Md. Asif @ Md. Asif Ansari vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 1478 Jhar

Jharkhand High Court

Md. Asif @ Md. Asif Ansari vs The State Of Jharkhand ..... ... ... on 24 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                          ( 2026:JHHC:5322 )




IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A. B. A. No. 969 of 2026

Md. Asif @ Md. Asif Ansari, aged about 19 years, son of Md. Jakir Ansari,
resident of village-Gilha, P.O. Labri, P.S. Barhait, District-Sahebganj,
Jharkhand
                                             ...... ... Petitioner
                              Versus
The State of Jharkhand                                  ..... ...      Opposite Party
                           --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Durga C. Mishra, Advocate For the State : Mrs. Anuradha Sahay, A.P.P.

04/ 24.02.2026: Heard learned counsel for the petitioner and learned

counsel for the State.

2. The petitioner is apprehending his arrest in connection with Dumka

(M) PS Case No.86 of 2025, for offence registered under section 308(2),

189(1), 115(2) and 117(2) of BNS, 2023, pending in court of learned Chief

Judicial Magistrate, Dumka.

3. Learned counsel for the petitioner submits that the petitioner has

been falsely implicated in this case and the allegation is there against the

petitioner and other co-accused persons of demanding rangdari for taking

liquor and the allegations against all accused persons are there of assaulting

by feasts, legs and chair. He next submits that petitioner has no criminal

antecedent which is disclosed in para 16 of the petition co-accused has been

granted anticipatory bail in A.B.A. No. 748 of 2026.

4. Learned State counsel opposes prayer and submits that allegations

are there of assault against all the accused persons including the petitioner.

5. Looking to the contents of the FIR it transpires that the allegations

are there against the petitioner, who came along with other co-accused and

forcibly demanded rangdari for taking liquor and the allegations are against

all accused persons of assaulting by feasts, legs and chair but the injury is ( 2026:JHHC:5322 )

said to be simple and further no amount of rangdari is mentioned, the

petitioner has no criminal antecedent which is disclosed in para 16 of the

petition and co-accused has been granted anticipatory bail in the aforesaid

A.B.A and in that view of the matter, the petitioner above named is directed

to surrender before learned court within two weeks from today and learned

court shall release petitioner, above named, on such terms and conditions as

well as sureties as learned court may deem fit and proper.

6. This petition, being A.B.A.No. 969 of 2026, is disposed of.

Dt.24.02.2026                                    ( Sanjay Kumar Dwivedi, J.)
satyarthi-