Chhotu Kumar Rana @ Dularchand Kumar @ ... vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 2103 Jhar

Jharkhand High Court

Chhotu Kumar Rana @ Dularchand Kumar @ ... vs The State Of Jharkhand ... Opposite ... on 18 March, 2026

                                                           2026:JHHC:7441




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B.A. No.1546 of 2026

Chhotu Kumar Rana @ Dularchand Kumar @ Dulalchand
Kumar, aged about 24 years, S/o. Hublal Rana, R/o. Vill.-
Bandgari, P.O.- Chhotki Kharagdiha, P.S.-Bengabad, Dist.-
Giridih, Jharkhand.                   ...     Petitioner
                                Versus
The State of Jharkhand          ...      Opposite Party

Coram: Hon'ble Mr. Justice Pradeep Kumar Srivastava

For the Petitioner        : Mr. Anjani Kr. Singh, Adv.
For the State             : Mr. Ajay Kr. Pathak, APP

Order No.02/Dated- 18.03.2026

1.

Heard learned counsel for the petitioner and learned A.P.P.

2. The petitioner has been made an accused in connection with

Bengabad P.S. Case No. 163 of 2025, registered for offence

punishable under Sections 64(1) of the B.N.S., 2023, which is

pending in the Court of learned Judicial Magistrate, 1st Class,

Giridih.

3. Learned counsel for the petitioner submits that petitioner is

innocent and has been falsely implicated in this case due to previous

enmity with father-in-law of the victim. The victim, who has been

examined as PW-2 has falsely implicated this petitioner at the

instance of her father-in-law in order to take vengeance. It is further

submitted that the victim during her examination in trial, has not

supported the prosecution case and has stated that this petitioner has

not sexually assaulted her. It is further submitted that other

prosecution witnesses, who have been examined as PW-1 & PW-3

have turned hostile. Petitioner undertakes to cooperate in the trial of

1|Page 2026:JHHC:7441

the case and abides by all terms and conditions which may be

imposed. Hence, the petitioner may be admitted to bail.

4. Learned A.P.P. has opposed the prayer for bail of the

petitioner.

5. Considering the aforesaid facts and circumstances of the case, I find substance in the contentions raised on behalf of petitioner. Therefore, the prayer for bail of the petitioner is allowed. The petitioner is directed to be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Giridih in connection with Bengabad P.S. Case No. 163 of 2025 with condition that petitioner shall appear physically on each and every date during the trial of case till its conclusion unless his physical appearance is dispensed with for sufficient cause to the satisfaction of the learned trial court and with further condition that petitioner shall not indulge in tampering with the prosecution evidence or influence the witnesses or gain over them.

(Pradeep Kumar Srivastava, J.)

18.03.2026 Rahul Uploaded on 19.03.2026

2|Page