Golu Kumar vs The State Of Jharkhand. ....Opp. Party
2026 Latest Caselaw 2148 Jhar

Jharkhand High Court

Golu Kumar vs The State Of Jharkhand. ....Opp. Party on 19 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                                  2026:JHHC:7600

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  B.A. No. 903 of 2026
                                              ---------

Golu Kumar, aged about 18 years, S/o Mangru Bhuiyan, R/o Village-Chaneya, P.O.-

     Rajahara, P.S.-Bishrampur, District-Palamu, Jharkhand.           ....Petitioner
                                          Versus
     The State of Jharkhand.                                          ....Opp. Party
                                              ---------
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
                                              ---------
     For the Petitioner              : Mr. Vishnu Prabhakar Pathak, Advocate
     For the Opp. Party              : Mr. Shree Prakash Jha, A.P.P.
                                              ---------
03/Dated:-19.03.2026

     1.               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 140(1), 109, 118(1), 118(2), 303(2), 3(5) of B.N.S.

3. Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case and he has committed no offence as alleged in the F.I.R. He further submits that the petitioner is not named in the FIR and the allegation is against unknown persons and there is no eye-witness to the alleged occurrence. He further submits that the petitioner has not been put on TIP and the petitioner has got no criminal antecedent and the petitioner for no offence has been languishing in custody since 24.09.2025; as such, the petitioner may be enlarged on bail. He submits that the petitioner is ready to abide by every condition as imposed by this court.

4. Learned A.P.P. vehemently opposes the prayer for bail of the petitioner.

5. Having regard to the facts of the case and looking to the allegations made against this petitioner coupled with the fact that the petitioner is not named in the FIR and that the petitioner has got no criminal antecedents and the petitioner is in custody since 24.09.2025; therefore, I am inclined to enlarge this 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 JMFC, Palamau in connection with Patan P.S. Case No. 155/2025.

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 witnesses and shall co- operate in trial and if any adverse report will come against this petitioner, learned trial court shall be at liberty to cancel the bail of this petitioner.

(Deepak Roshan, J.) MARCH 19, 2026 vikas/-

uploaded 19.03.2025