Ritesh Kumar @ Ritesh Chandravanshi @ ... vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 2167 Jhar

Jharkhand High Court

Ritesh Kumar @ Ritesh Chandravanshi @ ... vs The State Of Jharkhand ... ... Opposite ... on 19 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                       2026:JHHC:7604

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          B.A No. 2116 of 2026
Ritesh Kumar @ Ritesh Chandravanshi @ Ritesh Chandrawanshi @
Mama age 28 years old son of Dilip Ram, resident of Paneri Gali Kund
Mohalla, PO & PS Daltonganj Town, District Palamau at Daltonganj
                                                ... ... Petitioner(s)
                                    Versus
The State of Jharkhand                                ... ... Opposite Party(s)

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
For the Petitioner(s)     : Mr. Sabysanchi, Advocate
For the State             : Mr. Manoj Kumar Mishra, 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 302/120-B IPC and under section 27 of the Arms Act in connection with S.T No. 486 of 2024 arising out of Daltonganj Town PS Case No. 62 of 2024.

3. Learned counsel for the petitioner submits that the petitioner is innocent and has not committed any offence. Learned counsel for the petitioner submits that the petitioner was not present at the place of occurrence and he has been implicated in the present case the basis of previous enmity only. He further submits that in this case the informant has been examined and he has been declared hostile. Learned counsel for the petitioner lastly submits that the petitioner is languishing in judicial custody since 10.02.2024 as such he may be enlarged on bail.

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

5. Having regard to the deposition of the informant who is PW5 being declared hostile coupled with fact that other witnesses have also not supported the case of the prosecution and the petitioner is in custody since 10.02.2024, I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner, above-named is directed to be released on bail on furnishing

2026:JHHC:7604

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-VIII, Palamau in connection with S.T No. 486 of 2024 arising out of Daltonganj Town PS Case No. 62 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