Manoj Kumbhkar @ Monoj Kumbhakar vs The State Of Jharkhand
2026 Latest Caselaw 2199 Jhar

Jharkhand High Court

Manoj Kumbhkar @ Monoj Kumbhakar vs The State Of Jharkhand on 20 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Appeal (SJ) No. 809 of 2025
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Manoj Kumbhkar @ Monoj Kumbhakar, aged about 26 years, s/o Sri Nageshwar Kumbhkar @ Nagen Kumbhkar, r/o Village-Jala, P.O.-Ghatiyali, P.S.-Pindrajora, Dist.- Bokaro, Jharkhand .... .... .... Appellant Versus

1. The State of Jharkhand

2. Mother of the Victim .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Raj N. Chatterjee, Advocate For the State : Mr. Fahad Allam, Addl. P.P.

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Order No.08 Dated- 20.03.2026 IA. No.11640 of 2025 Heard the parties.

Learned counsel for the appellant submits that this interlocutory application has been filed with the prayer to release the appellant on bail during the pendency of the appeal. It is next submitted that the appellant has been convicted vide impugned judgment dated 06.08.2025 passed in connection with Special POCSO Case No.53 of 2024 arising out of Pindrajora P.S. Case No. 277 of 2023 by the learned Special Judge, POCSO Act Bokaro of the offences as under:-

        Offence            Sentence               Fine            Default
           u/s
         341 of        S.I. for one month         ------           ------
       I.P.C.
           354        R.I. for three years     Rs.3,000/-      S.I. for three
        of I.P.C.                                                 months
          8 of         R.I. for four years     Rs.5,000/-      R.I. for one
        POCSO                                                      year
           Act
          12 of        R.I. for two years      Rs.3,000/-      S.I. for three
        POCSO                                                     months
           Act

It is next submitted that the appellant was on bail during the trial and after conviction he has been taken into custody on 06.08.2025 and since 06.08.2025 all along the appellant has been in custody. Learned counsel for the appellant submits that the appellant all along cooperated with the trial of the case. It is further submitted that the appellant has very good grounds to agitate in this appeal and there is no likelihood of the hearing of the appeal in near future. It is also submitted that the appellant undertakes to cooperate with the hearing of this appeal. Hence, it is submitted that the appellant be enlarged on bail.

Considering the aforesaid facts of the case, the appellant, named above, is directed to be released on bail till disposal of this appeal, 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 Special Judge, POCSO Act Bokaro in connection with Special POCSO Case No.53 of 2024 arising out of Pindrajora P.S. Case No. 277 of 2023 with the condition that the appellant will cooperate with the hearing of this appeal.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.)

List this appeal under the heading 'Hearing' before the appropriate Bench.

(Anil Kumar Choudhary, J.) 20.03.2026 Gunjan-