Ganesh Dediya vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 2823 Jhar

Jharkhand High Court

Ganesh Dediya vs The State Of Jharkhand .... Opposite ... on 8 April, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                     Neutral Citation No. (2026:JHHC:10057)

            IN THE HIGH COURT OF JHARKHAND, RANCHI
                          A.B.A. No. 1413 of 2026
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Ganesh Dediya, aged about 41 years, son of Tarapado, resident of Jugitopa, P.O.- Benagorai, P.S.- Nirsa, District- Dhanbad.

                                                        .... Petitioner
                             --    Versus --
        The State of Jharkhand                      .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Rohan Mazumdar, Advocate For the State :- Mrs. Bandan Sinha, A.P.P. For the Informant :- Mr. Naresh Pd. Thakur, Advocate

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02/08.04.2026 Heard learned counsel appearing for the petitioner as

well as the learned counsel appearing for the State.

2. The petitioner is apprehending his arrest in connection with

Nirsa P.S. Case No.460 of 2024, for offence registered under section

103(1) of the B.N.S., pending in court of learned Judicial Magistrate,

First Class, Dhanbad.

3. Learned counsel for the petitioner submits that petitioner has

earlier moved before this court in A.B.A.No.6234 of 2025, however, the

same was dismissed as withdrawn with a liberty to move before the

learned Sessions Judge upon the fresh ground. He submits that the

fresh ground is that compromise took place between the petitioner

and the informant. He next submits that the co-accused persons have

been granted anticipatory bail in A.B.A. No.5925 of 2025.

4. Learned counsel for the State opposes prayer and submits

that allegations are there of taking the deceased for doing some

mischief by the petitioner and others.

5. Learned counsel for the Informant submits that now the

compromise has taken place.

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5. It has been pointed out that the deceased has climbed upon

an electric pole and he has come into the contact of the electricity and

due to that he has fallen down and subsequently he has died. Now the

compromise has taken place, which has been accepted by the learned

counsel for the informant. Second anticipatory bail can be maintained

on the fresh ground that is well settled.

6. In the attending facts and circumstances, the petitioner,

above named, is directed to surrender before learned court within two

weeks from today and learned court shall release petitioner, above

named, on such terms and conditions as well as sureties as learned

court may deem fit and proper.

7. Accordingly, this anticipatory bail application is disposed of.

(Sanjay Kumar Dwivedi, J.) Dated 08.04.2026 Jay/

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