Mustak Sheikh @ Md. Mustak vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 2697 Jhar

Jharkhand High Court

Mustak Sheikh @ Md. Mustak vs The State Of Jharkhand .... .... .... ... on 6 April, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                           2026:JHHC:9628



          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               A.B.A. No. 1367 of 2026
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Mustak Sheikh @ Md. Mustak, son of Sheikh Sakruddin, resident of Kharkharee Basti, P.O. and P.S. Madhuban, District Dhanbad .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner : Mr. Shailesh Kumar Singh, Advocate For the State : Mr. Naveen Kumar Ganjhu, A.P.P.

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02/06.04.2026 Heard learned counsel for the petitioner and learned A.P.P for the State.

2. The petitioner is apprehending his arrest in connection with Katras (East) Basuria P.S. Case No. 279 of 2025, registered for the offence under Sections 310(2) of Bhartiya Nyaya Sanhita, 2023, pending in the court of learned S.D.J.M., Dhanbad.

3. Learned counsel appearing for the petitioner submits that the name of the petitioner has come on confessional statement of the apprehended co-accused and recovery of article has also been made from the possession of the said person and in the order of the learned Sessions Judge, it has come that the co-accused have got criminal antecedent. He further submits that in identical situation, one co-accused person has been granted anticipatory bail in ABA No.176 of 2026. He also submits that in para 14 of the petition, it has been stated that the petitioner is not having criminal antecedent.

4. Learned A.P.P. appearing for the State has opposed the prayer and submits that the name of the petitioner has come on confessional statement.

5. Considering that the name of the petitioner has come on confessional statement and nothing incriminating has been recovered from the possession of the petitioner and that in identical situation, one co-accused person has been granted anticipatory bail in ABA No.176 of 2026 and it has been pointed that the petitioner is not having criminal antecedent as stated in para 14 of the petition and in that view of the matter, the petitioner, named above, is directed to surrender before the learned Court within two weeks from today and the learned Court shall release the petitioner on such terms and conditions or the sureties as the learned Court may deem fit and proper.

(Sanjay Kumar Dwivedi, J.)

Anit

Uploaded 07.04.2026