Deepak Munda Aged About 19 Yrs. Son Of ... vs The State Of Jharkhand ..... Opp. Party
2026 Latest Caselaw 1992 Jhar

Jharkhand High Court

Deepak Munda Aged About 19 Yrs. Son Of ... vs The State Of Jharkhand ..... Opp. Party on 16 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                        2026:JHHC:6902

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    B.A No.2002 of 2026

       Deepak Munda aged about 19 yrs. Son of Nanku Munda
       @ Nanhka Munda, resident of Village - Haka, P.O -
       Hutap, P.S. - Chandwa, District - Latehar.
                                             ......   Petitioner
                           Versus
       The State of Jharkhand                       .....        Opp. Party
                                 ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Sushant Kr. Sinha, Advocate For the State : Ms. Shweta Singh, A.P.P

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                  th
02/Dated: 16           March, 2026

1. Heard learned counsel for the parties.

2. The applicant, who is in custody since 21.04.2023, has approached this Court for grant of regular bail in connection with Chandwa P.S. Case No.92 of 2023, corresponding to Children Case No.01 of 2025, registered for the offence under Sections 376(A)/ 376(AB)/ 377/ 302/ 201 of the Indian Penal Code and Sections 4/ 6/ 8/ 10 of the POCSO Act, pending in the court of learned Additional Sessions Judge - I, Latehar.

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 one of the co-accused has already been granted bail and further, till date not a single witness has been examined. On the above basis, prayer for bail has been made.

4. On the other hand, learned A.P.P has opposed the prayer for bail stating that it is a case of gang rape and murder of a 10 years old girl.

5. Considering the nature of crime, I am not inclined to enlarge the applicant on bail at this stage. Accordingly, the prayer for bail of the applicant is, hereby, rejected.

6. However, the trial court is directed to expedite the trial and conclude the same, as early as possible.

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

Uploaded on 16.03.2026