Krishna Gope @ Kishan Gope vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 2145 Jhar

Jharkhand High Court

Krishna Gope @ Kishan Gope vs The State Of Jharkhand ... ... Opposite ... on 19 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                          2026:JHHC:7674

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          B.A No. 594 of 2026
Krishna Gope @ Kishan Gope, aged about 30 years, son of Trilochan
Gope, Resident of Dindli, Near Ashiana Complex, Post Adityapur, Police
Station Adityapur, Distrcit Seraikella Kharsawan   ... ... Petitioner(s)
                                    Versus
The State of Jharkhand                                ... ... Opposite Party(s)

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner(s)     : Mr. Vikash Kumar, Advocate
                            Mr. Ayush Kumar, Advocate
For the State             : Mr. Naveen Kr. Ganjhu, 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 103(1) and 3(5) of BNS and under Section 27 of the Arms Act in connection with S.T Case No. 11 of 2025 arising out of Adityapur PS Case No. 372 of 2024.

3. Learned counsel for the petitioner submits that the petitioner is innocent and has not committed any offence. It is submitted that in this case PW1 and PW 2 have been examined and they have been declared hostile. He further submits that co-accused namely, Sagar Gope @ Tudu in B.A No. 1693 of 2025 and Chandan Yadav @ Chandu Yadav in B.A No. 4245 of 2025 have been granted bail vide order dated 06.03.2025 and 15.05.2025 respectively by the Co-ordinate Bench of this Court and the petitioner is languishing in judicial custody since 17.10.2024. As such, learned counsel for the petitioner submits that the petitioner may be enlarged on bail.

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

5. Having regard to the fact that during trial PW1 and PW2 who happen to be the eye-witnesses have been examined and declared hostile coupled with the fact that the petitioner is lying in custody since

2026:JHHC:7674

17.10.2024, 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 satisfaction of learned Additional Sessions Judge-1 at Saraikella, in connection with S.T Case No. 11 of 2025 arising out of Adityapur PS Case No. 372 of 2024.

6. It is made clear that the petitioner shall appear on each and every date before the learned trial Court and he 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