Vikash Kumar Yadav vs The State Of Jharkhand ... Opposite ...
2025 Latest Caselaw 7198 Jhar

Jharkhand High Court

Vikash Kumar Yadav vs The State Of Jharkhand ... Opposite ... on 26 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                           ( 2025:JHHC:35283 )




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 6648 of 2025
              Vikash Kumar Yadav, aged about 30 years, son of Rampukar Yadav, resident
              of Village- Jamuniya, P.O. Umga, P.S. Madanpur, Dist. Aurangabad, State-
              Bihar                                         ... Petitioner
                                          -Versus-
              The State of Jharkhand                        ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Nandan Prasad, Advocate For the State : Mr. Prabhu Dayal Agrawal, Spl.P.P.

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02/26.11.2025 Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.

2. The petitioner is apprehending his arrest in connection with Manika P.S. Case No.60 of 2024 for the alleged offences registered under Sections 319(2), 318(4) and 3(5) of Bharatiya Nyaya Sanhita, 2023, pending in the Court of learned A.C.J.M., Latehar

3. Learned counsel appearing for the petitioner submits that the notice under Section 35(3) of Bharatiya Nagarik Suraksha Sanhita, 2023 has not been received by the petitioner and the petitioner is ready to co-operate in the investigation.

4. Learned counsel appearing for the State submits that in the case diary it is disclosed that the said notice has been issued.

5. In view of the above and considering the judgment of Hon'ble Supreme Court in the case of Satender Kumar Antil v. Central Bureau of Investigation & Anr., reported in (2022) 10 SCC 51, the petitioner is directed to surrender before the learned Court within two weeks and on his surrender the learned Court will release the petitioner on bail on the appropriate sureties as the learned Court may deem fit and proper.

6. Accordingly, this application is disposed of.

(Sanjay Kumar Dwivedi, J.) Dated: 26th November, 2025 Ajay/