Chattu @ Chotu Lohra vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 1777 Jhar

Jharkhand High Court

Chattu @ Chotu Lohra vs The State Of Jharkhand .... Opposite ... on 11 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                                   2026:JHHC:6351


                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   B. A. No. 1470 of 2026
                                          ....

Chattu @ Chotu Lohra, aged about 30 years, S/O-Late Bisheshwar Lohra, R/O Village- Akhragarha, Damad Colony, P.O.-Kokdoro, P.S.-Pithoria, District-Ranchi .... Petitioner Versus The State of Jharkhand .... Opposite Party ....

              CORAM:HON'BLE MR. JUSTICE RAJESH KUMAR

              For the Petitioner              : Mr. Rahul Ranjan, Adv.
              For the State                   : Mr. Rakesh Ranjan, A.P.P.
                                              ....
              02/11.03.2026

1. The applicant who is in custody since 07.06.2024 has approached this Court for grant of regular bail in connection with S.T. Case No.194 of 2025 arising out of Pithoria P.S. Case No.72 of 2024, for the offence under Sections 379/ 302/ 201 of IPC, pending in the court of learned A.J.C.-VI, Ranchi.

2. It has been submitted by learned 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 counsel for the applicant that it is a case of circumstantial evidence. Further, merely accidental death has been converted into homicidal death. Except suspicion, there is no other material. It has been further submitted that charge has already been framed. 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 above fact, 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 A.J.C.-VI, Ranchi in connection with S.T. Case No.194 of 2025 arising out of Pithoria P.S. Case No.72 of 2024, subject to condition that the applicant will submit self-attested copy of his Aadhaar Card and also give his mobile number before the learned trial court which he 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