Bhushan Gorai @ Bhushan Chandra Gorai @ ... vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 1353 Jhar

Jharkhand High Court

Bhushan Gorai @ Bhushan Chandra Gorai @ ... vs The State Of Jharkhand ..... ... ... on 19 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

               ( 2026:JHHC:4918 )




IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A. B. A. No. 943 of 2026

Bhushan Gorai @ Bhushan Chandra Gorai @ Bhusan Gorai @ Bhushan
Chandra, aged about 40 years, son of Shri Chhutu Gorai, resident of village
Bhadudih, P.O. Bhadudih, P.S. Chandil, District-Seraikella-Kharsawan
                                         ...... ... Petitioner
                           Versus
The State of Jharkhand                               ..... ...     Opposite Party
                       --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. A.K. Sahani, Advocate For the State : Mrs. Amrita Kumari, A.P.P.

02/ 19.02.2026: Heard learned counsel for the petitioner and learned

counsel for the State.

2. The petitioner is apprehending his arrest in connection with

Chandil P.S. Case No. 185 of 2025, registered under sections 126 (2),

115(2), 117(2) and 118(2) of BNS, 2023 (corresponding to sections 339, 323,

325 and 326 of I.P.C.), pending in the Court of learned S.D.J.M, Chandil.

3. Learned counsel for the petitioner submits that petitioner and

informant are cousin brother and allegations are made of throwing hot pulse

upon the neck of informant and on the chest of wife of the informant. He

next submits that injury is superficial and petitioner has got no criminal

antecedent which is disclosed in para 17 of the petition. On these grounds,

he submits that the petitioner may kindly be provided privilege of anticipatory

bail.

4. Learned counsel for the State opposes the prayer and submits

that burn injury has been received by the informant and his wife.

5. Considering that petitioner and informant are cousin brother,

petitioner has got no criminal antecedent which is disclosed in para 17 of the

petition and injury has been found to be superficial and in that view of the

matter, petitioner is directed to surrender before the learned court within ( 2026:JHHC:4918 )

two weeks from today and the learned court shall release the petitioners on

terms and conditions and sureties as learned court deems fit and proper.

6. This anticipatory bail application is disposed of.

Dt.19.02.2026                                    ( Sanjay Kumar Dwivedi, J.)
satyarthi-