Rahul Gope @ Balley vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1878 Jhar

Jharkhand High Court

Rahul Gope @ Balley vs The State Of Jharkhand ... Opposite ... on 13 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                       ( 2026:JHHC:6854 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      B.A. No.1941 of 2026
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Rahul Gope @ Balley, aged about 30 years, son of Vijay Gope, resident of Gour Basti, Bhalubasa, New Sitaramdera, P.O. & P.S.- Sitaramdera, Town-Jamshedpur, District-East Singhbhum.

                                         ...            Petitioner
                                  Versus
    The State of Jharkhand               ...           Opposite Party
                                  ------

CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Vikas Kumar, Advocate For the State : Mr. Someshwar Roy, Addl.P.P.

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Order No:-02 Dated:-13-03-2026 Heard the parties.

The petitioner has been made accused in connection with MGM P.S. Case No.49 of 2025 corresponding to G.R. Case No.639 of 2025 registered for the offences punishable under Section 25(1-B) a, 26 & 35 of the Arms Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was apprehended by the police along with co-accused persons and from the possession of the petitioner, one country made pistol and four cartridges have been recovered for which he could not produce any valid document. It is submitted that the allegation against the petitioner is false. It is next submitted that the petitioner undertakes that he will co-operate with the trial of the case and will not annoy or disturb the informant or witnesses of the case. It is next submitted that the charge sheet has been submitted in this case but no witness has been examined as yet. It is lastly submitted that the petitioner has been in custody since 24.03.2025 as is evident from para-13 of the instant bail application. Hence it is submitted that the petitioner be released on bail.

Learned Addl.P.P. opposes the prayer for bail. Considering the facts of this case, the above-named petitioner is directed to be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate-1st Class, Jamshedpur in connection with MGM P.S. Case No.49 of 2025 corresponding to G.R. Case No.639 of 2025 with the condition that he will co-operate with the trial of the case and furnish his mobile number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change his mobile number during the trial of the case and will not annoy or disturb the informant or witnesses of the case.

(Anil Kumar Choudhary, J.) 13/03/2026 Abhiraj/