Dasrath Sahu vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 2928 Jhar

Jharkhand High Court

Dasrath Sahu vs The State Of Jharkhand .... Opposite ... on 10 April, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                    2026:JHHC:10394




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 1513 of 2026
                                           ----

1. Dasrath Sahu, aged about 52 years, son of Late Chandu Sahu @ Late Chandru Sahu

2. Vinay Kumar, aged about 20 years, son of Dasrath Sahu, resident of Pawansut Mahalla, Bargain, PO - Bariatu, PS -

             Sadar, District - Ranchi                  .... Petitioners
                                   --    Versus   --
             The State of Jharkhand                    .... Opposite Party
                                           ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioner :- Ms. Priyanka Agrawal, Advocate For the State :- Mr. Ajay Kumar Pathak, Advocate

----

02/10.04.2026 Heard learned counsel appearing for the petitioners as well

as the learned counsel appearing for the State.

2. The petitioners are apprehending their arrest in connection

with Kanke P.S. Case No.279 of 2025 for the alleged offences

registered under Sections 191(2), 191(3), 190, 126(2), 115(2),

117(2), 109(1), 303(2), 352 and 351(2) of Bharatiya Nyaya Sanhita,

2023, pending in the Court of learned J.M. 1st Class, Ranchi.

3. Learned counsel appearing for the petitioners submits that

there are case and counter case between the parties and the

allegation of assault are made against 34 persons. He further

submits that it is not known whether the injury is simple or grievous

and that has not come in the order of learned Sessions Judge.

4. Learned counsel appearing for the State opposed the prayer

2026:JHHC:10394

and submits that the allegations are there of assault.

5. Looking into the contents of the FIR it transpires that

specific allegations are there of assault against Arjun Sahu and

Balkishor Sahu, so far other co-accused persons are concerned

there are general and omnibus allegations of assault including the

petitioners and there are case and counter case between the parties

and in that view of the matter the petitioners are directed to

surrender before the learned Court within two weeks and the

learned Court shall release the petitioners on such terms and

conditions or the sureties as the learned Court may deem fit and

proper.

(Sanjay Kumar Dwivedi, J.) Dated 10.04.2026 Sangam/