Shiv Kumar Yadav @ Shiv Kumar vs The State Of Jharkhand. ... Opposite ...
2026 Latest Caselaw 2168 Jhar

Jharkhand High Court

Shiv Kumar Yadav @ Shiv Kumar vs The State Of Jharkhand. ... Opposite ... on 19 March, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                                                         2026:JHHC:7646




                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      B.A. No. 10626 of 2025
             Shiv Kumar Yadav @ Shiv Kumar                    ... ... Petitioner
                                           Versus
             The State of Jharkhand.                         ... Opposite Party
                                                 -------

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

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                   For the Petitioner      :     Mr. Shree Niwas Roy, Advocate
                   For the Opp. Party      :     A.P.P.
                   For the Informant       :     Mr. Sumit Prakash, Advocate
                                                 -------

  04/19.03.2026            Heard Mr. Shree Niwas Roy, learned counsel for the petitioner

and learned A.P.P assisted by Mr. Sumit Prakash, learned counsel appearing for the informant.

The petitioner is an accused in connection with Jamua P.S. Case No.116 of 2025.

The daughter of the informant had died in unnatural circumstances at her matrimonial house.

Submission has been advanced by learned counsel for the petitioner that the deceased had committed suicide. It has been submitted that the petitioner is in custody since 10.06.2025.

Learned A.P.P. as well as learned counsel for the informant have opposed the prayer for bail of the petitioner. It has been submitted that the deceased had committed suicide almost within one month of her marriage. While referring to para-64 of the case diary, learned A.P.P has submitted that the petitioner had put mental pressure upon the deceased with respect to his demands and that led to the commission of suicide. Learned A.P.P has further submitted that so far as para-64 of the case diary which she has referred is concerned, the same is the statement of one of the intimate friends of the deceased.

On consideration of the fact that the death had occurred almost within one month of the marriage and there being evidence in support of the fact that the deceased was subjected to mental torture by the petitioner, I am not inclined to grant bail to the petitioner. The same is hereby rejected.

(Rongon Mukhopadhyay, J.) Shamim/-

Uploaded on: 19 /03/2026