Dhuruv Kumar @ Dhruv Kumar vs The State Of Jharkhand
2026 Latest Caselaw 1360 Jhar

Jharkhand High Court

Dhuruv Kumar @ Dhruv Kumar vs The State Of Jharkhand on 19 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                    [ 2026:JHHC:4960]


      IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                           A.B.A. No. 957 of 2026
      Dhuruv Kumar @ Dhruv Kumar, Aged about 74 years,
      Son of late Jivlal Ram, Resident of Village-
      Dhariyadih, P.O + P.S Giridih (T), District Giridih.
                                                     .....   ...   Petitioner
                                    Versus
      The State of Jharkhand
                                             ..... ...     Opposite Party
                         --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Nagmani Tiwari, Advocate.

                                :      Mr. Govind Ray Karan, Advocate.
      For the State             :      Mr. Praful Jojo, A.P.P.
                                ------

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

Giridih (T) P.S. Case No. 105 of 2025, registered for the offence under

Sections 318(4), 338, 336(3) and 340(2) of Bharatiya Nyaya Sanhita,

2023, pending in the court of learned Chief Judicial Magistrate, Giridih.

3. Learned counsel appearing for the petitioner submits that

the petitioner happened to be the owner of a bus, which met with an

accident. He next submits that false allegation has been made of

creating the false insurance policy of Bajaj Allianz Insurance Company

Limited. He then submits that the said insurance policy has been issued

by the insurance company, which was also produced before the District

Transport Office, Giridih for fitness certificate of the said bus and the

said bus was inspected on 24.08.2022 and after finding all the

documents of the petitioner genuine, the fitness certificate was issued,

which has been brought on record by way of Annexure-3 to the

petition.

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

[ 2026:JHHC:4960]

prayer and submits that the allegation is there of creating the forged

insurance policy of Bajaj Allianz Insurance Company Limited.

5. Considering that the petitioner is the owner of the bus and

Annexure-3 is the document of fitness certificate of the said bus, which

has been issued by the office of District Transport Officer, Giridih after

examining all the documents including the insurance policy and in that

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/-