Vikash Kumar vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 1987 Jhar

Jharkhand High Court

Vikash Kumar vs The State Of Jharkhand ...... Opp. Party on 16 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                  2026:JHHC:6897

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.1998 of 2026

    Vikash Kumar, Aged About - 31 Years, Son of -
    Tapeshwar Prasad, Resident of Village - Koriyadih, P.O -
    & P.S. - Barhi, District - Hazaribag. ...... Petitioner

                             Versus
    The State of Jharkhand                      ......   Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Rahul Ranjan, Advocate For the State : Mr. Shiv Shankar Kumar, A.P.P

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               th
02/Dated: 16        March, 2026

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

2. The applicant, who is in custody since 18.10.2025, has approached this Court for grant of regular bail in connection with Korrah P.S. Case No.184 of 2025, registered for the offence under Sections 310(2) of the B.N.S., 2023.

3. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his/ her part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that it is a case of dacoity and the only material available against this applicant is the confession. On the above basis, prayer for bail has been made.

4. On the other hand, learned counsel for the State has opposed the prayer for bail.

5. Considering the above fact, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned A.C.J.M., Hazaribag, in connection with Korrah P.S. Case No.184 of 2025, on the condition that one of the bailors will be the father of this applicant and this applicant will report once in a month before the concerned police station, till the conclusion of trial and the applicant will

2026:JHHC:6897

also submit self attested photocopy of his Aadhaar Card and his mobile number before the learned trial court which he will always keep active and will not change it during pendency of this case without prior permission of the court.

(Rajesh Kumar, J.) 16th March, 2026 Chandan/-

Uploaded on 16.03.2026