[Cites 2, Cited by 0]
Jharkhand High Court
Karan Kumar @ Deva vs The State Of Jharkhand ... ... Opposite ... on 24 March, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
2026:JHHC:8250
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1226 of 2026
Karan Kumar @ Deva, aged about 32 years, S/o Rajesh Kumar
Shrivastava, R/o Shiv Vhar Colony, Brahampur, Beur, P.O. & P.S. -
Beur, District - Patna (Bihar) ... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. Subodh Kumar, Advocate
For the Opp. Party : Mr. Ajay Kumar Pathak, APP
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03/24.03.2026 Heard the learned counsels for the parties.
2. Learned counsel for the petitioner submits that the petitioner is
in custody since 02.08.2025 in connection with S.T. Case
No.320/2025, arising out of Chas P.S. Case No.99 of 2025 dated
24.06.2025 (G.R. Case No.1006/2025), registered under Sections
111(2)/190, 111(3)/190, 111(4)/190, 111(6)/190, 111(7)/190,
310(2)/190, 310(4)/190, 310(5)/190, 310(6)/190, 324(2)/190,
324(5)/190, 317(3)/190 of BNS, 2023 and Sections 25(1-B)a/35,
25(6)/35, 25(7)/35, 26/35 and 27/35 of Arms Act, 1959, and Section
309 (4) of BNS, 2023 and Section 27 of Arms Act, 1959 now pending
in the court of learned Additional Sessions Judge - III, Bokaro.
3. The learned counsel for the petitioner submits that the petitioner
has been falsely implicated in this case and the recovery is from the
rented house of the co-accused namely Abhishek Kumar. He has
submitted that his name has transpired in the confessional statement.
4. The learned counsel for the State has opposed the prayer and
submitted that the petitioner as well as Abhishek Kumar was arrested
together and there is recovery from the house of Abhishek Kumar.
5. To this, the learned counsel for the petitioner has submitted that
several accused persons have been enlarged on bail including Ronit
Kumar vide order dated 25.02.2026 in B.A. No.458 of 2026 in whose
confession the name of the petitioner was transpired.
6. After hearing the learned counsel for the parties and
considering the fact that the petitioner and Abhishek Kumar were
2026:JHHC:8250
arrested and there is recovery from the rented house of Abhishek
Kumar and several co-accused persons have been enlarged on bail, the
petitioner is directed to be released on bail on furnishing bail bond of
Rs. 25,000/-(Rupees twenty-five thousand) with two sureties of the
like amount each to the satisfaction of the learned Additional Sessions
Judge - III, Bokaro in connection with S.T. Case No.320/2025, arising
out of Chas P.S. Case No.99 of 2025 dated 24.06.2025 (G.R. Case
No.1006/2025), on the following conditions:
(i) One of the bailors would be the present pairvikar of the
petitioner.
(ii) The other bailor should be his close relative.
(iii) The petitioner will attend the court on each and every date and
on account of even single default, the learned court shall cancel the
bail bond furnished by the petitioner.
(iv) The petitioner will deposit a self-attested copy of his Aadhar
Card along with his mobile number before the learned court which he
will not change during the pendency of the case without prior
permission of the court.
(v) The petitioner shall fully co-operate with the proceedings
before the learned trial court.
7. The instant application is allowed with the aforesaid conditions.
8. Let a copy of this order be communicated to the learned court
concerned through "FAX/email".
(Anubha Rawat Choudhary, J.)
Dated:24.03.2026
Saurav/-
Date of Uploading:25.03.2026
