Prabhu Manjhi vs The State Of Jharkhand ... Opp. Party(S)
2026 Latest Caselaw 2411 Jhar

Jharkhand High Court

Prabhu Manjhi vs The State Of Jharkhand ... Opp. Party(S) on 25 March, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                   2026:JHHC:8459
           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                B.A. No. 659 of 2026
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     Prabhu Manjhi, S/o Late Sukhram Manjhi, R/o Village Bendosera Bringatoli, P.O.
     & P.S. Jaldega, District Simdega (Jharkhand)
                                                          .... Petitioner(s).
                                            Versus
     The State of Jharkhand                             ... Opp. Party(s).
                                     ------
           CORAM       :       SRI ANANDA SEN, J.

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For the Petitioner(s) : Ms. Saman Ahmad, Advocate For the State : Mr. Fahad Allam, AddI. P.P. .........

03/ 25.03.2026: This bail application has been filed under Sections 483 & 484 of BNSS, 2023 wherein, prayer has been made for grant of bail as he is in custody for allegedly committing offence punishable under Sections 103(1) of BNS.

2. Heard, learned counsel for the petitioner, learned counsel for the State and have also gone through the impugned order.

3. Learned AddI. P.P. opposes the prayer for bail.

4. There is direct allegation against this petitioner.

5. It is alleged that informant and her husband had gone to plough their own share of land when her brother-in-law (petitioner) in connection with previous land dispute came there with iron sabal and with intention to kill her husband assaulted on his head with the sabal due to which he fell and became unconscious and blood started oozing from his head, resulting in his death.

6. Out of 13 chargesheet witnesses, 06 witnesses have already been examined in this case.

7. Considering the stage of the trial and the fact that there is direct allegation against this petitioner, I am not inclined to grant privilege of bail to the petitioner. Accordingly, the prayer for bail of the petitioner in connection with Jaldega P.S. Case No.48 of 2024, Corresponding to S.T. Case No.85 of 2024, pending in the Court of learned Sessions Judge, Simdega, stands rejected.

8. Accordingly, this bail application is dismissed.

(ANANDA SEN, J.) 25th March, 2026 R.S./ Uploaded on 26/03/2026