Arsad Khan vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 1991 Jhar

Jharkhand High Court

Arsad Khan vs The State Of Jharkhand ...... Opp. Party on 16 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                           2026:JHHC:6903

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.2037 of 2026

    Arsad Khan, aged about 23 years, Sex - Male, S/o Sultan
    Khan R/o - Village - Pipra Toli, Murhi, P.O + P.S. + Dist. -
    Khunti, Jharkhand.                   ...... 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. Rupesh Kumar, Advocate For the State : Mr. Sudhir Kr. Mahto, 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 Khunti P.S. Case No.188 of 2025, registered for the offence under Sections 310(4)/ 310(5)/ 317(5)/ 317(2)/ 3(5) 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 this applicant has not been apprehended at the spot and there is allegation of preparation of dacoity. 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 C.J.M., Khunti, in connection with Khunti P.S. Case No.188 of 2025, on the condition that one of the bailors will be the pairvikar of this applicant and the

2026:JHHC:6903

applicant will 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