Chandan Kumar @ Chandan Yadav vs The State Of Jharkhand ... ... Opp. Party
2026 Latest Caselaw 2178 Jhar

Jharkhand High Court

Chandan Kumar @ Chandan Yadav vs The State Of Jharkhand ... ... Opp. Party on 19 March, 2026

                                                                 2026:JHHC:7687


    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B.A. No. 111 of 2026
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Chandan Kumar @ Chandan Yadav, aged about 19 years, S/o Vishwanath Yadav @ Yogendra Yadav, R/o Village-Belhara, P.O. & P.S.- Pandu, District-Palamau, Jharkhand ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Petitioner : Mr. Sheo Kumar Singh, Advocate For the State : Mr. Santosh Kr. Shukla, A.P.P.

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th Order No. 03/ Dated: 19 March, 2026 Heard Mr. Sheo Kumar Singh, learned counsel for the petitioner

and learned A.P.P. for the State.

2. The petitioner has moved for grant of bail in connection with

Chhattarpur P.S. Case No.69 of 2025, registered for offence under

Sections 191(2), 191(3), 190, 126(2), 127(2), 115(2), 303(2), 117(2) &

109 of the B.N.S., 2023, pending before the Court of learned Judicial

Magistrate, 1st Class, Palamau.

3. Learned counsel for the petitioner submits that the petitioner has

been falsely implicated in this case and no specific overt act has been

attributed against the petitioner. It is specifically stated in the F.I.R. that

one Vikash Singh was along with other co-accused persons had

assaulted on the head of the informant by stone causing injuries. It is

submitted that the petitioner has not taken part in assaulting the

informant. Although, he has two criminal antecedents but his

involvement in the present case is absolutely baseless without material.

The petitioner is in custody since 14.11.2025. He undertakes to

cooperate in the trial of the case and abide by all terms and conditions

which may be imposed. Hence, the petitioner may be admitted to bail.

2026:JHHC:7687

4. Learned A.P.P. has opposed the prayer for bail of the petitioner.

5. Considering the facts and circumstances of the case, I am

inclined to release the above-named petitioner, on bail. Accordingly, the

petitioner named above, is directed to be released on bail on furnishing

bail bond of Rs.25,000/- (Rupees twenty five thousand) with two

sureties of the like amount each to the satisfaction of learned Judicial

Magistrate, 1st Class, Palamau, in connection with Chhattarpur P.S.

Case No.69 of 2025.

6. Accordingly, the instant bail application is allowed.

(Pradeep Kumar Srivastava, J.)

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