Mangal Hembram @ Mithun Hembrom vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 2207 Jhar

Jharkhand High Court

Mangal Hembram @ Mithun Hembrom vs The State Of Jharkhand ... Opposite ... on 20 March, 2026

                                                           2026:JHHC:7899




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B.A. No.2223 of 2026

Mangal Hembram @ Mithun Hembrom, aged about 30 years, S/o.
Lt. Anant Hembram, R/o. B/11/4, School Road, near Mercy
Hospital, Jahertola, Baridih, Jamshedpur, Baridih Colony, P.O. &
P.S.- Sidgora, Dist.- East Sighbhum, Jharkhand.
                                            ...      Petitioner
                                      Versus
The State of Jharkhand                 ...     Opposite Party

Coram: Hon'ble Mr. Justice Pradeep Kumar Srivastava

For the Petitioner        : Mrs. Vani Kumar, Adv.
                          : Mr. P.A.S. Pati, Adv.
For the State             : Mr. Tarun Kumar, APP

Order No.02/Dated- 20.03.2026

1.

Heard learned counsel for the petitioner and learned APP.

2. The petitioner has been made an accused in connection with

S.T. Case No. 479 of 2024 arising out of Sidhgora P.S. Case No. 21

of 2024 corresponding to G.R. Case No. 530 of 2024, registered for

offences punishable under Sections 341, 323, 325, 326, 307 &

302/34 of the I.P.C., which is pending in the Court of learned A.S.J.-

I, Jamshedpur.

3. Learned counsel for the petitioner submits that petitioner is

innocent and has committed no offence at all rather he has been

falsely implicated in this case. It is further submitted that similarly

situated co-accused persons, namely, Chetan @ Chaitan Baskey @

Bosco and Dhanu Tudu have been granted bail by co-ordinate Bench

of this Court vide order dated 16.01.2026 passed in B.A. No. 11361

of 2025 and order dated 25.09.2025 passed in B.A. No. 8479 of

2025 respectively. It is also submitted that the petitioner is in

1|Page 2026:JHHC:7899

custody since 05.07.2024. Petitioner undertakes to cooperate in the

trial of the case and abides by all terms and conditions which may be

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

4. Learned APP has opposed the prayer for bail of the petitioner.

5. Considering the aforesaid facts and circumstances of the case,

I find substance in the contentions raised on behalf of petitioner.

Therefore, the prayer for bail of the petitioner is allowed. The

petitioner is directed to be released on bail on furnishing bail bond

of Rs.20,000/- (Rupees Twenty thousand) with two sureties of the

like amount each to the satisfaction of learned A.S.J.-I, Jamshedpur

in connection with S.T. Case No. 479 of 2024 arising out of

Sidhgora P.S. Case No. 21 of 2024 corresponding to G.R. Case No.

530 of 2024 with condition that petitioner shall appear physically on

each and every date during the trial of case till its conclusion unless

his physical appearance is dispensed with for sufficient cause to the

satisfaction of the learned trial court and with further condition that

petitioner shall not indulge in tampering with the prosecution

evidence or influence the witnesses or gain over them.

(Pradeep Kumar Srivastava, J.)

20.03.2026 Rahul Uploaded on 23/03/2026.

2|Page