Kali Lohara @ Jai Prakash Lohra vs The State Of Jharkhand ... Opposite ...
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Jharkhand High Court

Kali Lohara @ Jai Prakash Lohra vs The State Of Jharkhand ... Opposite ... on 19 March, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                         Neutral Citation No. ( 2026:JHHC:7686 )
             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 B.A. No. 380 of 2026
             1. Kali Lohara @ Jai Prakash Lohra
             2. Anand Mahli                              ...   Petitioners
                                    Versus
             The State of Jharkhand                      ... Opposite Party
                                        ---

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

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             For the Petitioners        : Mr. Rupesh Kumar, Advocate
             For the State              : A.P.P.
                                        ---
             Order No. 03                                Dated 19th March, 2026

Heard the learned counsel appearing for the respective parties. The petitioners are accused in connection with S.T. Case No. 833 of 2025 arising out of Chanho P.S. Case No. 130 of 2025 (G.R. No. 3185 of 2025).

It has been alleged that the petitioners had threatened the informant with a pistol as a consequence of an altercation.

It has been submitted by the learned counsel for the petitioners that so far as the petitioner No. 1 is concerned, a country made pistol and three live cartridges were recovered from his possession though nothing has been recovered from the possession of another petitioner. Learned counsel submits that the petitioners are in custody since 12.08.2025.

Learned A.P.P. has opposed the prayer for bail of the petitioners and has submitted that so far as the petitioner No. 1 is concerned, he is involved in four criminal cases whereas the petitioner No. 2 has one criminal case against him.

On consideration of the period of custody undergone by the petitioners, they are directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Judicial Commissioner, XVII, Ranchi in connection with S.T. Case No. 833 of 2025 arising out of Chanho P.S. Case No.

(RONGON MUKHOPADHYAY,J.) 19.03.2026 MK