Chandan Kumar Yadav vs The State Of Jharkhand ..... Opp. Party
2026 Latest Caselaw 2415 Jhar

Jharkhand High Court

Chandan Kumar Yadav vs The State Of Jharkhand ..... Opp. Party on 25 March, 2026

                                                     2026:JHHC:8460


IN THE HIGH COURT OF JHARKHAND AT RANCHI
             B.A. No. 2396 of 2026

Chandan Kumar Yadav, age about 45 years, son of Ganesh Yadav,
resident of H. No. - 135, Line No. 5, Kasidih, P.O. & P.S. - Sakchi,
Jamshedpur, Dist.- East Singhbhum, Jharkhand.
                                                  ..... Petitioner
                         Versus
The State of Jharkhand                            ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Petitioner : Mr. Santosh Kumar Soni, Advocate. For the State : Mrs. Ruby Pandey, A.P.P. For the Informant : Mr. Santosh Kumar, Advocate.

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th Order No. 02/Dated: 25 March, 2026

1. Heard learned counsel for the parties.

2. The petitioner has been made accused in connection with Sidhgora P.S. Case No. 137 of 2025, registered for the offence under Sections 316(2), 318(4), 338, 336(3), 340(2), 352, 351(2) of the B.N.S., 2023.

3. It has been alleged that petitioner had given two cheques to the informant, but the same were dishonoured.

4. Learned counsel for the petitioner has submitted that there was money transaction between the parties and there was some misunderstanding. The case was instituted on the complaint, which was later on registered as FIR being Sidhgora P.S. Case No. 137 of 2025 for the offence, as stated above. It is further submitted that the parties have compromised the case and petitioner is in custody since 19.12.2025. Petitioner undertakes to co-operate in investigation and trial as and when required. Hence, the petitioner may be extended the privilege of bail.

5. Learned Addl.P.P appearing for the State assisted by learned counsel for the informant has submitted that the factum of compromise has been admitted by informant.

2026:JHHC:8460

6. Considering the aforesaid facts and circumstances, I am inclined to release the above-named petitioner, on bail. Accordingly, the petitioner named above, 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 J.M. F.C. Jamshedpur, in connection with Sodhgora P.S. Case No. 137 of 2025.

7. The bail application is allowed.

(Pradeep Kumar Srivastava, J.) March 25, 2026 Sunil/ Uploaded on 26/03/2026