Vishal Raj vs The State Of Jharkhand ... Opp. Party
2026 Latest Caselaw 2349 Jhar

Jharkhand High Court

Vishal Raj vs The State Of Jharkhand ... Opp. Party on 24 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                            ( 2026:JHHC:8372 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No. 2338 of 2026
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Vishal Raj, Age 27 years, S/o Rajendra Kumar Mehta, R/o Chiraundhi, P.O. -Bodeya, P.S. Bariatu, District -Ranchi, Jharkhand. ... Petitioner Versus The State of Jharkhand ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Rahul Pandey, Advocate : Mr. Dilip Kr. Saw, Advocate For the State : Mrs. Amrita Kumari, Addl. P.P.

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Order No:-02 Dated:-24-03-2026 Heard the parties.

The petitioner has moved this Court for grant of bail in connection with Rajrappa P.S. Case No.172 of 2025 registered for the offences punishable under sections 305(b) of the B.N.S., 2023. The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner committed theft of the tractor with rotavator. It is further submitted that the allegations against the petitioner are all false. It is further submitted by the learned counsel for the petitioner that charge sheet has already been submitted in this case. It is next submitted that the petitioner has been in custody since 09.12.2025, as has been mentioned in paragraph no. 01 of the bail application. It is then submitted that the co-accused person has already been admitted to bail by this Court vide order dated 23.03.2026 in B.A. No. 2277 of 2026. It is further submitted that the petitioner undertakes to cooperate with the trial of the case and further undertakes that he will not annoy or disturb the informant or the witnesses of the case in any manner during the trial of the case. Hence, it is submitted that the petitioner be admitted to bail. The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge the above-named petitioner on bail. Accordingly, 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 learned S.D.J.M., Ramgarh, in connection with Rajrappa P.S. Case No.172 of 2025 with the condition that the petitioner will co-operate with the trial of the case and will furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the trial of the case, with further condition that he will not annoy or disturb the informant or the witnesses of the case in any manner during the trial of the case.

(Anil Kumar Choudhary, J.) 24.03.2026 Sonu/