Vishu Kumar Soni @ Bishu Kumar Soni vs The State Of Jharkhand ... Opp. Party(S)
2026 Latest Caselaw 2461 Jhar

Jharkhand High Court

Vishu Kumar Soni @ Bishu Kumar Soni vs The State Of Jharkhand ... Opp. Party(S) on 26 March, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                            2026:JHHC:8605
            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               B.A. No. 708 of 2026
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      Vishu Kumar Soni @ Bishu Kumar Soni, S/o Late Kanhai Sao, R/o Village Kud,
      P.O. Rewali, P.S. Katkamdag, District Hazaribag (Jharkhand)
                                                             .... Petitioner(s).
                                           Versus
      The State of Jharkhand                               ... Opp. Party(s).
                                           ------
            CORAM        :    SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Sanjay Kumar Pandey-2, Advocate For the State : Mr. Satish Prasad, AddI. P.P. .........

03/ 26.03.2026: 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 305(a) and 331(3) 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. This is a case of theft. When the informant and her family went to Ranchi for Chhath Puja, some unknown persons had stolen gold and Dimond jewelleries and cash of Rs.1 lakhs from her house.

5. The petitioner has a jewellery shop and he use to purchase stolen ornaments from the miscreants.

6. Considering the fact that stolen articles were recovered from possession of the petitioner, at this stage, I am not inclined to grant privilege of bail to the petitioner. Accordingly, the prayer for bail of the petitioner in connection with Lohsinghna P.S. Case No.162 of 2025, pending in the Court of learned A.C.J.M., Hazaribagh, stands rejected.

7. Accordingly, this bail application is dismissed.

8. Petitioner may renew his prayer for bail after framing of charge.

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