Ajay Kumar Mahato @ Ajay Mahato vs The State Of Jharkhand
2025 Latest Caselaw 1575 Jhar

Jharkhand High Court

Ajay Kumar Mahato @ Ajay Mahato vs The State Of Jharkhand on 5 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                          ( 2025:JHHC:21783 )




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      A. B. A. No. 4093 of 2025

       Ajay Kumar Mahato @ Ajay Mahato, aged about 24 years, son of Shankar
       Mahato, resident of village-Asanbani, Kalipua (Tola), P.O. Gharbar, P.S.
       Baliapur, Baliapur, District-Dhanbad (Jharkhand)
                                                            ...... ...   Petitioner
                                     Versus
       The State of Jharkhand
                                                                 ..... ... Opposite Party
                                  --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Vineet Sinha, Advocate For the State : Mrs. Shweta Singh, A.P.P.

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04/ 05.08.2025: Heard learned counsel for the petitioner and, learned counsel for the State.

2. The petitioner is apprehending his arrest in connection with Baliapur P.S. Case No. 32 of 2025, registered under sections 303(2), 317(2), 3 (5) of the Bharatiya Nyaya Sanhita, 2023, pending in the Court of learned Judicial Magistrate, Ist Class, Dhanbad.

3. Learned counsel for the petitioner submits that there is no specific allegation against the petitioner. He further submits that one of the apprehended accused has taken the name of the petitioner. By way of referring para 13 of the petition, he submits that there is no criminal antecedent against the petitioner. He submits that the petitioner has complied the notice under section 35 (3) of B.N.S.S, 2023. On these grounds, he submits that the petitioner may kindly be provided privilege of anticipatory bail.

4. Learned counsel for the State submits that in the light of notice the case of the petitioner is covered with the judgment of the Hon'ble Supreme Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation & Anr. reported in (2022) 10 SCC 51 and the case of the petitioner is coming under the category of (a).

5. In view of above facts and direction of the Hon'ble Supreme Court in the case of "Satender Kumar Antil" (supra) the petitioner is directed to surrender before the learned court and the learned court will release the petitioner on proper sureties as deem fit and proper.

6. This anticipatory bail application is disposed of.

( Sanjay Kumar Dwivedi, J.) satyarthi-