Bablu Sah vs The State Of Jharkhand ....Opp. Party
2026 Latest Caselaw 2384 Jhar

Jharkhand High Court

Bablu Sah vs The State Of Jharkhand ....Opp. Party on 25 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                      2026:JHHC:8393


           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             B.A. No. 11605 of 2025
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Bablu Sah, aged about 27 years, son of Mahendra Sah, resident of village Mouna Nagar, P.O. Louriya, P.S. Louriya, Dist. West Champaran (Bihar).

                                                                ....Petitioner
                                  Versus
    The State of Jharkhand                                     ....Opp. Party
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Awnish Shankar, Advocate For the Opp. Party : Mr. Shailesh Kr. Sinha, A.P.P.

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05/ 25.03.2026 Heard learned counsel for the parties.

2. The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Sections 334, 303(1), 324(1), 3(5) of the B.N.S., 2023.

3. Learned counsel for the petitioner submits that the petitioner is not named in the FIR and he has been implicated in this case only on the confessional statement of co-accused, Rajesh Kumar. No incriminating article has been recovered from the possession of the petitioner. The charges have been framed without any TIP for identification of the petitioner. Learned counsel further submits that co- accused Om Prakash Kumar has been granted bail by a Co-ordinate Bench of this Court vide order dated 16.12.2025 passed in B.A. No. 9879 of 2025. He further submits that petitioner is languishing in custody since 18.11.2024; as such, the petitioner may be enlarged on bail. Learned counsel further submits that the petitioner is ready to abide by every condition imposed by this court.

4. Learned A.P.P. for the State opposes the prayer for bail of the petitioner.

5. Having regard to the fact that there is no direct allegation against the petitioner and looking to the period of custody of the petitioner coupled with the fact that co-accused has been granted bail by a Co- ordinate Bench of this Court; I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner is directed to be released on bail on

2026:JHHC:8393

furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand only) with two sureties of the like amount each to the satisfaction of Miss Archana Kumar, learned Judicial Magistrate, Ranchi, or her successor in connection with Ratu P.S. Case No. 239/2024 corresponding to G.R. Case No. 193 of 2025.

6. It is made clear that the petitioner shall appear on each and every date before the learned trial court and if any adverse report will come against the petitioner, learned trial court shall be at liberty to cancel the bail of the petitioner.

(Deepak Roshan, J.) th 25 March, 2026 kunal/-

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