Avinash Kumar @ Koda vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 2826 Jhar

Jharkhand High Court

Avinash Kumar @ Koda vs The State Of Jharkhand .... Opposite ... on 8 April, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                  2026:JHHC:10236




                IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 1439 of 2026

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Avinash Kumar @ Koda, son of Sri Sarju Ram, aged about 20 years, resident of Ramavtar Cota Mahalla, PO Ghato-Tand, PS Mandu, District Ramgarh .... 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. Upendra Nath Mahto, Advocate For the State :- Mr. Rakesh Kumar Sinha, Advocate

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4/08.04.2026 Heard learned counsel appearing on behalf of Petitioner and

learned counsel appearing on behalf of the State.

2. The petitioner is apprehending his arrest in connection

with Mandu (W.B.) P.S. Case No.149/2025, registered under Section

281/ 189(2) /189(4) /191(3) /115(2) /126(2)/ 109(1)/76 of the

Bharatiya Nyaya Sanhita, 2023, pending in the Court of Learned

A.C.J.M. Ramgarh.

3. Learned counsel appearing for the petitioner submits

that the case is arising out of road raging and only because of water

pouring from the scotty upon the informant, the altercation took

place. He also submits that both the sides have received the injury.

He then submits that the petitioner happened to be the student and

he is also a good football player and he has just now passed the

intermediate examination and to buttress to his argument, he refers

to copy of I.Card of the Rajiv Gandhi Intermediate College, Tapin,

2026:JHHC:10236

Ramgarh contained in page-18 of the petition. He further submits

that the petitioner has got no criminal antecedent as disclosed in

Para 5 of the petition.

4. Learned counsel for the State opposed the prayer and

submits that both the sides have received the injury.

5. In view of the above and considering that the

petitioner has received the injury and he happened to be student

and has got no criminal antecedent and only due to pouring of the

water from the scotty of the petitioner, the altercation took place;

I am inclined to grant anticipatory bail to the petitioner.

6. Accordingly, the petitioner above named is directed to

surrender before the learned Court within two weeks from the date

of receipt of the order and on the event of his surrender / arrest, he

shall be released on bail on furnishing bail bond of Rs.25,000/-

(Twenty-Five Thousand) with two sureties of the like amount of

each to the satisfaction of learned A.C.J.M., Ramgarh, in connection

with Mandu (W.B.) P.S. Case No.- 149/2025, subject to the condition

as laid down under Section 482(2) of Bhartiya Nagarik Suraksha

Sanhita, 2023.

7. This Anticipatory Bail Application is accordingly

allowed and disposed of.

( Sanjay Kumar Dwivedi, J.) 08.04.2026 SI/