Poonam Devi vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 2144 Jhar

Jharkhand High Court

Poonam Devi vs The State Of Jharkhand ... ... Opposite ... on 19 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                         2026:JHHC:7656

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           B.A No. 65 of 2026
Poonam Devi, Aged about 35 years, W/o Rohit Ram, R/o-House No. 103
Shimlabera, PO-ISM, PS-Dhanbad, Dist.-Dhanbad, Jharkhand
                                                  ... ... Petitioner(s)
                                     Versus
The State of Jharkhand                                ... ... Opposite Party(s)

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner(s)     : Mr. Santosh Kumar, Advocate
                            Mr. Birendra Prasad, Advocate
For the State             : Mr. Gautam Rakesh, APP
                             --------

th Order No. 03 /Dated: 19 March 2026 Heard learned counsel 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 123/305(k), 306 & 307 of BNS in connection with Doranda PS Case No. 154 of 2025.

3. Learned counsel for the petitioner submits that the petitioner is innocent and has not committed any offence. It is submitted that the petitioner is not named in the FIR and the petitioner has no concerned with the alleged missing jewelry of the victim and on the basis of suspicion the petitioner has been roped in this case. Learned counsel for the petitioner submits that petitioner has got no criminal antecedent and she is languishing in judicial custody since 17.05.2025. As such he submits that the petitioner may be enlarged on bail.

4. Learned APP opposes the prayer for bail of the petitioner.

5. Having regard the allegation against the petitioner which is not specific and it is suspicious coupled with the fact that the petitioner is lying in custody since 17.05.2025, I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner, above-named, 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

2026:JHHC:7656

satisfaction of learned J.M. IX, Ranchi in connection with Doranda PS Case No. 154 of 2025.

6. It is made clear that the petitioner shall appear on each and every date before the learned trial Court and she shall not threaten any witness and shall co-operate in trial and if any adverse report will come against the above-named petitioner, learned trial Court shall be at liberty to cancel the bail of the above-named petitioner.

7. Accordingly, the instant bail application stands allowed.

(Deepak Roshan, J.) th 19 March 2026 Amit Uploaded on 19/03/2026