Naushad Ansari Aged About 30 Years vs The State Of Jharkhand ... ... Opp. Party
2026 Latest Caselaw 2646 Jhar

Jharkhand High Court

Naushad Ansari Aged About 30 Years vs The State Of Jharkhand ... ... Opp. Party on 2 April, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                    ( 2026:JHHC:9388 )




                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            B.A. No. 2677 of 2026

               Naushad Ansari aged about 30 years, son of Gulbas Ansari
               Resident of Vill.- Khutiya, P.O. and P.S. Dhurki, Dist. Garhwa
                                                  ...      ...     Petitioner
                                     Versus
            The State of Jharkhand                ...              ... Opp. Party
                                     ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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            For the Petitioner       : Mr. A.K. Chaturvedi, Advocate
            For the Opp. Party       : Mr. Tarun Kumar, APP
                                            ---

02/02.04.2026         Heard the learned counsel appearing on behalf of the parties.

2. Learned counsel for the petitioner submits that the petitioner is in custody since 06.12.2025 in connection with Complain Case No. 172 of 2025 and after investigation under section 175(3) of BNSS, 2023, registered as Dhurki P.S. Case No. 110 of 2025 for the offences registered under Sections 126(2), 115(2), 137(2), 142 and 64(2) of B.N.S. 2023 and Section 27 of Arms Act, pending in the court of learned J.M.F.C. Nagar Untari, Garhwa.

3. Learned counsel for the petitioner submits that the petitioner is in custody since 06.12.2025. He has submitted that although it is alleged that there has been some objectionable videography but no such evidence has been collected. He has further submitted that the informant victim is a married lady and it has come during investigation that she had given divorce to her husband and thereafter she lived with the petitioner for quite some time. The learned counsel submits that charge sheet has been submitted in this case under section 69 of BNS, 2023.

4. Learned counsel for the opposite party-State has opposed the prayer. However, the aforesaid submission made by the learned counsel for the petitioner has not been disputed.

5. In view of the aforesaid facts and circumstances and that charge sheet has already been submitted and it has come in investigation that she had given divorce to her husband and stayed for quite some time with the petitioner before filing of this case, the petitioner above ( 2026:JHHC:9388 )

named is directed to be enlarged on bail on his furnishing bail bond of Rs. 25,000/- (Rs. Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned J.M.F.C. Nagar Untari, Garhwa, in connection with Complain Case No. 172 of 2025 and after investigation under section 175(3) of BNSS, 2023, registered as Dhurki P.S. Case No. 110 of 2025 on the following conditions:

(i) One of the bailors would be the present pairvikar of the petitioner.

(ii) The other bailor should be his close relative.

(iii) The petitioner will attend the court on each and every date and on account of his single default, the learned court shall cancel the bail bond furnished by the petitioner.

(iv) The petitioner will deposit a self-attested copy of his Aadhar Card along with his mobile number before the learned court which he will not change during the pendency of the case without prior permission of the court.

(v) The petitioner shall fully co-operate with the proceedings before the learned court below.

6. Let this order along with a copy of the affidavit filed with the bail petition be communicated to the court concerned through FAX/e- mail.

7. The instant bail application is allowed with the aforesaid conditions.

(Anubha Rawat Choudhary, J.) Dated: 02.04.2026

Uploaded on: 03.04.2026

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