Shamsher Aalam vs The State Of Jharkhand --- --- Opp. Party
2026 Latest Caselaw 2235 Jhar

Jharkhand High Court

Shamsher Aalam vs The State Of Jharkhand --- --- Opp. Party on 20 March, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                                                      ( 2026:JHHC:7926 )




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          B.A.No. 1865 of 2026

             Shamsher Aalam                                 ---       --- Petitioner
                                        Versus
             The State of Jharkhand                         ---       --- Opp. Party
                                ---

CORAM: Hon'ble Mr. Justice Rongon Mukhopadhyay

---

For the Petitioner: Mr. Suraj Singh, Advocate For the Resp.-State: Ms. Sushma Aind, A.P.P.

---

02 / 20.03.2026 Heard Mr. Suraj Singh, learned Counsel for the petitioner and

learned A.P.P.

2. The petitioner is an accused in connection with Garu P.S. Case

No. 33/2025.

3. The daughter of the informant was lured by an accused to village

Kotam where Mustafa Alam @ Monu @ Farhan Khan had physical

relationship with her. The daughter of the informant later on committed

suicide.

4. Submission has been advanced by the learned Counsel for the

petitioner that the main accused who had established physical

relationship with the deceased was Mustafa Alam @ Monu @ Farhan

Khan.

5. It has been submitted that as per the confessional statement of

Mustafa Alam @ Monu @ Farhan Khan it seems that the petitioner had

taken the deceased to the house of the main accused where the incident

had taken place.

6. Learned Counsel submits that the petitioner is in custody since

13.01.2026

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

( 2026:JHHC:7926 )

8. Regard being had to the fact that the main allegation seems to be

levelled against Mustafa Alam @ Monu @ Farhan Khan, the petitioner

is directed to be released on bail on furnishing bail bonds of Rs.10,000/-

(Rupees Ten Thousand) with two sureties of the like amount each to the

satisfaction of the Addl. Chief Judicial Magistrate, Latehar in

connection with Garu P.S. Case No. 33 of 2025.

(Rongon Mukhopadhyay, J)

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