Lalita Devi Age 50 Years vs The State Of Jharkhand. ....Opp. Party
2026 Latest Caselaw 2156 Jhar

Jharkhand High Court

Lalita Devi Age 50 Years vs The State Of Jharkhand. ....Opp. Party on 19 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                                  2026:JHHC:7606

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  B.A. No. 915 of 2026
                                              ---------

Lalita Devi age 50 years, wife of Vivekanand Yadav @ Mandal, resident of Village-Badi Kodarjanna Makdam, P.O.-Sahibganj, P.S. Sahibganj(M), District-Sahibganj.

                                                                           ....Petitioner
                                          Versus
     The State of Jharkhand.                                               ....Opp. Party
                                              ---------
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
                                              ---------
     For the Petitioner              : Mr. Sabyasanchi, Advocate
     For the Opp. Party              : Mr. Sudhir Kumar Mahto, 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 103(1), 108, 3(5), of BNS.

3. Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case and she has committed no offence as alleged in the F.I.R. He further submits that the allegation is general in nature as the petitioner is the mother-in-law of the deceased and only on the basis of suspicion she has been taken into custody. He further submits that the petitioner is having no criminal antecedents and the petitioner for no offence has been languishing in custody since 17.10.2025; 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. 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 allegation is general in nature and the petitioner is the mother-in-law of the deceased and in absence of specific allegation against the petitioner; 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 Additional Chief Judicial Magistrate, Sahibganj in connection with Sahibganj (M) P.S. Case No. 37/2025.

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 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