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Jharkhand High Court
Irfan Sekh @ Md. Ifran Ansari @ Irfan ... vs The State Of Jharkhand ... ... Opposite ... on 17 February, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
2026:JHHC:4457
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10446 of 2025
Irfan Sekh @ Md. Ifran Ansari @ Irfan Ansari, aged about 19 years,
S/o Rashid Sekh @ Md. Kalimuddin Ansari, R/o Barwatand, Latani,
P.O. Fatehpur, P.S.-Purvi Tundi, District-Dhanbad, State-Jharkhand.
... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. Raj Nandan Chatterjee, Advocate
For the Opp. Party-State : Ms. Bandana Sinha, Advocate
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03/17.02.2026
1. Heard the learned counsel for the parties.
2. Learned counsel for the petitioner submits that the petitioner is in
custody since 23.08.2025 in connection with Govindpur P.S. Case No. 400
of 2025 for the alleged offence registered under Sections 304 and 109 of
Bharatiya Nyaya Sanhita, 2023 said to have been pending in the court of
learned J.M.F.C., Dhanbad.
3. Learned counsel for the petitioner submits that the matter relates to
snatching of chain/bag and injury suffered by the victim in the process. He
submits that the petitioner was not apprehended on the spot rather he was
arrested on the confessional statement of the co-accused namely Altaf
Sheikh who was apprehended on the spot. There is no recovery from the
petitioner. Learned counsel for the petitioner submits that the charge sheet
has already been submitted and the petitioner is in custody since
23.08.2025.
4. Learned counsel appearing on behalf of the opposite party-State has
opposed the prayer by referring to the counter affidavit. However, it has not
been disputed that the petitioner was arrested later on.
5. After hearing the learned counsel for the parties and considering the
aforesaid facts and circumstances and that the name of the petitioner has
come in the confessional statement of the co-accused and there is no
recovery from the petitioner, the present petitioner, is directed to be
enlarged on bail on furnishing bail bond of Rs. 25,000/- (Rs. Twenty five
2026:JHHC:4457
thousand) with two sureties of the like amount each to the satisfaction of
learned J.M.F.C., Dhanbad in connection with Govindpur P.S. Case No.400
of 2025 on the following conditions:
(i) One of the bailors would be the present pairvikar of the
petitioner.
(ii) The other bailor should be his close relative.
(iii) The petitioner will attend the court on each and every date and
on account of his single default, the learned court shall cancel
the bail bond furnished by the petitioner.
(iv) The petitioner will deposit a self-attested copy of his Aadhar
Card along with his mobile number before the learned court
which he will not change during the pendency of the case
without prior permission of the court.
(v) The petitioner shall fully co-operate with the proceedings
before the learned trial court.
6. The instant bail application is allowed with the aforesaid conditions.
7. Let a copy of this order along with a copy of the affidavit filed with
the bail petition be communicated to the court concerned through 'FAX/E-
mail'.
(Anubha Rawat Choudhary, J.)
17.02.2026
Rakesh/-
Uploaded on:-17.02.2026
