A., if any, also stands disposed of.

(Gautam Kumar Choudhary, J.) Sandeep/

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