Krishna Yadav vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 1364 Jhar

Jharkhand High Court

Krishna Yadav vs The State Of Jharkhand ..... ... ... on 19 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                     ( 2026:JHHC:4955 )




     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  A. B. A. No. 947 of 2026

   1. Krishna Yadav, aged about 41 years, son of Dasrath Yadav, resident of
      village-Dadtuta, P.O. Munkeri, P.S. Chhattarpur, Chiru, District-Palamau,
      Jharkhand
   2. Dashrath Yadav, aged about 75 years, son of Bandhu Yadav, resident
      of village Dadtuta, P.O. Munkeri, P.S. Chatarpur, Chiru, District-
      Palamau, Jharkhand
                                                 ...... ... Petitioners
                            Versus
The State of Jharkhand                                  ..... ...    Opposite Party
                         --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioners :Mr. Bhaswat Prakash, Advocate For the State : Mr. Shailesh Kumar Sinha, A.P.P.

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

counsel for the State.

2. The petitioners are apprehending their arrest in connection

with Chhatarpur P.S. Case No. 171 of 2025 registered under sections 191(2),

191(3), 190, 126 (2), 127(2), 115 (2), 117 (2), 109 (1), 352 and 351 (2) of

BNS, 2023, pending in the Court of learned Judicial Magistrate, Ist Class,

Palamau.

3. Learned counsel for the petitioners submits that there is land

dispute between the parties for that altercation took place. He next submits

that there are case and counter case between the parties and allegations of

assault are general and omnibus against all the accused persons. He next

submits that injury is simple and two of the ladies members have been

granted anticipatory bail by the learned Sessions Judge. He next submits that

petitioner no.1 has one criminal antecedent in which he has been acquitted.

On these grounds, he submits that the petitioners may kindly be provided

privilege of anticipatory bail.

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

that allegations of assault are there.

( 2026:JHHC:4955 )

5. Considering that there is case and counter case between the

parties, two of the ladies members have been granted anticipatory bail by

the learned Sessions Judge, petitioner no.1 has one criminal antecedent and

it has been pointed out that the petitioner no.1 has been acquitted in that

case.

6. In the attending facts and circumstances of the case, I am

inclined to grant anticipatory bail to the petitioners. Accordingly, the above

named, petitioners are directed to surrender before the learned court within

three weeks from today and in the event of their surrender / arrest, the

petitioners shall be released on bail, on furnishing bail bonds of Rs. 25,000/-

(twenty five thousand) each with two sureties of the like amount each, to

the satisfaction of learned Judicial Magistrate, Ist Class, Palamau, in

connection with Chhatarpur P.S. Case No. 171 of 2025, subject to conditions

as laid down under Section 482 (2) of B.N.S.S, 2023.

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