Mursalim Ansari Aged About 38 Years Son ... vs The State Of Jharkhand
2026 Latest Caselaw 1365 Jhar

Jharkhand High Court

Mursalim Ansari Aged About 38 Years Son ... vs The State Of Jharkhand on 19 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                    [ 2026:JHHC:5005]


      IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                           A.B.A. No. 965 of 2026
      Mursalim Ansari aged about 38 years Son of Late.
      Makaruddin Miyan @ Ansari, resident of Village-
      Koridih, P.O+P.S- Narayanpur, District- Jamtara,
      Jharkhand.
                                                    .....   ...       Petitioner
                                  Versus
      The State of Jharkhand
                                              ..... ...       Opposite Party
                         --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Arvind Kumar Choudhary, Advocate. For the State : Mr. Sanat Kumar Jha, A.P.P.

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04/ 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

Narayanpur P.S. Case No. 84 of 2025, registered for the offence under

Sections 115(2), 117(2), 109, 126(2), 351(2) and 352 of Bharatiya

Nyaya Sanhita, 2023, pending in the court of learned Additional Chief

Judicial Magistrate, Jamtara.

3. Learned counsel appearing for the petitioner submits that

the petitioner and the informant are own brothers and the altercation

took place between the wife of these two brothers for keeping the

garbage at the door of the petitioner, which was requested to be

removed, pursuant to that the altercation took place and further

allegation of assault is there and the injury is said to be simple in

nature. On these grounds, he submits that the privilege of anticipatory

bail may kindly be provided to the petitioner.

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

prayer and submits that the allegation of assault is there.

5. Considering that the petitioner and the informant both are

[ 2026:JHHC:5005]

own brothers and altercation took place between the wife of these two

brothers with regard to keeping the garbage and the injury is said to be

simple in nature, 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/-