Dharmendra Kumar vs The State Of Jharkhand ... Opp. Party(S)
2026 Latest Caselaw 1754 Jhar

Jharkhand High Court

Dharmendra Kumar vs The State Of Jharkhand ... Opp. Party(S) on 11 March, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                                 2026:JHHC:6427
                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                         B.A. No.1562 of 2026
                      Dharmendra Kumar, son of Sri Sahdeo Saw, resident of village- Sanmani,
                      Rohra, P.O and P.S. Rohra, District- Sahibganj (Jharkhand).
                                                                          ... Petitioner(s).
                                              -Versus-
                      The State of Jharkhand                        ... Opp. Party(s).
                                                  ------
                        CORAM       :       SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Rajeeva Sharma, Sr. Advocate.

Mr. Om Prakash, Advocate.

          For the State             : Mr. Ajay Kr. Pathak, A.P.P.
                                                   ------
02/11.03.2026:          This bail application has been filed under Sections 483 & 484 of

BNSS, 2023 wherein, prayer has been made for grant of bail as the petitioner is in custody for allegedly committing offence punishable under Section(s) 69, 75, 77, 78, 79, 351(3) of BNS and under Section(s) 67, 67(A) of the I.T. Act.

2. Heard, learned senior counsel for the parties and have gone through the impugned order.

3. Learned A.P.P opposes the prayer for bail of the petitioner.

4. The allegation against the petitioner is that on the pretext of marriage, the petitioner committed rape upon the victim.

5. From perusal of record, it appears that the petitioner and the informant are major. It further appears that informant voluntarily accompanied with the petitioner, and stayed in a hotel.

6. In view of the aforesaid facts, I am inclined to release the petitioner on bail. Accordingly, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs. 10,000/-(Rupees ten thousand) each with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class Bokaro, in connection with Pindrajora P.S. Case No. 180 of 2025, subject to the condition that one of the bailors should be close relative of the petitioner having sufficient landed property in his/her name within the State of Jharkhand with further condition that the petitioner will not try to establish any communication with the informant or any other family members of the informant during the trial.

7. Accordingly, this bail application is allowed.

     March 11, 2026                                                          (ANANDA SEN, J.)
        Anu/CP-3.
     Uploaded on: 12.3.2026