Anjali Kumari @ Sunita Kumari @ Butani ... vs State Of Jharkhand ....Opp. Party
2026 Latest Caselaw 2387 Jhar

Jharkhand High Court

Anjali Kumari @ Sunita Kumari @ Butani ... vs State Of Jharkhand ....Opp. Party on 25 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                     2026:JHHC:8387


           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              B.A. No. 11723 of 2025
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Anjali Kumari @ Sunita Kumari @ Butani Kumari, aged about 20 years, D/o. Jairam Oraon, R/o. village Pachkediya, P.S+P.O. Nawa Jaipur, Dist. Palamau.

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

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For the Petitioner : Ms. Tejaswi, Advocate For the Opp. Party : Mr. Bishambhar Shastri, A.P.P.

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03/ 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 302, 201 of IPC.

3. Learned counsel for the petitioner submits that the petitioner is innocent and has not committed any offence. Learned counsel further submits that petitioner is a married woman with no criminal antecedent and her confessional statement was recorded by the Police by coercion which has no evidentiary value. Further, two witnesses have been declared hostile and there is no eye witness to the alleged occurrence. She further submits that petitioner is languishing in custody since 23.10.2023; 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 delay in lodging the FIR and also that there is no eye witness to the occurrence and upon going through the depositions of PWs; I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned

2026:JHHC:8387

Additional Sessions Judge-VI, Palamau at Daltonganj, in connection with Nawa Jaipur P.S. Case No. 52/2023 corresponding to S.T. No. 15/2024.

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/-

Uploaded on 30.03.2026