Ajay Chauhan @ Ajay vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 2692 Jhar

Jharkhand High Court

Ajay Chauhan @ Ajay vs The State Of Jharkhand ..... ... ... on 6 April, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                     ( 2026:JHHC:9597 )




     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  A. B. A. No. 1247 of 2026

   1. Ajay Chauhan @ Ajay, aged about 40 years, son of Tapeshwar
      Chauhan, resident of Kankani No. 4, Near Hanuman Mandir Loyabad, ,
      P.O. Bansjora, P.S. Loyabad, District-Dhanbad
   2. Ranjan Kumar Bunrwal, aged about 39 years, son of Radheyshyam
      Burnwal, resident of 171/C, Rajbari Road, Jharia, Near Modal School,
      P.O. and P.S. Jharia, District-Dhanbad
   3. Md. Faizal Amir @ Mohammad Faisal Amir, aged about 50 years, son of
      Md. Nesar Ahmad, resident of Loyabad No. 5, Bansjora, P.O. and P.S.
      Loyabad, District-Dhanbad.
                                               ...... ... Petitioners
                            Versus
The State of Jharkhand                                ..... ...    Opposite Party
                         --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioners :Mr. R.S. Mazumdar, Sr. Advocate For the State : Mrs. Shweta Singh, A.P.P.

06/ 06.04.2026: Heard learned senior counsel for the petitioners and

learned counsel for the State.

2. The petitioners are apprehending their arrest in connection

with Topachanchi P.S. Case No. 111 of 2025 registered under sections

126(2), 115(2), 117(2), 303(2), 352, 3(5) of BNS, 2023, pending in the

Court of learned C.J.M., Dhanbad.

3. Learned senior counsel for the petitioners submits that the

petitioners have already paid a sum of Rs. 2,79,42,000/- to the informant. He

next submits the petitioners demanded certain space for road for that

dispute arose and false case has been lodged against the petitioner and in

view of that the petitioner was compelled to file anticipatory bail. On these

grounds, he submits that the petitioners may kindly be provided privilege of

anticipatory bail.

4. Learned counsel for the State opposes the prayer and submits

that allegations are there of snatching chain.

5. Considering that the petitioners have already paid a sum of Rs.

2,79,42,000/- to the informant and thereafter the petitioners requested the ( 2026:JHHC:9597 )

informant to provide space for road for that dispute arose and thereafter the

present case has been lodged making allegation of assault and snatching

chain. Prima facie it transpires that the present case is counter blast of

demand made by the petitioners and in view of matter, petitioners are

directed to surrender before the learned court within two weeks from today

and the learned court shall release the petitioners on terms and conditions

and sureties as learned court deems fit and proper.

6. This anticipatory bail application is disposed of.

Dt.06.04.2026                            ( Sanjay Kumar Dwivedi, J.)
satyarthi-