Shanku Kumar Mehta vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 2699 Jhar

Jharkhand High Court

Shanku Kumar Mehta vs The State Of Jharkhand .... .... .... ... on 6 April, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                            2026:JHHC:9657



          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            A.B.A. No. 1371 of 2026
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Shanku Kumar Mehta, son of Budhan Prasad Mehta, resident of Village Dhebadauri, P.O. Mandhania, P.S. Mayurhand, District Chatra .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner : Mr. Yogendra Yadav, Advocate For the State : Ms. Rashmi Kumari, A.P.P.

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05/06.04.2026 Heard learned counsel for the petitioner and learned A.P.P for the State.

2. The petitioner is apprehending his arrest in connection with Sadar (Chatra) P.S. Case No. 268 of 2024, registered for the offence under Sections 316(2), 318(4), 338, 341 of Bhartiya Nyaya Sanhita, 2023, pending in the Court of learned Chief Judicial Magistrate, Chatra.

3. Learned counsel appearing for the petitioner submits that the charge sheet has been submitted against the principal accused, Keshav Kumar Rangila and his father Khemraj Prasad and now the petitioner has received notice under Section 35(3) of the BNSS and he happens to be the Constable in the Jharkhand Armed Police.

4. Learned A.P.P. appearing for the State has opposed the prayer and submits that the petitioner happens to be accomplice of other co- accused persons and the allegations are thereof taking money for providing job of Orderly at Civil Court, Chatra.

5. Considering that the petitioner has received notice under Section 35(3) of the BNSS 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 if the regular bail petition is filed by the petitioner before the Court, the learned Court shall dispose of the same without being prejudiced by the order of this Court.

This anticipatory bail application is disposed of.

(Sanjay Kumar Dwivedi, J.)

Anit

Uploaded 07.04.2026