Abdul Sattar Ansari @ Raju Ansari Aged ... vs The State Of Jharkhand. ....Opp. Party
2026 Latest Caselaw 1585 Jhar

Jharkhand High Court

Abdul Sattar Ansari @ Raju Ansari Aged ... vs The State Of Jharkhand. ....Opp. Party on 27 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                                  2026:JHHC:5982

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     B.A. No. 975 of 2026
                                              ---------

Abdul Sattar Ansari @ Raju Ansari aged about 36 years son of Md. Hussain Ansari, resident of village Karkara, P.O. Karkara, P.S. Jaipur, District-Purulia (West Bengal).

                                                                                  ....Petitioner
                                           Versus
     The State of Jharkhand.                                                      ....Opp. Party
                                              ---------
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
                                              ---------
     For the Petitioner              : Ms. Neelam Kumari, Advocate
     For the Opp. Party              : Mr. Pankaj Kr. Mishra, A.P.P.
                                              ---------
02/Dated:-27.02.2026
     1.              Heard learned counsel for the parties.

2. The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Sections 317(2), 3(5) of the Bharatiya Nyaya Sanhita, 2023 and Sections 41 and 42 of the Indian Forest Act, 1927.

3. Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case and he has committed no offence as alleged in the F.I.R. She further submits that no incriminating article has been seized from the conscious possession of the petitioner and the petitioner is having no criminal antecedent. She further submits that the petitioner for no offence has been languishing in custody since 23.12.2025; as such, the petitioner may be enlarged on bail. She submits that the petitioner is ready to abide by every condition as imposed by this court.

4. Learned A.P.P. opposes the prayer for bail of the petitioner.

5. Having regard to the facts of the case and looking to the allegations made against this petitioner coupled with the fact that the petitioner is having no criminal antecedent and the petitioner is in custody since 23.12.2025; therefore, I am inclined to enlarge this petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Rupees Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Bermo in connection with Jaridih P.S. Case No. 143 of 2025.

6. It is made clear that the petitioner shall appear on each and every date before the learned trial court and he shall not threaten any witnesses and shall co- operate in trial and if any adverse report will come against this petitioner, learned trial court shall be at liberty to cancel the bail of this petitioner.

(Deepak Roshan, J.) FEBRUARY 27, 2026 vikas/-

uploaded 28.02.2026