Amit Kumar Mandal vs The State Of Jharkhand
2025 Latest Caselaw 2269 Jhar

Jharkhand High Court

Amit Kumar Mandal vs The State Of Jharkhand on 11 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                   [2025:JHHC:23057]


       IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                       A.B.A. No. 4229 of 2025
       1. Amit Kumar Mandal, aged about 20 years, son of
       Rajesh Mandal, Resident of Village + Post-Sarauni
       Bazar, P.S. Godda(M), Jharkhand.
       2. Pankaj Kumar Sharma, aged about 30 years, Son
       of Nandlal Sharma, resident of Village-Sundmara,
       Uttara Tola, P.O. + P.S.-Deodarn, District- Godda,
       Jharkhand.
       3. Masitala Soren @ Masi Tala Soren, aged about 24
       years, Son of Marang Soren, Resident of village-
       Tilabad, P.O. + P.S.- Sunderpahari, District- Godda,
       Jharkhand.
                                                    .....      ...   Petitioners
                                   Versus
       The State of Jharkhand
                                                     ..... ...     Opposite Party
                                --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Manoj Kumar Sah, Advocate. For the State : Mr. Rakesh Kumar Sinha, A.P.P.

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05/ 11.08.2025 Heard learned counsel for the petitioners and learned A.P.P.

appearing for the State.

2. The petitioners are apprehending their arrest in connection

with Tinpahar P.S. Case No. 02 of 2025, registered for the offences

under Sections 316(2) and 318(4) of the Bharatiya Nyaya Sanhita,

2023, pending in the court of learned S.D.J.M., Rajmahal.

3. Learned counsel appearing for the petitioners submits that the petitioners have been falsely implicated in this case. He submits that pursuant to notice under Section 35(3) of Bharatiya Nagarik

Suraksha Sanhita, 2023 the petitioners have already replied and they are ready to appear before the Investigating Officer.

4. Learned A.P.P appearing for the State submits that if the notice is there the petitioners are required to comply the same.

[2025:JHHC:23057]

5. In view of the above and considering the judgment of Hon'ble Supreme Court in the case of Satender Kumar Antil Versus Central Bureau of Investigation & Anr., reported in (2022) 10 SCC

51, the petitioners are directed to surrender before the learned Court within two weeks from today and the learned Court will release the

petitioners on the appropriate terms and conditions or on sureties as may deem fit and proper by the learned Court.

(Sanjay Kumar Dwivedi, J.) Amitesh/-