Rinku Soni @ Musha vs The State Of Jharkhand ....Opposite ...
2026 Latest Caselaw 2402 Jhar

Jharkhand High Court

Rinku Soni @ Musha vs The State Of Jharkhand ....Opposite ... on 25 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                           2026:JHHC:8574


         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    B.A. No. 2414 of 2026
         Rinku Soni @ Musha, aged about 27 years, son of Late
         Murari Lal Soni, resident of Kuchinda, NAC Ward No. 2,
         P.O. and P.S. Kuchinda, District Sambalpur, Odisha-
         768222                                     ....Petitioner
                               Versus
         The State of Jharkhand                 ....Opposite party
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Md. Zaid Ahmed, Advocate For the State : Mrs. Amrita Kumari, A.P.P

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03/25.03.2026 Heard learned counsel for the petitioner and learned A.P.P for the State.

2. The Petitioner has approached this Court for grant of regular bail in connection with S.T. Case No. 124 of 2025 arising out of Bolba P.S. Case No. 09 of 2025, registered for the offence under Section 310(2) and 311 of Bharatiya Nyaya Sanhita, 2023.

3. Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case and he has been apprehended only on the basis of confessional statement of co-accused. He further submits that other co- accused person, Vikash Kerketta @ Bikash Kerketta, having same and similar allegation has already been granted bail by Co-ordinate Bench of this Court vide order dated 26.09.2025 in B.A. No. 8992 of 2025. He further submits that the petitioner is languishing in custody since 23.06.2025; as such, the petitioner may be enlarged on bail. He lastly submits that the petitioner is ready to abide by every condition as imposed by this Court.

4. Learned A.P.P opposes the prayer for bail of the Petitioner.

5. Having regard to the facts of the case and looking to the allegation made against this petitioner, coupled with the fact that co-accused person having same and similar allegation has already been granted bail by

2026:JHHC:8574

Co-ordinate Bench of this Court and also the fact that the petitioner is languishing in custody since 23.06.2025; I am inclined to enlarge the Petitioner on bail. Accordingly, the above-named Petitioner is directed to be enlarged 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 Sessions Judge, Simdega, in connection with S.T. Case No. 124 of 2025 arising out of Bolba P.S. Case No. 09 of 2025.

6. It is made clear that the Petitioner shall appear on each and every date before the learned trial court and he shall not threaten any witness and shall co-operate in trial and if any adverse report will come against this Petitioner, learned trial court shall be at liberty to cancel the bail of this Petitioner.

(Deepak Roshan, J.)

25th March, 2026 jk Uploaded on 30/03/2026