Azad Ansari vs The State Of Jharkhand ..... Opp. Party
2026 Latest Caselaw 1302 Jhar

Jharkhand High Court

Azad Ansari vs The State Of Jharkhand ..... Opp. Party on 18 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                           2026:JHHC:4636

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    B.A No.10991 of 2025

       Azad Ansari, age of 33 years S/o Late Ismile Ansari, R/o
       Tangar, Bijupara, P.O and P.S - Chanho, District - Ranchi.
                                            ......        Petitioner
                             Versus
       The State of Jharkhand                            .....      Opp. Party
                                   ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---------

       For the Petitioner          : Mr. Nilesh Kumar, Advocate
       For the State               : Mr. N. K. Gaunjhu, A.P.P
                                   ---------
03/Dated: 18th February, 2026

1. Heard learned counsel for the parties.

2. The applicant, who is in custody since 27.01.2025, has approached this Court for grant of regular bail in connection with S.T. No.629 of 2025, arising out of Chanho P.S. Case No.14 of 2025, registered for the offence under Sections 103(1)/ 3(5) of BNS, 2023, pending in the court of learned Judicial Commissioner, Ranchi.

3. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his/ her part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that although this applicant has been named in the F.I.R, but it is merely on the basis of suspicion. The alleged recovery is from open place. Further, similarly situated co- accused has been granted bail by the Co-ordinate Bench of this Court vide order 29.08.2025, passed in B.A. No.7972 of 2025. On the above basis, prayer for bail has been made.

4. Learned A.P.P has opposed the prayer for bail stating that there is recovery of shirt and blood stained broken bottle on the confession of this applicant.

5. It is settled law that there is no concept of parity in the bail jurisprudence, rather it has to be seen on its own merit.

6. Considering the fact of the present case, there is material connecting this applicant with the crime and accordingly, I am not inclined to enlarge the applicant on bail, at this stage.

(Rajesh Kumar, J.) 18th February, 2026 Ravi-Chandan/-

Uploaded on 19.02.2026