Ganesh Mahato vs The State Of Jharkhand .... .... ...
2026 Latest Caselaw 2341 Jhar

Jharkhand High Court

Ganesh Mahato vs The State Of Jharkhand .... .... ... on 24 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                          [2026:JHHC:8210]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
               B.A. No.1631 of 2026
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Ganesh Mahato, aged about 24 years, son of Juru Mahato, resident of Ramjanam Nagar, Near Kali Mandir Road, P.O. & P.S.

- Kadma, District- Jamshedpur .... .... .... Petitioner Versus The State of Jharkhand .... .... Opposite Party

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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     For the Petitioner      : Mr. Anurag Kashyap, Advocate
     For the State           : Mr. Manoj Kr. Mishra, Addl.P.P
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     Order No.03 Dated- 24-03-2026
           Heard the parties.

The petitioner has been made accused in connection Kadma P.S. Case No.12 of 2025 corresponding to G.R. Case No.661 of 2025 registered for the offences punishable under Section 25 (1-B) (a), 26 and 35 of the Arms Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was in illegal possession of one country- made pistol and one live cartridge. It is submitted that the allegation against the petitioner is false. It is next submitted that charge-sheet has already been submitted in this case. It is further submitted that though charge has already been framed in this case but no witness has been examined as yet. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case and that he will not annoy or disturb the informant or any of his family members in any manner during the trial of the case. It is lastly submitted that the petitioner has been in custody since 25.02.2025 as has been mentioned in para-15 of the instant bail application. Hence it is submitted that the petitioner be released on bail.

Learned Addl. P.P. opposes the prayer for bail.

Considering the facts of this case, the above-named petitioner is directed to be enlarged 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 learned Sub-Divisional Judicial Magistrate, Jamshedpur in connection with Kadma P.S. Case No.12 of 2025 corresponding to G.R. Case No.661 of 2025 with the condition that he will co-operate with the trial of the case, furnish his mobile number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change his mobile number during the trial of the case and will not annoy or disturb the informant or any of his family members in any manner during the trial of the case.

(Anil Kumar Choudhary, J.) Dated- 24.03.2026-Animesh/