Birendra Oraon vs The State Of Jharkhand .... ... Opp. ...
2026 Latest Caselaw 2222 Jhar

Jharkhand High Court

Birendra Oraon vs The State Of Jharkhand .... ... Opp. ... on 20 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                       2026:JHHC:7868




                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        B.A. No. 981 of 2026
                       Birendra Oraon, son of Rambilash Oraon, resident of Village-
                       Khairatand, P.O. & P.S.- Herhanj, District- Latehar
                                                               ...      ...    Petitioner
                                                    Versus
                       The State of Jharkhand                  ....     ...    Opp. Party

                       CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                       For the Petitioner    : Mr. Nandan Prasad, Advocate
                       For the State         : Mr. Rajneesh Vardhan, A.P.P.

03/20.03.2026

The petitioner is an accused for the offences punishable

under Sections 103(1)/238(a) of the Bharatiya Nyaya Sanhita, 2023,

in connection with Herhanj P.S. Case No. 39 of 2025, pending in the

court of learned Chief Judicial Magistrate, Latehar.

2. Learned counsel for the petitioner submits that the

petitioner has been falsely implicated in the present case and has

not committed any offence as alleged in the F.I.R. The petitioner is

not at all involved in commission of the alleged murder of the

deceased Jageshwar Oraon. There is no eye-witness to the alleged

occurrence. The petitioner has not been apprehended from the spot

and has been implicated in this case merely on the basis of

suspicion raised by the informant. Except that, there is no other

material against the petitioner to connect him with the alleged

offence. The petitioner is in judicial custody in connection with the

present case since 11.09.2025. Hence, he may be given the

privilege of regular bail.

3. Learned A.P.P. while opposing the petitioner's prayer for

regular bail, submits that the on the alleged confession of the

petitioner, the incriminating weapons i.e., axe, blood-stained cloths

of the deceased as well as blood-stained stone, which was also

2026:JHHC:7868

used in the commission of the offence, have been recovered. The

said fact clearly establishes the petitioner's involvement in

commission of the murder of Jageshwar Oraon.

4. Having heard learned counsel for the parties and considering

the materials available on record, I am not inclined to enlarge the

petitioner on bail. Accordingly, his bail application is rejected.

(Rajesh Shankar, J.) March 20, 2026 Ritesh Uploaded on 20.03.2026