Jharkhand High Court
Parimal Mal vs The State Of Jharkhand .... Opp. Party on 31 October, 2025
Author: Ambuj Nath
Bench: Ambuj Nath
( 2025:JHHC:32750 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 7551 of 2025
Parimal Mal, aged about 21 years, son of Sunil Mal, resident of Village-
Duldulai, P.O. & P.S.- Karmatar, District- Jamtara.
.... Petitioner
Versus
The State of Jharkhand .... Opp. Party
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CORAM : HON'BLE MR. JUSTICE AMBUJ NATH
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For the Petitioner : Mr. Nityanand Pd. Choudhary, Advocate For the Opp. Party : Mr. Achinto Sen, A.P.P.
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3/ 31.10.2025 Heard the parties.
2. Petitioner has been made accused in connection with Karmatanr P.S. Case No. 52 of 2025 for the offence registered under Section 96 of the B.N.S., 2023, pending in the Court of learned Chief Judicial Magistrate, Jamtara.
3. On 17.05.2025, the petitioner along with co-accused are alleged to have kidnapped the victim and raped her.
4. Considering the nature of allegation, I am not inclined to enlarge the petitioner on bail. Accordingly, his prayer for bail is rejected.
(Ambuj Nath, J.) R.Kr.
31.10.2025