Pintu Ganjhu @ Bhai Jee vs The State Of Jharkhand ... Opposite ...
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Jharkhand High Court

Pintu Ganjhu @ Bhai Jee vs The State Of Jharkhand ... Opposite ... on 24 March, 2026

                                                        2026:JHHC:8268



       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    B.A. No.2342 of 2026
Pintu Ganjhu @ Bhai Jee, aged about 31 years, S/o. Late Kanhai
Ganjhu, R/o. Vill.- Karamtand, P.O. & P.S.- Simariya, Dist.- Chatra,
Jharkhand.                                 ...      Petitioner
                              Versus
The State of Jharkhand                       ...         Opposite Party

Coram: Hon'ble Mr. Justice Pradeep Kumar Srivastava
For the Petitioner         : Mr. Gautam Kr. Pandey, Advocate
                           : Mr. Manoj Kr. Choubey, Advocate
For the State              : Mr. Pankaj Kr. Mishra, APP
Order No.02/Dated- 24.03.2026

1.

Heard learned counsel for the petitioner and learned APP.

2. The petitioner has been made an accused in connection with Balumath P.S. Case No. 71 of 2021, registered for offences punishable under Sections 147, 148, 149, 307 & 120B of the I.P.C. and Sections 25(1-A), 25(1-B)(i), 26(2), 27 & 35 of the Arms Act and Section 17 of the C.L.A. Act, which is pending in the Court of learned C.J.M., Latehar.

3. Learned counsel for the petitioner submits that petitioner is innocent and has committed no offence at all rather he has been falsely implicated in this case. It is further submitted that the petitioner is in custody since 06.12.2025. It is also submitted that several similarly situated co-accused persons namely, Sunil Ganjhu @ Sunil Ji @ Sunil Kumar Bhokta @ Sunil Kumar, Sahadev Ganjhu @ Ranjan Ji @ Ritesh Jit @ Raushan Ji @ Abhishek Ji, Bhairo Ganjhu @ Bhaskar jee @ Virappan Jee, Pradeep Ganjhu @ Prabhat Jee @ Pradeep Ku. Ganjhu, Ramesh Ganjhu @ Boda Jee, Babulal Ganjhu @ Marandijee and Ishwari Yadav @ Ishwar Yadav have been granted bail by co-ordinate bench of this Court vide order dated 24.03.2025 passed in B.A. No. 2306 of 2025, order dated 08.05.2024 passed in B.A. No. 3095 of 2024, order dated 12.08.2025 passed in B.A. No. 2930 of 2025, order dated 15.07.2022 passed in B.A. No. 6705 of 2022, order dated 23.06.2023 passed in B.A. No. 5080 of 2023, order dated 2026:JHHC:8268 29.09.2023 passed in B.A. No. 8134 of 2023 and order dated 04.02.2022 passed in B.A. No. 13086 of 2021 and the case of the petitioner stands on better footing. Petitioner undertakes to cooperate in the investigation and trial of the case and abides by all terms and conditions which may be imposed. Hence, the petitioner may be admitted to bail.

4. Learned APP has opposed the prayer for bail of the petitioner.

5. Considering the aforesaid facts and circumstances of the case and the fact that several similarly situated co-accused persons have been granted bail by co-ordinate bench of this Court, I find substance in the contentions raised on behalf of petitioner. Therefore, the prayer for bail of the petitioner is allowed. The petitioner is directed to be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Latehar in connection with Balumath P.S. Case No. 71 of 2021 with condition that petitioner shall appear physically on each and every date during the trial of case till its conclusion unless his physical appearance is dispensed with for sufficient cause to the satisfaction of the learned trial court and with further condition that petitioner shall not indulge in tampering with the prosecution evidence or influence the witnesses or gain over them.

(Pradeep Kumar Srivastava, J.)

24.03.2026 Rahul Uploaded on 25/03/2026