Rahul Kumar vs The State Of Jharkhand .... .... ...
2026 Latest Caselaw 2211 Jhar

Jharkhand High Court

Rahul Kumar vs The State Of Jharkhand .... .... ... on 20 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                            [2026:JHHC:7883]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.496 of 2026
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Rahul Kumar, aged about 21 years, Son of Pachan Bhuiyan @ Pachan Ram, Resident of Village- Nawadih, P.O. Udaipur, P.S. Ramkanda, District Garhwa (Jharkhand) .... .... .... Petitioner Versus The State of Jharkhand .... .... Opposite Party

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Ashok Kumar, Advocate Mr. Munga Lal Chitra, Advocate For the State : Mr. Manoj Kr. Mishra, Addl.P.P

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Order No.03 Dated- 20-03-2026 Heard the parties.

The petitioner has been made accused in connection with Ramkanda P.S. Case No.22 of 2024 corresponding to G.R. Case No.887 of 2024 (S.T. Case No.307 of 2024) registered for the offences punishable under Section 103 (1) and 3 (5) of the B.N.S., 2023.

This is the second journey of the petitioner with the prayer for regular bail as earlier the prayer for bail of the petitioner was dismissed as withdraw vide order dated 23.06.2025 passed in B.A. No.5033 of 2025.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has committed the murder of Kamli Kumari. It is submitted that the allegation against the petitioner is false. It is next submitted that the fresh ground is that in the meanwhile, the brother of the deceased has been examined as P.W.1 and he has categorically stated that there is no eye-witness to the occurrence and merely on the basis of suspicion, he has implicated the petitioner in the present case. Drawing attention of this Court towards para-07 of the instant bail application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case and that he will not annoy or disturb the informant and other witnesses of the case during the trial of the case. It is lastly submitted that the petitioner has been in custody since 08.07.2024 as has been mentioned in para-01 of the instant bail application. Hence it is submitted that the petitioner be released on bail.

Learned Addl. P.P. opposes the prayer for bail. Considering the facts of this case, the above-named petitioner is directed to be enlarged 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 Additional Sessions Judge-I, Garhwa in connection with Ramkanda P.S. Case No.22 of 2024 corresponding to G.R. Case No.887 of 2024 (S.T. Case No.307 of 2024) with the condition that he will co-operate with the trial of the case, furnish his mobile number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change his mobile number during the trial of the case and will not annoy or disturb the informant and other witnesses of the case during the trial of the case.

(Anil Kumar Choudhary, J.) Dated- 20.03.2026-Animesh/