Sarik Hussain @ Lucky vs The State Of Jharkhand
2026 Latest Caselaw 2824 Jhar

Jharkhand High Court

Sarik Hussain @ Lucky vs The State Of Jharkhand on 8 April, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                  [2026:JHHC:10061]


      IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                          A.B.A. No. 1437 of 2026
      Sarik Hussain @ Lucky, aged about 20 years, son of
      Late Abdul Razzak, resident of 247, Gadiwan Patti,
      Kitadih, Near 555 Building, P.O. & P.S.- Tatanagar,
      Town- Jamshedpur, District- East Singhbhum.
                                                    .....   ...   Petitioner
                                 Versus
      The State of Jharkhand.
                                                ..... ...    Opposite Party
                           --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Vikas Kumar, Advocate.

      For the State        :        Mr. Azeemuddin, A.P.P.
                           ------

03/ 08.04.2026 Heard learned counsel for the petitioner and learned A.P.P

for the State.

2. The petitioner is apprehending his arrest in connection with

Azadnagar P.S. Case No. 85 of 2025, registered for the offence under

Sections 115(2), 126(2), 118(1), 109, 303(2), 351(2), 352 and 3(5) of

Bharatiya Nyaya Sanhita, 2023, pending in the court of learned Judicial

Magistrate, 1st Class, Jamshedpur.

3. Learned counsel appearing for the petitioner submits that

there are case and counter case between the parties and the altercation

took place at the spur of the moment. He next submits that the opinion

on injury report of the injured is kept reserved and that has come in the

order of the learned Sessions Judge. He also submits that the petitioner

is having no criminal antecedent and disclosure to that effect has been

made in para-18 of the petition.

4. Learned A.P.P. appearing for the State has opposed the

prayer and submits that allegation of making assault is there.

5. Considering that the opinion on injury report is kept

reserved and that has come in the order of the learned Sessions Judge

[2026:JHHC:10061]

and further the petitioner is having no criminal antecedent and

disclosure to that effect has been made in para-18 of the petition, 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.) Dated:-08.04.2026 Amitesh/-