Lalu Mandal vs The State Of Jharkhand ..... ... ...
2025 Latest Caselaw 3750 Jhar

Jharkhand High Court

Lalu Mandal vs The State Of Jharkhand ..... ... ... on 22 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                              [2025:JHHC:24921]


      IN        THE HIGH COURT OF JHARKHAND AT RANCHI
                            A.B.A. No. 4127 of 2025
      Lalu Mandal, Aged about 35 years, Son of
      Diwakar     Mandal,   Resident      of-Village-Pathra
      (Maltola), Post Office-Godda, Police Station:-
      Godda, District-Godda, Jharkhand.
                                                      .....   ...   Petitioner
                                      Versus
      The State of Jharkhand                          .....   ...   Opposite Party
                          --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Ranjan Kumar Singh, Advocate. For the State : Mr. Shree Prakash Jha, A.P.P.

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06/ 22.08.2025 Learned A.P.P. appearing for the State submits that the

counter affidavit has not been presented before the Registry, as the matter is listed on the Board.

2. Let the counter affidavit, on behalf of the State, be taken on record.

3. Heard learned counsel appearing for the petitioner and learned A.P.P. for the State.

4. The petitioner is apprehending his arrest in connection with

Godda (Town) P.S. Case No. 17 of 2025, registered for the alleged offence under Sections 132, 126(2), 115(2), 303(2), 352 and 3(5) of

Bharatiya Nyaya Sanhita, 2023, pending in the Court of learned Chief Judicial Magistrate, Godda.

5. Learned counsel appearing for the petitioner submits that

so far as allegation of making hinderance in the official work is against two unknown persons. He submits that it has been alleged against the

petitioner that he was supporting the said unknown persons. He further submits that there is no direct allegation against this petitioner and further the petitioner is having no criminal antecedent and disclosure to

that effect has been made in para-10 of the petition.

6. Learned A.P.P. appearing for the State has opposed the prayer and submits that the case diary has been received, wherein the

[2025:JHHC:24921]

injuries are found to be simple in nature and the allegations are there against the petitioner of supporting the others.

7. In view of the above and considering that the allegation

against the petitioner is that he has supported the others and there is no direct allegation against the petitioner and further the petitioner has got

no criminal antecedent and disclosure to that effect has been made in para-10 of the petition and also 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 petitioner, above named, is directed to surrender before the learned Court within two weeks from today and the learned Court shall release

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

(Sanjay Kumar Dwivedi, J.) Amitesh/-