Sachin Kumar vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 1770 Jhar

Jharkhand High Court

Sachin Kumar vs The State Of Jharkhand .... .... .... ... on 11 March, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                        2026:JHHC:6444


    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        B.A. No. 1395 of 2026
                        ------

Sachin Kumar, S/o Sri Chhotelal Prasad, S/o Sri Chhotelal Prasad Verma, R/o Village- Gumo, Barwadih, PO- Jhumri Telaiya, PS- Telaiya, District-

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

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

For the Petitioner : Mr. Manoj Kr. No.2, Advocate For the State : Mr. Shree Prakash Jha, APP

------

Order No.02 / Dated : 11.03.2026.

Heard both the sides.

Bail petition filed on behalf of the petitioner- Sachin Kumar who is in custody since 10.10.2025 in connection with Telaiya (Koderma) P.S. Case No. 311 of 2025 for the offence registered under Sections 303(2) and 324(2) of Bhartiya Nyaya Sanhita, 2023 pending in the Court of learned Additional Chief Judicial Magistrate, Koderma, is pressed into motion.

As per the FIR, three batteries of tankers were stolen by unidentified person. During investigation, stolen batteries were recovered on the disclosure statement made by the petitioner and co- accused person(s).

It is submitted by the learned counsel on behalf of petitioner that save and except disclosure statement, there is no material against him and he has no criminal antecedent.

Learned A.P.P. for the State has opposed the bail petition. Under the circumstances, the above named petitioner is directed to be released on bail on furnishing bail bond of Rs.25,000/-(Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the Court below.

(Gautam Kumar Choudhary, J.) Sandeep/

Uploaded