Chandan Kumar vs The State Of Jharkhand ....Opp. Party
2026 Latest Caselaw 2056 Jhar

Jharkhand High Court

Chandan Kumar vs The State Of Jharkhand ....Opp. Party on 17 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                      2026:JHHC:7198


            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                B.A. No. 1207 of 2026
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Chandan Kumar, aged about 26 years, s/o. Laldhari Prasad, R/o. Village Gunjra, P.O. Jhurjhuri, P.S. Barkattha, Dist. Hazaribagh (Jharkhand).

....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. Anwar Hussain, Advocate For the Opp. Party : Mr. Rakesh Ranjan, A.P.P.

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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 64, 62, 74, 351(3), 352 of B.N.S.

3. Learned counsel for the petitioner submits that petitioner is innocent and has been falsely implicated in the present case. Learned counsel further submits that petitioner has got no criminal antecedent. Learned counsel further submits that the petitioner and the informant are in the consensual love relationship and are living together for a long period, however, just to extort money from the petitioner, the informant has lodged complaint in the instant case. He further submits that petitioner is languishing in custody since 10.11.2025; 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 opposes the prayer for bail of the petitioner.

5. Having regard to the facts of the case and looking to the allegation 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 learned A.C.J.M., Hazaribagh in connection with Korrah P.S. Case No. 208 of

2026:JHHC:7198

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