Vijay Sharma @ Vijay Kumar Sharma vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 2693 Jhar

Jharkhand High Court

Vijay Sharma @ Vijay Kumar Sharma vs The State Of Jharkhand ..... ... ... on 6 April, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                         ( 2026:JHHC:9617 )




IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A. B. A. No. 1249 of 2026

Vijay Sharma @ Vijay Kumar Sharma, aged about 44 years, son of late Devki
Sharma @ Devki Hazam, resident of village Badidih, P.O. Malda, P.S. Gawan,
District-Giridih                                        ...... ...    Petitioner
                          Versus
The State of Jharkhand                               ..... ...     Opposite Party
                       --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. P.S. Dayal, Advocate For the State : Mr. Ajay Pathak, A.P.P.

02/ 06.04.2026: Heard learned counsel for the petitioner and learned

counsel for the State.

2. The petitioner is apprehending his arrest in connection with

Gawan P.S. Case No. 136 of 2023, registered under sections 304, 338 of

I.P.C, pending in the Court of learned J.M. Ist Class at Giridih.

3. Learned counsel for the petitioner submits that law point is

involved in the present anticipatory bail application and in view of that this

is third anticipatory bail application.

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

that twice anticipatory bail application of the petitioner has been withdrawn

and thereafter present anticipatory bail application has been filed. He next

submits that what is being argued by the learned counsel for the petitioner

that point was already there in the earlier anticipatory bail applications

however twice anticipatory bail applications have been withdrawn by the

petitioner.

5. In view of above, it transpires that what is being argued by the

learned counsel for the petitioner that point was already there in the earlier

anticipatory bail applications insptie of that twice anticipatory bail

applications have been withdrawn by the petitioner. By order dated

15.09.2025 the anticipatory bail application of the petitioner was dismissed ( 2026:JHHC:9617 )

as withdrawn with liberty to comply the observations made by the learned

Sessions Judge passed in A.B.P. No. 1021/2025. No fresh ground is made in

third anticipatory bail application. As such this anticipatory bail application is

dismissed.

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