Shobhraj Panna Senger @ Sobraj Panna ... vs The State Of Jharkhand
2026 Latest Caselaw 2827 Jhar

Jharkhand High Court

Shobhraj Panna Senger @ Sobraj Panna ... vs The State Of Jharkhand on 8 April, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                  [2026:JHHC:10100]


      IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                           A.B.A. No. 1445 of 2026
      Shobhraj Panna Senger @ Sobraj Panna Senger, aged
      about 25 years, S/O Vinay Senger, Resident of Village-
      Khutti Kewal Kala, P.O.+P.S. Huntergunj, District -
      Chatra, Jharkhand.
                                                   .....   ...    Petitioner
                                 Versus
      The State of Jharkhand.
                                                ..... ...       Opposite Party
                           --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mrs. Sadhna Kumar, Advocate.

      For the State        :        Mrs. Bandana Sinha, A.P.P.
                           ------

05/ 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

Hunterganj P.S. Case No. 20 of 2025, registered for the offence under

Sections 324(5), 308(4), 351, 331(5), 305 and 3(5) of Bharatiya Nyaya

Sanhita, 2023, pending in the court of learned Judicial Magistrate, 1st

Class, Chatra.

3. Learned counsel appearing for the petitioner submits that

main allegation is against Vinay Senger and the petitioner is only the

accomplice of said Vinay Senger along with 33 villagers. She next

submits that even the petitioner has not been named in the FIR,

however, the name of the petitioner has come only on the basis of

suspicion during the investigation. She further submits that the

petitioner is preparing for higher studies. She also submits that the

petitioner is having no criminal antecedent and disclosure to that effect

has been made in para-11 of the petition.

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

prayer and submits that the allegations are there of going at the spot

[2026:JHHC:10100]

along with Vinay Senger and trying to demolish the house of the

informant.

5. In the FIR, the petitioner has not been named and

subsequently, the name of the petitioner has surfaced and the only

allegation is there against the petitioner that he is accomplice of one

Vinay Senger and further the petitioner is having no criminal

antecedent and disclosure to that effect has been made in para-11 of the

petition and he is preparing for his higher studies, 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/-