Gudda Mian vs The State Of Jharkhand ....Opp. Party
2026 Latest Caselaw 2052 Jhar

Jharkhand High Court

Gudda Mian vs The State Of Jharkhand ....Opp. Party on 17 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                      2026:JHHC:7363


            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              B.A. No. 1192 of 2026
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Gudda Mian, aged about 63 years, son of late Nanhku Mian, resident of village Lalo Koni, Bagodih, P.O. & P.S. Saria, Dist. Giridih.

                                                                   ....Petitioner
                                   Versus
    The State of Jharkhand                                        ....Opp. Party
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Shree Nivas Roy, Advocate For the Opp. Party : Mr. Saket Kumar, A.P.P. Mr. A.K. Sahani, Advocate

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02/ 17.03.2026 Heard learned counsels for the parties.

2. The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Sections 126(2)/ 115(2)/ 118(1)/ 109(1)/ 74/ 76/ 303(2)/ 3(5) of B.N.S.

3. Learned counsel for the petitioner submits that petitioner is innocent and has not committed any offence. Further, during course of investigation no material has come to connect the petitioner with the alleged offence. Admittedly, there is enmity between the parties due to land dispute and the present complaint is the result of the said dispute just to harass the petitioner. Learned counsel further submits that the petitioner is an old aged person of about 63 years and suffering from various diseases. He further submits that petitioner is languishing in custody since 03.12.2025; as such, the petitioner may be enlarged on bail. Learned counsel further submits that the petitioner is ready to abide by every condition imposed by this court.

4. Learned A.P.P. for the State and learned counsel for the Informant oppose the prayer for bail of the petitioner.

5. Having regard to the facts of the case and allegations made against the petitioner; I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand only) with two sureties of the like amount each to the satisfaction of Ms.

2026:JHHC:7363

Babita Mittal, learned Judicial Magistrate, 1st Class, Giridih in connection with Saria P.S. Case No. 190 of 2025.

6. It is made clear that the petitioner shall appear on each and every date before the learned trial court and if any adverse report will come against the petitioner, learned trial court shall be at liberty to cancel the bail of the petitioner.

(Deepak Roshan, J.) th 17 March, 2026 kunal/-

Uploaded on 18.03.2026