Ashok Kherwar vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 2288 Jhar

Jharkhand High Court

Ashok Kherwar vs The State Of Jharkhand ... ... Opposite ... on 23 March, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                                Neutral Citation No. ( 2026:JHHC:8097 )


           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B. A. No. 78 of 2026
                                 ---

           Ashok Kherwar                        ...      ...       Petitioner
                                  Versus
           The State of Jharkhand               ...      ...       Opposite Party
                                     ---
           CORAM        : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
                                  ---
           For the Petitioner     : Mr. K. S. Nanda, Advocate
           For the Opposite Party : A.P.P.

                                     ---

3/23.03.2026     Heard Mr. K. S. Nanda, learned counsel for the petitioner and
           learned A.P.P. for the State.

The petitioner is an accused in connection with Bishunpur P.S. Case No. 25 of 2025.

It has been alleged that one Vivek Oraon was murdered and suspicion was cast upon the petitioner and other family members as they were trying to usurp the retirement benefit and pension etc. of the father of the deceased.

Learned counsel for the petitioner submitted that in the FIR no direct involvement of the petitioner has been mentioned, but subsequently Ila Kumari has developed a story in course of investigation and name of petitioner as one of the persons who has committed murder has surfaced. He further submits that the petitioner is in custody since 04.07.2025.

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

It appears that the FIR was instituted by one Kamla Kachhap and she had stated about disclosure made by Ila Kumari to her. However, from the statement of Ila Kumari which finds place at page 14 of the case diary, it appears that she has categorically stated about three persons strangulating the deceased and she had also identified Ritik Oraon and

Ashok Kherwar. The cause of death opined in the post mortem report was due to asphyxia due to manual strangulation.

In view of the above, I am not inclined to admit the petitioner on bail and the instant prayer is accordingly rejected.

(Rongon Mukhopadhyay, J)

R. Shekhar Cp 3