Divya Mani Kumar @ Divya Mani Kr vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 1771 Jhar

Jharkhand High Court

Divya Mani Kumar @ Divya Mani Kr vs The State Of Jharkhand .... .... .... ... on 11 March, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                       2026:JHHC:6441


    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       B.A. No. 1396 of 2026
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Divya Mani Kumar @ Divya Mani Kr., S/o Late Devendra Das, R/o Qr. No.1240, Sector V/C, PO and PS- Sector VI, District- Bokaro, Jharkhand.

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

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

For the Petitioner : Mr. Nitish Kr. Sahani, Advocate For the State : Mr. Naveen Kr. Gaunjhu, APP

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Order No.02 / Dated : 11.03.2026.

Heard both the sides.

The petitioner, above-named, who is in custody in connection with Sector VI (Bokaro) P.S. Case No. 36 of 2025 for the offence registered under Sections 69 / 115(1)/ 108 / 351(2)/ 351(3)/ 3(5) of the BNS, 2023, has prayed for regular bail.

As per the prosecution case, the prosecutrix is aged about 22 years was in physical relationship with the petitioner for the last four months. He had promised to marry, but resiled from the same.

It is submitted by the learned counsel on behalf of petitioner that offence under Section 69 of BNS, 2023 is not made out as from the very averment made in the FIR it will be apparent that the physical relationship preceded the alleged promise of marriage. Petitioner is a student of B.Tech. and his long incarceration will affect his career prospect.

Learned A.P.P. for the State has opposed the prayer for bail. Considering the nature of allegation, 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/

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