Jharkhand High Court
Amarnath Pradhan vs The State Of Jharkhand ... Opp. Party on 25 November, 2025
Author: Ambuj Nath
Bench: Ambuj Nath
Neutral Citation No. (2025:JHHC:35077)
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10184 of 2025
Amarnath Pradhan, aged about 31 years, S/o Binod Pradhan, R/o village-
Bahrakata, P.O.- Jamid, P.S.- Chakradharpur, District- West Singhbhum,
Jharkhand ... 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. Madhav Prasad, Advocate For the State : Mr. Shree Prakash Jha, A.P.P.
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02/25.11.2025 Heard the parties.
The petitioner has been made accused in connection with Keraikela P.S. Case No. 11/2024, for the offences registered under Sections 103(1) & 238(b) of the B.N.S., 2023, pending in the Court of learned S.D.J.M., at Chakradharpur, West Singhbhum.
On 16.08.2024, uncle of the informant went missing. On 19.08.2024 the informant came to know that the dead body of his uncle was found lying near village Bardih. Suspicion was raised against the co-accused Bishnu Pradhan that he might have committed murder of deceased.
It was submitted that the petitioner is not named in the F.I.R. It was further submitted that the name of the petitioner has come in confession of Bishnu Pradhan. It was finally submitted that nothing incriminating was recovered from the possession of the petitioner or on his pointing out.
Learned A.P.P. has opposed the prayer for bail, but does not dispute the aforesaid facts.
In view of the submissions made above, I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner, above named, is directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each, to the satisfaction of learned S.D.J.M., at Chakradharpur, West Singhbhum, in connection with Keraikela P.S. Case No. 11/2024.
(Ambuj Nath, J.) November 25, 2025 Jay/-