Aman @ Aman Raj vs The State Of Jharkhand ... Opposite ...
2025 Latest Caselaw 7224 Jhar

Jharkhand High Court

Aman @ Aman Raj vs The State Of Jharkhand ... Opposite ... on 27 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                          2025:JHHC:35587



                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             A.B.A. No. 6747 of 2025
            Aman @ Aman Raj, aged about 34 years, Son of Brijlal Prasad Gupta,
            resident of village- Govindnagar, P.O. and P.S.- Balumath, District- Latehar
                                                                 ... Petitioner
                                         -Versus-
            The State of Jharkhand                            ... Opposite Party
                                            -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

            For the Petitioner        : Mr. Abhay Kr. Chaturvedi, Advocate
            For the State             : Mr. Shree Prakash Jha, A.P.P.
            For the Informant         : Mr. Nandan Prasad, Advocate
                                            -----
02/27.11.2025      Heard learned counsel appearing for the petitioner and learned

            counsel appearing for the State.

2. The petitioner is apprehending his arrest in connection with Herhanj

P.S. Case No.26 of 2024, registered for the offence under Sections 140(2) 3

(5), 61(2) of the BNS, pending in the Court of the learned Chief Judicial

Magistrate, Latehar.

3. Learned counsel appearing for the petitioner submits that the false

allegations of kidnapping is made against the petitioner and now,

compromise has also reached between the parties. He also submits that

two of the co-accused has faced the trial in S.T. No. 259 of 2024 and they

have been acquitted by the Judgment dated 17.04.2025. He next submits

that one of the co-accused has been granted anticipatory bail in A.B.A. No.

411 of 2025.

4. Learned counsel appearing for the State opposed the prayer and

submits that the allegation of kidnapping is there.

5. Learned counsel for the informant submits that the compromise has

reached between the parties. He also submits that two of the accused

persons have been acquitted.

2025:JHHC:35587

5. Considering that the co-accused person has been granted

anticipatory bail in A.B.A. No. 411 of 2025. Two of the co-accused persons

have faced the trial in S.T. No. 259 of 2024 and they have been acquitted

by the learned Court and it has been pointed out that compromise has

been reached between the parties, I am inclined to extend the privilege of

anticipatory bail to the petitioner. Accordingly, the above-named petitioner

is directed to surrender before the learned Court within three weeks from

today and in the event of his arrest or surrender, he will be enlarged on

bail on furnishing bail bond of Rs.25,000/- (Twenty Five Thousand) with

two sureties of the like amount each to the satisfaction of learned Chief

Judicial Magistrate, Latehar in connection with Herhanj P.S. Case No.26 of

2024, subject to the conditions as laid down under Section 482(2) of the

Bharatiya Nagarik Suraksha Sanhita, 2023.

(Sanjay Kumar Dwivedi, J.) Dated: 27th November, 2025 Simran/