Fulmati Devi Aged About 38 Years vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 1776 Jhar

Jharkhand High Court

Fulmati Devi Aged About 38 Years vs The State Of Jharkhand .... Opposite ... on 11 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                                      2026:JHHC:6352


                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   B. A. No. 1479 of 2026
                                          ....

Fulmati Devi aged about 38 years, wife of Rajkumar Yadav, resident of village-Belgarha, P.O.-Bekobar, P.S. & District-Koderma .... Petitioner Versus The State of Jharkhand .... Opposite Party ....

CORAM:HON'BLE MR. JUSTICE RAJESH KUMAR

For the Petitioner : Mr. R.S.Mazumdar, Sr. Adv.

: Mr. Nishant Kr. Roy, Adv.

              For the State                    : Mr. S.K.Shukla, A.P.P.
                                               ....
              02/11.03.2026

1. The applicant who is in custody since 15.01.2026 has approached this Court for grant of regular bail in connection with Koderma P.S. Case No.190 of 2025, corresponding to G.R. Case No.65 of 2026, registered for the offence under Sections 103(1)/ 3(5) of B.N.S., 2023, pending in the court of learned C.J.M., Koderma.

2. It has been submitted by learned senior counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.

3. Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted by the learned senior counsel for the applicant that the applicant has same status as the deceased in the family. She is the younger gotni. Further, there is general and omnibus allegation. In fact, the allegation is against the entire family. On above basis, prayer for bail has been made.

4. Learned A.P.P. has opposed the prayer for bail of the applicant.

5. Considering the fact that this applicant is a lady having the same status as of the deceased, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned C.J.M., Koderma in connection with Koderma P.S. Case No.190 of 2025, corresponding to G.R. Case No.65 of 2026, subject to condition that the applicant will submit self-attested copy of her Aadhaar Card and also give her mobile number before the learned trial court which she will not change during pendency of this case without prior permission of the court.

(Rajesh Kumar, J.) 11.03.2026 Shahid/ Uploaded on 11.03.2026