Jharkhand High Court
Sonu Bachha @ Sonu Verma Age About 23 ... vs The State Of Jharkhand ....... Opp. ... on 18 February, 2026
Author: Sanjay Prasad
Bench: Sanjay Prasad
2026:JHHC:4862
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 11056 of 2025
Sonu Bachha @ Sonu Verma age about 23 Years Son of Late Ram
Ratan Verma, Resident of Lal Building Gandhi Nagar Bagbera,
P.O and P.S-Bagbera, District-East Singhbhum
...... Petitioner
Versus
The State of Jharkhand ....... Opp. Party
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. J.N. Upadhyay, Advocate
: Mr. Rahul Kumar, Advocate
For the State : Ms. Mohua Palit, APP
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th
05/Dated:18 February, 2026
The present bail application has been filed on behalf of the petitioner for grant of regular bail who is in custody in connection with Adityapur P.S. Case No.206 of 2024, corresponding to G.R. Case No.507 of 2024, instituted for the offences under sections 302, 34 of IPC and 27 of Arms Act, pending in the Court of learned Additional Sessions Judge-I, Seraikella.
2. As per F.I.R, it is alleged that the informant learnt on telephone about gang-bar in which his son has been murdered by some unknown person on 19.06.2024.
3. Learned counsel for the petitioner submitted that the petitioner is innocent and has committed no offence. It is submitted that petitioner is not named in the FIR and his name has come on the basis of the confessional statement of the accused in Kharsawan P.S. Case No.31 of 2024 and arrested on 23.06.2024. It is submitted that the similarly situated persons, who were apprehended at the place of occurrence namely, Bablu Das @ Anirudha Das, Angad Kumar, Deepu Mishra @ Deepu Kumar Mishra, Sushant Singh Deo @ Tuna Singh @ Sushant 1 2026:JHHC:4862 Singhdev, Suraj Tanti @ Suraj Tantubai, have been granted bail by Co-ordinate Bench (Justice Ambuj Nath, as then His Lordship was) of this Court in B.A. No.10798 of 2024, B.A No.5526 of 2025, B.A No.5290 of 2025, B.A No.9210 of 2025 and B.A No.9754 of 2025 respectively. It is submitted that co- accused- Rajendra Kumar Mahanta @ Rajen has been granted bail by the Co-ordinate Bench (Hon'ble Mr. Justice Anil Kumar Choudhary) of this Court in B.A No.5543 of 2025 and co- accused-Dharmendra Kumar @ Ram Mani Kushwaha has been granted bail by the Co-ordinate Bench (Hon'ble Mr. Justice Deepak Roshan) of this Court in B.A No. 8586 of 2025. It is submitted that the petitioner is in custody since 02.08.2024 and hence he may be enlarged on bail.
3. On the other hand, learned APP has opposed the prayer for bail. It is submitted that the petitioner has confessed his guilt in Kharsawan P.S. Case No.31 of 2024 which is mentioned at paragraph- 64 of the case diary and he has also confessed his guilt in the present case i.e. Adityapur P.S. Case No.206 of 2024 which is mentioned at paragraph 127 of the case diary for committing the offence. It is submitted that petitioner has got seven (07) criminal antecedents and hence prayer for regular bail may be rejected.
4. Perused the FIR, case diary and the order passed by the Co-ordinate Bench as mentioned above.
5. It appears that from the confessional statement of the petitioner recorded at paragraph 64 and 127 of the case diary that one Deepu Mishra had fired at the deceased Vivek Singh whereas Dharmendra Kumar @ Ram Mani Kushwaha had also fired at the deceased and one another co-accused Angad Kumar had also fired at the deceased.
22026:JHHC:4862
6. It appears that said co-accused namely, Deepu Mishra, Dharmendra Kumar @ Ram Mani Kushwaha and Angad Kumar have been granted bail by the Co-ordinate Bench of this Court as mentioned above.
7. It also appears that other co-accused namely, Sushant Singh Deo @ Tuna Singh @ Sushant Singhdev, Suraj Tanti @ Suraj Tantubai, Bablu Das @ Anirudha Das, Deepu Mishra @ Deepu Kumar Mishra, Dharmendra Kumar @ Ram Mani Kushwaha, Angad Kumar and Saurabh Kumar Singh have also several criminal antecedents as mentioned at paragraph 266 of the case diary.
8. Considering the fact that other co-accused have been granted bail by the Co-ordinate Bench of this Court and on the facts and circumstances of this case, the petitioner-Sonu Bachha @ Sonu Verma is directed to be released on bail, on furnishing bail bonds of Rs.25,000/- (Twenty Five Thousand only) with two sureties of the like amount, to the satisfaction of learned Additional Sessions Judge-I, Seraikella in connection with Adityapur P.S. Case No.206 of 2024, corresponding to G.R. Case No.507 of 2024, subject to the condition that one of the bailors must be the own relative of the appellant and one of the bailors must be having landed property in his name and also subject to the condition that he will file Undertaking before the learned Court below for not committing such type of crime again, failing which, the prosecution will be at liberty to take steps for cancellation of bail.
(Sanjay Prasad, J.) Dated: 18.02.2026 Saket/-
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