Badal Mahato @ Badal Mahto vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 2149 Jhar

Jharkhand High Court

Badal Mahato @ Badal Mahto vs The State Of Jharkhand ... ... Opposite ... on 19 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                           2026:JHHC:7609

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           B.A No. 2193 of 2026
Badal Mahato @ Badal Mahto, aged about 30 years, S/o Dhanajay Mahato,
Resident o Village-Liludih, Barmasia, PO-Barmasia, PS-Chandankiyari,
District-Bokaro, Jharkhand              ... ... Petitioner(s)
                                     Versus
The State of Jharkhand                                 ... ... Opposite Party(s)

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner(s)     : Mr. Sunil Singh, Advocate
For the State             : Ms. Kumari Rashmi, APP
                             --------

th Order No. 02 /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 75(3), 78(2), 79 read with Section 3(5) of BNS in connection with S.T Case No. 68 of 2026 arising out of Chandankiyari PS Case No. 79 of 2025.

3. Learned counsel for the petitioner submits that the petitioner is innocent and has not committed any offence. It is submitted that allegation against the petitioner is making wrong gesture and playing Bhojpuri song. Learned counsel for the petitioner further submits that in this case, charge has been framed however the petitioner has got no criminal antecedent and he is languishing in judicial custody since 16.11.2025 as such he may be enlarged on bail.

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

5. Having regard to the fact that in this case, charge has already been framed and the petitioner is in custody since 16.11.2025, 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 satisfaction of learned District & Sessions Judge-IV,

2026:JHHC:7609

Bokaro in connection with S.T Case No. 68 of 2026 arising out of Chandankiyari PS Case No. 79 of 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 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