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Jharkhand High Court
Binod Kumar Mahto @ Binod Mahto vs The State Of Jharkhand ... ... Opp. Party on 25 March, 2026
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
[2026:JHHC:8405]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 2406 of 2026
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Binod Kumar Mahto @ Binod Mahto, aged about 20 years, son of
Sunil Mahto, resident of Village-Banta, P.O. & P.S.-Silli, District-
Ranchi, Jharkhand.
... ... Petitioner
Versus
The State of Jharkhand ... ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. Shailesh Kr. Singh,
AC to Mr. Rahul Kumar, Advocate
For the Opp. Party : Mrs. Kumari Rashmi, A.P.P.
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th
02/Dated: 25 March, 2026
1. The instant application has been filed under Sections 483 and 484 of
Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of bail in
connection with Namkum P.S. Case No. 276 of 2025 registered under
Section 111, 317(4), 317(5), 338, 336(3), 318(4), 340(2), 3(5) of
B.N.S. pending in the court of learned Judicial Magistrate 1st Class,
Ranchi.
2. It has been contended on behalf of the petitioner that the petitioner is
innocent and has falsely been implicated in this case as the allegations
are general and omnibus in nature.
3. It has been contended that no motorcycle has been recovered from the
possession of the petitioner as would be evident from the seizure
memo.
4. The ground of custody has also been taken since the petitioner is
languishing in judicial custody since 14.10.2025.
5. It has also been contended on behalf of the petitioner that the co-
accused persons, namely, Karan Goswami and Manoj Oraon have
already been granted bail by the co-ordinate Bench of this Court vide
orders dated 17.02.2026 and 18.02.2026 passed in B.A. No. 25 of
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[2026:JHHC:8405]
2026 and B.A. No. 10975 of 2025 respectively which has been
appended as Annexure-2 and 2/1 to the instant application.
6. Learned counsel for the petitioner, therefore, on the aforesaid grounds,
has prayed that the present petitioner may be released on bail.
7. Learned Additional Public Prosecutor appearing for the opposite
party-State has seriously opposed the prayer for grant of bail based
upon the fact that the petitioner is having a criminal antecedent but
she has not disputed the fact of grant of bail in favour of the co-
accused persons, namely, Karan Goswami and Manoj Oraon.
8. This Court has heard the learned counsel for the parties.
9. This Court after having heard the learned counsel for the parties and
going through the allegation as levelled against the petitioner from
which it is evident that although several motorcycles have been
recovered but not from the possession of the petitioner.
10. This Court has also taken into consideration that the co-accused
persons, namely, Karan Goswami and Manoj Oraon have already been
granted bail by the co-ordinate Bench of this Court vide orders dated
17.02.2026 and 18.02.2026 passed in B.A. No. 25 of 2026 and B.A.
No. 10975 of 2025 respectively which has been appended as
Annexure-2 and 2/1 to the instant application.
11. However, the ground which has been raised on behalf of the State that
the petitioner is having criminal antecedent but taking into
consideration the fact that there is no specific attributability as per the
FIR and even no motorcycle has been recovered from the possession
of the petitioner, hence, this Court is of the view that the present
application deserves to be allowed.
12. Accordingly, the instant bail application stands allowed.
13. In consequence thereof, the petitioner named above, is directed to be
released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten
Thousand) with two sureties of the like amount each to the satisfaction
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[2026:JHHC:8405]
of the learned Judicial Magistrate 1st Class, Ranchi in connection with
Namkum P.S. Case No. 276 of 2025 with the condition that the
petitioner shall co-operate in the trial and shall not absent himself on
the date fixed without any cogent cause. In failure, the learned trial
court is at liberty to take appropriate steps in accordance with law so
that the trial be not hindered.
(Sujit Narayan Prasad, J.)
25th March, 2026
Saurabh/-
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