Pintu Kumar vs The State Of Jharkhand .... .... ...
2026 Latest Caselaw 1788 Jhar

Jharkhand High Court

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

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                            2026:JHHC:6356

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   B.A. No. 1518 of 2026
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1. Pintu Kumar, aged about 22 years, S/o Shiv Shankar Prasad Gupta, resident of Mudla Pahad Hehal, P.O. P.S. Sukhdeonagar, District Ranchi, Jharkhand

2. Raj Vishwakarma, aged about 22 years, S/o Kamlu Lohra, resident of Harmu Housing Colony, P.O & P.S. Argora, District Ranchi, Jharkhand

3. Akash Kumar Ram, aged about 22 years, S/o Late Hari Ram, resident of Kishorganj Valmiki Nagar, P.O & P.S. Sukhdeonagar, District Ranchi, Jharkhand .... .... Petitioner(s)/Applicant(s) Versus The State of Jharkhand .... .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s)/Applicant(s) : Ms. Puja Agarwal, Adv. For the State : Mr. Shiv Shankar Kumar, A.P.P.

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th 02/Dated: 11 March, 2026

1. Heard learned counsel for the applicants and learned counsel for the State.

2. The applicants, who are in custody since 12.07.2025, have approached this

Court for grant of regular bail through JHCLSC, Ranchi in connection with

Lalpur P.S Case No.196 of 2025, registered for the offence under Sections 112,

330, 305(a)(e), 317 and 3(5) of the B.N.S, 2023, pending in the court of learned

J.M., 1st Class, Ranchi.

3. It has been submitted by the learned counsel for the applicant that the

applicant No.3 has already been enlarged on bail.

4. The every individual applicant has a separate case.

5. Accordingly, the present bail application is hereby, disposed of directing

the applicants to file separate bail application.

(Rajesh Kumar, J.)

Dated 11th March, 2026 Raja/ Uploaded 12.03.2026