Harendra Kumar Singh vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 1773 Jhar

Jharkhand High Court

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

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                      2026:JHHC:6439



IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 B.A. No. 1419 of 2026
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Harendra Kumar Singh, S/o Late Suresh Singh, R/o Vill- Kumhwa, P.O. Kishunpur, P.S. Patan, Dist.- Palamau, at present residing at Kanke Road, Bramchari Nagar, Behind Gokul Hotel, P.O. & P.S. Kanke, Dist.- Ranchi Jharkhand .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Jitendra Shankar Singh, Advocate Mr. Sudhansu Kumar Deo, Advocate For the State : Mr. Shree Prakash Jha, APP

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Order No.02 / Dated : 11.03.2026.

Heard both the sides.

This bail application has been filed on behalf of Harendra Kumar Singh who is in custody since 20.10.2025 in connection with Pithoria P.S. Case No. 139 of 2025 for the offence registered under Sections 25(1-B)a, 26 and 35 of the Arms Act pending in the Court of learned S.D.J.M., Ranchi, is pressed into motion.

As per the FIR, one country made pistol with one live cartridge was seized from Scorpio vehicle in which this petitioner is said to be travelling at the relevant time.

It is submitted by the learned counsel on behalf of petitioner that the driver of the vehicle has already been granted bail by Co-ordinate Bench of this Court in B.A. No. 461 of 2026. This petitioner has no criminal antecedent, but was remanded in another case after his arrest in the present case and he is in custody since 19.10.2025.

Learned A.P.P. for the State opposed the prayer for bail. Under the circumstances, the above-named petitioner is directed to be released on bail on depositing security of Rs.25,000/-(Twenty-Five Thousand) 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.) Pawan/ Uploaded 11.03.2026