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Jharkhand High Court
Pradeep Kumar vs The State Of Jharkhand ..... ... ... on 24 February, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
( 2026:JHHC:5361 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 970 of 2026
1. Pradeep Kumar, aged about 26 years, son of Ramdeo Prasad Verma
2. Bhagiya Devi, aged about 46 years, wife of Ramdev Mahto
3. Saraswati Kumari, aged about 25 years, wife of Pradeep Kumar,
All are resident of village Barman Bahiyar, P.O. and P.S. Bengabad,
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 :Mr. K.S. Nanda, Advocate
For the State : Mr. V.S. Sahay, A.P.P.
For the Informant : Mr. Shyam Sundar Kushwaha, Advocate
02/ 24.02.2026: Heard learned counsel for the petitioners and learned
counsel for the State and learned counsel for the Informant.
2. The petitioners are apprehending their arrest in connection
with Bengabad P.S. Case No. 188 of 2025 registered under sections 126(2),
115 (2), 118(1), 118(2), 109(1), 76, 304 (2), 352, 3(5) of BNS, pending in
the Court of learned Chief Judicial Magistrate, Giridih.
3. Learned counsel for the petitioners submits that there are
case and counter case between the parties and altercation took place due to
parking space of the vehicle. He next submits that for the same incident the
petitioner no.1 has also lodged F.I.R being Bengabad P.S. Case No. 189 of
2025 against the informant and others. He further submits that there are
general and omnibus allegation of assault against all the accused persons.
On these grounds, he submits that the petitioners may kindly be provided
privilege of anticipatory bail.
4. Learned counsels for the State and informant jointly oppose
the prayer and submit that allegation of assault is there pursuant to that
informant has received injury.
5. Looking into contents of F.I.R, it transpires that allegation of
( 2026:JHHC:5361 )
assault by axe is there against Pradeep Kumar (petitioner no.1).
6. Considering that there is direct allegation of assault by axe
against the petitioner no.1 namely, Pradeep Kumar, I am not inclined to grant
anticipatory bail to the petitioner no. 1. Accordingly, anticipatory bail on
behalf of petitioner no.1 is hereby rejected.
7. So far anticipatory bail on behalf of petitioner nos. 2 and 3 are
concerned, they are ladies, there are general and omnibus allegations against
them and there are case and counter case between the parties, I am inclined
to grant anticipatory bail to the petitioner nos. 2 and 3. Accordingly, the
above named, petitioner nos. 2 and 3 are directed to surrender before the
learned court within three weeks from today and in the event of their
surrender / arrest, the petitioner nos. 2 and 3 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 Chief Judicial
Magistrate, Giridih, in connection with Bengabad P.S. Case No. 188 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-
