Mukesh Korwa vs The State Of Jharkhand
2026 Latest Caselaw 2216 Jhar

Jharkhand High Court

Mukesh Korwa vs The State Of Jharkhand on 20 March, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                                    ( 2026:JHHC:7851-DB )

 IN THE HIGH COURT OF                    JHARKHAND AT RANCHI

                       Cr. A (D.B.) No. 272 of 2026
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1. Mukesh Korwa, aged about 22 years, son of Santosh Korwa, resident of Village-Bhtahi, P.O.-Chando, P.S. Chando, District-Balrampur, Chhatisgarh

2. Biren Korwa, aged about 22 years, son of Kamaldeo Korwa, resident of Village-Bhtahi, P.O.-Chando, P.S. Chando, District-Balrampur, Chhatisgarh

3. Dashrath Singh @ Dashrath Singh Kherwar, resident of Village-Dodhi, P.O.-Herhai, P.S.-Herhoi, District-Latehar, Jharkhand ... ... Appellants Versus The State of Jharkhand ... ... Respondent

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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellants : Ms. Puja Agarwal, Advocate For the Resp. State : Mrs. Shweta Singh, A.P.P.

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th 02/Dated: 20 March, 2026

1. Heard Ms. Puja Agarwal, learned counsel for the appellants and

learned A.P.P.

2. This application has been preferred by the appellants for condoning the

delay of 54 days in filing of this appeal. Having been satisfied with the

reasons assigned in the instant application, the same is allowed and the

delay of 54 days in filing of this appeal is hereby, condoned.

3. I.A. No.2807 of 2026 stands disposed of.

( 2026:JHHC:7851-DB )

4. This appeal is directed against the order dated 01.07.2025 passed by

the learned Additional Sessions Judge-V, Gumla in B.P. No.402 of

2025 in connection with S.T. No.13 of 2024 arising out of Ghaghra

P.S. Case No.27 of 2022, whereby and whereunder, the prayer for bail

of the appellants has been rejected.

5. It has been alleged that on information, explosive substances were

recovered by the police.

6. Submission has been advanced by learned counsel for the appellants

that though the appellants have been named in the First Information

Report but their implication seems to be on the ground of some

disclosure made by the villagers and the name of none of the villagers

has been disclosed in the First Information Report. Learned counsel

further submits that the appellants are in custody since 10.02.2023.

7. Learned A.P.P. has opposed the prayer for bail of the appellants.

8. Regard being had to the manner of implication of the appellants and

the period of custody, we, while setting aside the order dated

01.07.2025 passed by the learned Additional Sessions Judge-V, Gumla

in B.P. No.402 of 2025 in connection with S.T. No.13 of 2024 arising

out of Ghaghra P.S. Case No.27 of 2022, direct the appellants be

released on bail on furnishing bail bond of Rs.10,000/- (Ten Thousand)

each with two sureties of the like amount each to the satisfaction of

( 2026:JHHC:7851-DB )

learned Additional Sessions Judge-V, Gumla, subject to the condition

that the appellants shall remain physically present before the learned

trial court on each and every date till the conclusion of the trial unless

prevented by sufficient cause.

9. This appeal is allowed.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) 20/03/2026

Pappu/-