[Cites 1, Cited by 0]
Jharkhand High Court
Amit Kumar Mahato vs The State Of Jharkhand ... Opposite ... on 26 March, 2026
2026:JHHC:8627
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.1347 of 2026
Amit Kumar Mahato, aged about 28 years, S/o. Banbihari Mahato,
R/o. Hundi, P.O. & P.S.- Ichagarh, Dist.- Seraikella Kharsawan,
Jharkhand. ... Petitioner
Versus
The State of Jharkhand ... Opposite Party
Coram: Hon'ble Mr. Justice Pradeep Kumar Srivastava
For the Petitioner : Mr. Vikash Kumar, Adv.
For the State : Mr. Vijoy Kr. Sinha, A.P.P.
Order No.04/Dated- 26.03.2026
1.
Heard learned counsel for the petitioner and learned A.P.P.
2. The petitioner has been made an accused in connection with
Ichagarh P.S. Case No. 69 of 2025, registered for offences
punishable under Sections 309(4) & 311 of the B.N.S., 2023
subsequently cognizance has been taken under Sections 310(2) &
115(2) of the B.N.S., 2023 and Sections 25(1-B)(a), 26 & 35 of the
Arms Act, which is pending in the Court of learned A.C.J.M.,
Chandil.
3. Learned counsel for the petitioner submits that petitioner is
innocent and has committed no offence at all rather he has been
falsely implicated in this case only on the basis of confessional
statement of co-accused persons. It is further submitted that
petitioner was neither put on T.I. Parade to show the identification of
the petitioner and involvement in the alleged offence nor any
incriminating article was recovered from his possession. It is further
submitted that co-accused Joytilal Mahato @ Jyoti has been granted
bail by this court vide order dated 20.03.2026 passed in B.A. No.
1398 of 2026. The other co-accused persons, namely, Rajesh Namta
@ Rajesh Namata and Sanjay Das, with similar allegations, have
been granted bail by co-ordinate Bench of this Court vide order
dated 11.03.2026 passed in B.A. No. 1586 of 2026 and order dated
18.03.2026 passed in B.A. No. 1565 of 2026 and the case of the
petitioner stands on better footing. Petitioner undertakes to cooperate
in the investigation and trial of the case and abides by all terms and
Page | 1
2026:JHHC:8627
conditions which may be imposed. Hence, the petitioner may be
admitted to bail.
4. Learned A.P.P. has opposed the prayer for bail of the
petitioner.
5. Considering the aforesaid facts and circumstances of the case
and the nature of allegations levelled against the petitioner as well as
in view of other co-accused persons have been granted bail by this
court as well as co-ordinate bench of this Court, I find substance in
the contentions raised on behalf of petitioner. Therefore, the prayer
for bail of the petitioner is allowed. The petitioner 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 A.C.J.M., Chandil in connection Ichagarh
P.S. Case No. 69 of 2025 with condition that petitioner shall appear
physically on each and every date during the trial of case till its
conclusion unless his physical appearance is dispensed with for
sufficient cause to the satisfaction of the learned trial court and with
further condition that petitioner shall not indulge in tampering with
the prosecution evidence or influence the witnesses or gain over
them.
(Pradeep Kumar Srivastava, J.)
26.03.2026
Rahul
Uploaded on 26/03/2026
Page | 2
