Sourabh Ram @ Sourabh Kumar Ram @ Sourabh ... vs The State Of Jharkhand .... ... Opp. ...
2026 Latest Caselaw 1868 Jhar

Jharkhand High Court

Sourabh Ram @ Sourabh Kumar Ram @ Sourabh ... vs The State Of Jharkhand .... ... Opp. ... on 13 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                       2026:JHHC:6769




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        B.A. No. 1816 of 2026
                      Sourabh Ram @ Sourabh Kumar Ram @ Sourabh Ram, son of
                      Shiv Ram, resident of Bhatti Muhalla, Daltonganj, P.O. & P.S.-
                      Nagar, District- Palamau                ...   ...     Petitioner
                                                    Versus
                      The State of Jharkhand                  ....  ...     Opp. Party

                      CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                      For the Petitioner     : Mr. Rakesh Kumar, Advocate
                                               Mr. Ajay Kumar Jha, Advocate
                      For the State          : Mr. Anup Pawan Topno, A.P.P.

02/13.03.2026

The petitioner is an accused for the offences punishable

under Sections 311/312/351(3)/62 of the Bharatiya Nyaya Sanhita,

2023 and Section 25(1-B)(a)/27 of the Arms Act.

2. Learned counsel for the petitioner submits that the

petitioner has been falsely implicated in the present case and has

not committed any offence as alleged. The petitioner has not been

named in the F.I.R. His name has surfaced in the present cases on

the alleged confessional statement of co-accused Pradip Kumar

Sahu @ Pradeep Kumar Sahu, on the basis of which he has been

remanded in the present case from Ramgarh P.S. Case No. 258 of

2025. Though the petitioner has criminal antecedents, however so

far as the present case is concerned, he has been implicated in the

same without cogent evidence. Chargesheet has also been

submitted against the petitioner. It is further submitted that the co-

accused Pradip Kumar Sahu @ Pradeep Kumar Sahu has already

been granted regular bail by a Bench of this Court vide order dated

10.03.2026 passed in B.A. No. 11853 of 2025. The petitioner is in

judicial custody in connection with the present case since

04.10.2025. Hence, he may be given the privilege of regular bail.

2026:JHHC:6769

3. Learned A.P.P. opposes the petitioner's prayer for regular

bail.

4. Having heard learned counsel for the parties and considering

the materials available on record, I am inclined to enlarge the

petitioner on bail.

5. Accordingly, the petitioner above named is directed to be

released on bail on furnishing bail bond of Rs.20,000/- (Rupees

Twenty Thousand) with two sureties of like amount each to the

satisfaction of learned Chief Judicial Magistrate, Ramgarh in

connection with Ramgarh P.S. Case No. 245 of 2025.

(Rajesh Shankar, J.) March 13, 2026 Ritesh Uploaded on 14.03.2026