Rahul Ganjhu @ Khalil Jee @ Khalil Ganjhu vs The State Of Jharkhand ... ... Opposite ...
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Jharkhand High Court

Rahul Ganjhu @ Khalil Jee @ Khalil Ganjhu vs The State Of Jharkhand ... ... Opposite ... on 19 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                            2026:JHHC:7603

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           B.A No. 2112 of 2026
Rahul Ganjhu @ Khalil Jee @ Khalil Ganjhu, aged about 25 years, son of
Ganesh Ganjhu, resident of Village-Siram, PO & PS-Burmu, District-
Ranchi                                        ... ... Petitioner(s)
                                     Versus
The State of Jharkhand                                 ... ... Opposite Party(s)

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner(s)     : Mr. Sahil, 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 25(1-A), 25(1-B)a, 26, 26(ii)/35 of Arms Act and under Section 17(i)(ii) of CLA Act in connection with Tandwa PS Case No. 60 of 2021.

3. Learned counsel for the petitioner submits that the petitioner is innocent and has not committed any offence and his name has been surfaced on the basis of confessional statement of co-accused. Learned counsel for the petitioner submits that no alleged arms were recovered from the possession of the petitioner. He further submits that the co- accused, namely, Dilip Kumar Singh @ Chattan Jee from whose possession alleged arms and ammunitions were recovered have been granted bail in B.A No. 11629 of 2021 vide order dated 24.11.2021 by the Co-ordinate Bench of this Court and the petitioner is languishing in judicial custody since 29.07.2025 as such 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 nothing has been recovered from the possession of the petitioner and the co-accused in B.A No. 11629 of 2021 from whose possession recovery was made has been granted bail,

2026:JHHC:7603

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 J. M. 1st Class, Chatra in connection Tandwa PS Case No. 60 of 2021.

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