Sanjay Oraon @ Bhagat Jee vs The State Of Jharkhand .... .... ...
2026 Latest Caselaw 1874 Jhar

Jharkhand High Court

Sanjay Oraon @ Bhagat Jee vs The State Of Jharkhand .... .... ... on 13 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                               2026:JHHC:6713
      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         B.A. No.11500 of 2025
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Sanjay Oraon @ Bhagat Jee, aged about 30 years, S/o Late Tena Oraon, R/o Vill - Allodiya, P.O. + P.S. - Chandwa, District - Latehar, 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) : Mr. Vishnu Prabhakar Pathak, Adv. For the State : Mr. Pankaj Kr. Mishra, A.P.P.

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th 04/Dated: 13 March, 2026

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

2. The applicant who is in custody since 20.05.2025 has approached this Court for grant of regular bail in connection with Ramkanda P.S. Case No.47 of 2024 corresponding to G.R. Case No.610 of 2025, registered for the offence under Sections 308(2), 308(3) of the B.N.S., 2023 and under Section 17 of the C.L.A. Act, pending in the court of learned J.M.-1st Class, Garhwa.

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

4. Innocence has been claimed by the learned counsel for the applicant and undertaking has been given for participation in the trial. It has been submitted that the applicant has been roped in the present case only on the basis of confession. The investigation is complete. Further, the other co-accused has already been granted bail. On the above basis, prayer for bail has been made.

5. Learned counsel for the State has opposed the prayer for bail.

6. Considering the above facts, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the learned J.M.-1st Class, Garhwa in connection with Ramkanda P.S. Case No.47 of 2024 corresponding to G.R. Case No.610 of 2025, subject to condition that one of 2026:JHHC:6713 the bailors will be the pairwikar and the applicant is directed to report once in a month to the concerned police station till the conclusion of the trial. Further, the applicant(s) will submit self-attested photocopy/photocopies of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the trial court which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.

(Rajesh Kumar, J.) th Dated: 13 March, 2026 Amar/-

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