Jitendra Bediya vs The State Of Jharkhand
2026 Latest Caselaw 2474 Jhar

Jharkhand High Court

Jitendra Bediya vs The State Of Jharkhand on 26 March, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                                      2026:JHHC:8597-DB

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. A. (DB) No. 315 of 2026
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Jitendra Bediya                              ... ... Appellant
                          Versus
The State of Jharkhand                       ... ... Respondent
                                  -----

CORAM: HON'BLE MR.JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. Sanjay Kumar, Advocate For the State : Mr. Manoj Kr. Mishra, A.P.P.

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th Order No. 02/ Dated: 26 March, 2026

I.A. No. 3223 of 2026

Heard Mr. Sanjay Kumar, learned counsel for the appellant and

learned A.P.P.

2. This interlocutory application has been preferred by the appellant

for condoning the delay of 37 days in filling of the instant appeal.

3. Having been satisfied with the reasons assigned in the instant

interlocutory application, the same is allowed and the delay of 37 days in

filling of this appeal is hereby condoned.

4. The aforesaid I.A. stands allowed and disposed of.

5. This appeal is directed against the order dated 15.09.2025 passed

in B.P. No. 1170 of 2025 arising out of Rail GRP Muri P.S. Case No.05

of 2025, by the learned Additional Judicial Commissioner-VI, Ranchi,

whereby and whereunder the prayer for bail of the appellant has been

rejected.

6. Submission has been advanced by the learned counsel for the

appellant that one of the co-accused, namely Birendra Bediya on similar

footing has been granted bail by a Co-ordinate Bench of this Court in 2026:JHHC:8597-DB

Cr. A.(DB) No. 67 of 2026. It has been submitted that the appellant is in

custody since 14.07.2025. It has further been submitted that the children

who have been taken by the appellant and the other accused were going

with the permission of their parents to Andhra Pradesh for doing labour

work.

7. Learned A.P.P. though has opposed the prayer for bail of the

appellant but does not dispute the fact that the case of the present

appellant stands on similar footing to that of the co-accused-Birendra

Bediya.

8. Regard being had to the above, we while setting aside the order

dated 15.09.2025 passed in B.P. No. 1170 of 2025 arising out of Rail

GRP Muri P.S. Case No.05 of 2025, by the learned Additional Judicial

Commissioner-VI, Ranchi, direct the appellant 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 of learned Railway

J.M., Ranchi.

9. Accordingly, this appeal is allowed.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

26th March, 2026 Arpit Uploaded on 26/03/2026