Saroj Yadav vs The State Of Jharkhand
2026 Latest Caselaw 1351 Jhar

Jharkhand High Court

Saroj Yadav vs The State Of Jharkhand on 19 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                       [ 2026:JHHC:4991]


      IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                             A.B.A. No. 961 of 2026
      Saroj Yadav, aged about 38 years, son of late
      Aniruddha    Yadav,     resident    of   House    No.-117,
      Mahadeoganj, P.O. and P.S. Sahebganj Mufassil,
      District- Sahebganj.
                                                       .....   ...   Petitioner
                                   Versus
      The State of Jharkhand
                                              ..... ...       Opposite Party
                         --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Vikas Kumar, Advocate. For the State : Mrs. Bandana Sinha, A.P.P.

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03/ 19.02.2026 Heard learned counsel for the petitioner and learned A.P.P

for the State.

2. The petitioner is apprehending his arrest in connection with

Ganga Nadi P.S. Case No. 10 of 2025, registered for the offence under

Sections 25(1-b) (a), 26 and 35 of the Arms Act, pending in the court of

learned Chief Judicial Magistrate, Sahibganj.

3. Learned counsel appearing for the petitioner submits that

from the possession of two apprehended co-accused, the arms and five

live cartridges were recovered. He next submits that the name of the

petitioner has come on the basis of confessional statement and further

the petitioner is a farmer and he is having no criminal antecedent which

is disclosed in para-18 of the petition.

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

prayer and submits that the name of the petitioner has come on the

basis of confessional statement.

5. Considering that the name of the petitioner has come on the

basis of confessional statement and further the petitioner is having no

criminal antecedent which is disclosed in para-18 of the petition, in that

[ 2026:JHHC:4991]

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:-19.02.2026 Amitesh/-