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Jharkhand High Court
Mrinal Kanti Kajumdar vs The State Of Jharkhand ..... ... ... on 24 February, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
( 2026:JHHC:5366 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 973 of 2026
1. Mrinal Kanti Kajumdar, aged about 55 years, son of Monidra Kumar
Majumdar, resident of village Solagidih, New Colony, P.O. Jamgoria, P.S.
Chas, District-Bokaro, Jharkhand
2. Amit Kumar @ Ravi Kumar Singh, aged about 31 years, son of Krishna
Nandan, resident of Village Baghrai Bera, P.O. and P.S. Satanpur,
District-Bokaro, Jharkhand
3. Mrigank Kumar, aged about 50 years, son of late Bodhi Mahto, resident
of village Nawdiha, P.O. Gadi Nawdiha, P.S. Jamua, District-Giridih,
Jharkhand
...... ... Petitioners
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
For the Petitioners :Mrs. Vandana Singh, Advocate
For the State : Mr. Someshwar Roy, A.P.P.
02/ 24.02.2026: Heard learned counsel for the petitioners and learned
counsel for the State.
2. The petitioners are apprehending their arrest in connection
with Sector 12 P.S. Case No. 73 of 2025 registered under sections 126(2),
127(2), 115(2), 303(2), 308(4), 352, 351(3), 3(5) of B.N.S, pending in the
Court of learned Judicial Magistrate, Ist Class, Bokaro.
3. Learned counsel for the petitioners submits that petitioner
no. 3 had instituted Sector 12 P.S. Case No. 74 of 2025 dated 29.05.2025
against the informant and others on the same day and time and for the same
incident present case has been lodged. She next submits that petitioner no.3
happens to builder who was constructing building by virtue of purchase the
land from the khatiyani raiyat and that has come in the report of Circle
Officer contained in annexure-4. She further submits that false allegation of
assault has been made however no injury has been found on the body of the
informant. She then submits that petitioner no.2 has no criminal antecedent
and petitioner nos. 1 and 3 have one another case in which they have been
acquitted by judgment dated 15.06.2024 in G.R. Case No. 702/2021. On
( 2026:JHHC:5366 )
these grounds, she submits that the petitioners may kindly be provided
privilege of anticipatory bail.
4. Learned counsel for the State opposes the prayer and submits
that allegation of assault is there.
5. Looking into contents of F.I.R, it transpires that allegation of
assault is there however injury has not been found on the body of the
informant. There are case and counter case between the parties. Further it
has come in the report of the Circle Officer that petitioner no. 3 has
purchased the said land from khatiyani raiyat.
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, Bokaro, in
connection with Sector 12 P.S. Case No. 73 of 2025, subject to conditions as
laid down under Section 482 (2) of B.N.S.S, 2023.
Dt.24.02.2026 ( Sanjay Kumar Dwivedi, J.)
satyarthi-
