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Jharkhand High Court
Jay Prakash Sahu Aged About 45 Years vs The State Of Jharkhand. ... ... Opp. ... on 18 March, 2026
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
2026:JHHC:7572
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 894 of 2026
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Jay Prakash Sahu aged about 45 years, Son of Sohar
Sahu @ Soha Saw, Resident of village Barkute, P.O. and
Police Station-Tandwa, District-Chatra ... ... Petitioner
Versus
The State of Jharkhand. ... ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. A.K. Chaturvedy, Advocate
For the Opp. Party : Mr. Someshwar Roy, APP
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th
03/Dated: 18 March, 2026
1. The instant application has been filed under Sections
483 and 484 of Bharatiya Nagarik Suraksha Sanhita,
2023 for grant of bail in connection with Tandwa P.S.
Case No. 91 of 2025 registered under Sections
103(1)/238/3(5) of BNS, pending in the court of learned
Judicial Magistrate 1st Class, Chatra.
2. Learned counsel for the petitioner has submitted that he
has been implicated in this case and there is no eye
witness to the occurrence. It has been submitted that in
course of investigation of the case, co-accused Punam
Devi was apprehended on suspicion and she confessed
and on that basis other persons have also been made
accused in this case.
3. It has been submitted that the other co-accused person,
namely, Ankit Kumar Sahu, has already been granted
bail by the co-ordinate Bench of this Court in B.A. No.
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2026:JHHC:7572
723 of 2026 vide order dated 26.02.2026 and the case of
the present petitioner falls on better footing. The
petitioner is in custody since 27.09.2025.
4. Therefore, claiming the ground of parity, submission has
been made that the present petitioner may also be
enlarged on bail.
5. Learned Additional Public Prosecutor appearing for the
opposite party-State although has seriously opposed the
prayer for grant of bail but he has not disputed the fact
of grant of bail in favour of the co-accused person.
6. This Court has heard the learned counsel for the parties.
7. This Court has taken into consideration the fact that the
other co-accused person, namely, Ankit Kumar Sahu,
has already been granted bail by the co-ordinate Bench
of this Court in B.A. No. 723 of 2026 vide order dated
26.02.2026 which has not been disputed by learned APP
appearing for the State and the petitioner is in jail
custody for about five months, as such, considering the
issue of parity, this Court is of the view that the present
application deserves to be allowed.
8. Accordingly, the instant bail application stands allowed.
9. In consequence thereof, the petitioner named above, is
directed to be released on bail on furnishing bail bond of
Rs.10,000/- (Rupees Ten Thousand) with two sureties of
the like amount each to the satisfaction of the learned
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2026:JHHC:7572
Judicial Magistrate, 1st Class in connection with Tandwa
P.S. Case No. 91 of 2025 with the condition that the
petitioner shall co-operate in the trial and shall not
absent himself on the date fixed without any cogent
cause. In failure, the learned trial court shall have liberty
to pass appropriate order in accordance with law so that
the trial be not hindered.
(Sujit Narayan Prasad, J.)
18th March, 2026
Alankar/-
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