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Jharkhand High Court
Ram Kumar Ganjhu @ Shekhar Ganjhu vs The State Of Jharkhand. ... ... Opposite ... on 24 March, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:8199
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.814 of 2026
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Ram Kumar Ganjhu @ Shekhar Ganjhu, aged about 45 years, son
of Late Bhagwat Ganjhu, R/o Village Jolvari, PO and Police Station-
Lawalong, Dist-Chatra. ... ... Petitioner(s)
Versus
The State of Jharkhand. ... ... Opposite Party(s)
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Abhay Kr. Chaturvedy, Advocate
Mr. Rajesh Kr. Singh, Advocate
For the State : Mr. Sudhir Kumar Mahto, APP
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th
03/ 24 March, 2026
1. This bail application has been filed under Sections 483
and 484 of the BNSS, 2023 wherein, prayer has been made for
grant of bail as the petitioner is in custody for allegedly committing
offences punishable under Sections 302, 201, 120(B)/34 of Indian
Penal Code and Section 27 of the Arms Act.
2. Heard, the learned counsel for the petitioner and
learned counsel for the State and have also gone through the
impugned order.
3. The learned APP opposes the prayer for grant of bail.
4. The prosecution story as per the informant is that on
29.01.2014 his son Ashok Kumar Mehta had gone to Ichak to see
bride for him along with his friend Dipak Kumar Sao riding on his
motorcycle, but he did not return, thereafter it was found that they
had not gone to the bride's place. Further on search, he could not
find any trace of him. On 29.01.2014 in Prabhat Khabar Newspaper
he saw photograph of his son as well as his Friend Deepak Kumar
Sao, whereby he knows that their dead body have been found. He
came to Gidhour along with co-villagers and saw the dead body
kept at Gidhour PS. Deepak's father also identified the dead body
of his son. He further alleged that since last 15 years he had land
dispute with co-villagers, namely, Bhuneshwar Mahto, Bangali
Mahto, Chhotan Prasad Mehta, for which he was also threatened
by the extremists, so he had apprehension that extremists have
committed murder of his son and his friend.
5. The petitioner is not named in the F.I.R. and he has
2026:JHHC:8199
been named on the basis of suspicion. Nothing has been recovered
from the possession of this petitioner and the other co-accused
persons, namely, Deepak Ganjhu @ Deepak Jee @ Latan Ganjhu
@ Kuldip Singh Bhogta has been enlarged on bail by coordinate
bench of this Court in B.A. No.6209 of 2019 vide order dated
14.11.2019.
6. Considering the aforesaid facts, I am inclined to grant
bail to the petitioner. Accordingly, the petitioner, named above, is
directed to be released on bail on furnishing bail bond of
Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like
amount each to the satisfaction of the learned Additional Sessions
Judge IV, Chatra in connection with Gidhour P.S. Case No.08 of
2014 (S.T. No.164/2023) subject to the condition that one of the
bailors should be close relative of the petitioner having sufficient
landed property in his/her own name within the State of
Jharkhand, with a further condition that the petitioner shall appear
and mark his attendance before the Registrar, Civil Court, Chatra
once in a month till the disposal of the trial.
7. Accordingly, this bail application is allowed.
(ANANDA SEN, J.)
24.03.2026
SKD/CP-3
Uploaded on 25.03.2026
