Ujair Ansari @ Michel vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 2691 Jhar

Jharkhand High Court

Ujair Ansari @ Michel vs The State Of Jharkhand ... Opposite ... on 6 April, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                 ( 2026:JHHC:9498 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              B.A. No. 2715 of 2026
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Ujair Ansari @ Michel, son of Kayum Ansari @ Md. Quam, aged 35 years, resident of Village-Baramasa, P.O.-Sahara, P.S.-

     Taljhari, Dist.-Dumka               ...           Petitioner
                                 Versus
     The State of Jharkhand                   ...           Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Prabhash Ch. Sinha, Advocate For the State : Mrs. Nehala Sharmin, Spl. P.P.

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Order No.02 Dated- 06.04.2026

Heard the parties.

The petitioner has moved this Court for grant of bail in connection with Sudamdih P.S. Case No.84 of 2020 registered for the offences punishable under sections 302/34 of the Indian Penal Code and under Section 27 of Arms Act.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner in furtherance of common intention with the co-accused persons has committed the murder of Shankar Rawani and Balika Devi. It is further submitted that the allegations against the petitioner are all false and the petitioner is not named in the FIR. It is also submitted that the petitioner has been implicated in this case only on the basis of the confessional statement of the co-accused-Sakib Hussain and charge sheet has already been submitted in this case without holding any T.I. Parade. It is then submitted that the petitioner has been in custody since 15.12.2025, as has been mentioned in paragraph no. 13 of the bail application. It is next submitted that the petitioner undertakes to cooperate with the trial of the case and further undertakes that he will not annoy or disturb the informant or the witnesses of the case in any manner during the trial of the case. It is lastly submitted that the co-accused person with similar allegation has already been admitted to bail by a coordinate Bench of this Court vide order dated 17.01.2022 in B.A. No.11193 of 2021. Hence, it is submitted that the petitioner be admitted to bail.

The learned Spl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge the abovenamed petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned J.M., Dhanbad, in connection with Sudamdih P.S. Case No.84 of 2020 with the condition that the petitioner will cooperate with the trial of the case and will furnish his mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number during the trial of the case, with further condition that he will not annoy or disturb the informant or the witnesses of the case in any manner during the trial of the case.

(Anil Kumar Choudhary, J.) 06.04.2026 Gunjan-