Pramod Oraon vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 1355 Jhar

Jharkhand High Court

Pramod Oraon vs The State Of Jharkhand ..... ... ... on 19 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                             ( 2026:JHHC:4961 )




IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A. B. A. No. 949 of 2026

       Pramod Oraon, aged about 36 years, son of late Gandura Oraon, resident of
       village Manhe, P.O.-Charhu, P.S. Senha, District-Lohardaga,
                                                            ...... ... Petitioner
                              Versus
The State of Jharkhand                                .....        ...   Opposite Party
                           --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Arvind Prajapati, Advocate For the State : Mr. Vijoy Kumar Sinha, 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

Senha P.S. Case No. 100 of 2025, registered under sections 329 (3)/115

(2)/109(1)/3(5) of BNS, 2023, pending in the Court of learned S.D.J.M,

Lohardaga.

3. Learned counsel for the petitioner submits that altercation took

place due to land dispute and that has occurred in spur of moment. He next

submits that Sunita Oraon who is wife of the petitioner, has been granted

anticipatory bail by the learned Sessions Judge by the impugned order and

petitioner has no criminal antecedent which is disclosed in para 16 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 injury has been received and learned court has granted anticipatory bail

to Sunita Oraon taking the lenient view of the matter.

5. Considering that altercation took place due to land dispute and

that has occurred in spur of moment. The co-accused has been granted

anticipatory bail by the learned Sessions Judge and petitioner has got no

criminal antecedent which is disclosed in para 16 of the petition and in that

view of the matter, petitioner is directed to surrender before the learned ( 2026:JHHC:4961 )

court within two weeks from today and the learned court shall release the

petitioner 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-