[Cites 2, Cited by 0]
Jharkhand High Court
Raj Kumar Thakur Ranjan vs The State Of Jharkhand on 24 February, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
[ 2026:JHHC:5377]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 979 of 2026
Raj Kumar Thakur Ranjan, aged about 62 years, son of
Basudeo Thakur, residents of Village Professor Colony,
P.O. Deoghar, P.S.-Sadar, District-Deoghar, Jharkhand.
..... ... Petitioner
Versus
The State of Jharkhand
..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
------
For the Petitioner : Mr. P.K. Rahul, Advocate.
For the State : Mr. Saket Kumar, A.P.P.
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03/ 24.02.2026 Heard learned counsel for the petitioner and learned A.P.P
for the State.
2. The petitioner is apprehending his arrest in connection with
Mahuadanr P.S. Case No. 16 of 2022, registered for the offence under
Section 420 of the Indian Penal Code, pending in the court of learned
Judicial Magistrate, Latehar.
3. Learned counsel appearing for the petitioner submits that
one Rohit Kujur has got compassionate appointment by the District
Compassionate Appointment Committee and the allegations are made
that said compassionate appointment has been obtained by suppressing
the fact that his mother is a government employee. He next submits
that the name of the petitioner has come in the investigation and the
petitioner only being the Block Education Officer has not done
anything in providing the employment to said Rohit Kujur. He further
submits that said Rohit Kujur and one Abhinav Barwa have already
been provided the privilege of anticipatory bail in A.B.A. No. 3339 of
2022 by the co-ordinate bench of this court. He also submits that the
other co-accused persons have also been granted anticipatory bail in
A.B.A. Nos. 2344 of 2024 and 2364 of 2024 by the co-ordinate bench.
[ 2026:JHHC:5377]
4. Learned A.P.P. appearing for the State has opposed the
prayer and submits that the allegations are there of illegally appointing
Rohit Kujur on the compassionate ground.
5. Considering that the said compassionate appointment is
being done by the District Compassionate Appointment Committee and
said Rohit Kujur, who has been appointed on compassionate ground
suppressing the fact that his mother is already a government employee
and others have already been provided the privilege of anticipatory bail
in the aforementioned A.B.As., I am inclined to grant anticipatory bail
to the petitioner.
6. Accordingly, the petitioner, named above, is directed to
surrender before the learned court within four weeks from today and in
the event of her surrender / arrest, the petitioner, named above, shall be
released on bail, on furnishing bail bonds of Rs. 25,000/- (twenty-five
thousand), with two sureties of the like amount each, to the satisfaction
of learned Judicial Magistrate, Latehar, in connection with Mahuadanr
P.S. Case No. 16 of 2022, subject to conditions as laid down under
Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
(Sanjay Kumar Dwivedi, J.)
Dated:-24.02.2026
Amitesh/-
