Md. Ashfaque Ansari @ Md. Ashfaque vs The State Of Jharkhand .......... Opp. ...
2026 Latest Caselaw 1587 Jhar

Jharkhand High Court

Md. Ashfaque Ansari @ Md. Ashfaque vs The State Of Jharkhand .......... Opp. ... on 27 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                    2026:JHHC:5914




        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B.A. No. 919 of 2026
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Md. Ashfaque Ansari @ Md. Ashfaque, S/o Md. Azad Ansari @ md. Azad, R/o Islam Nagar, near Madarsha, Nurul Islam, Pathal Kudwa, P.O. & P.S.-Lower Bazar, Ranchi .......... Petitioner

-Versus-

The State of Jharkhand .......... Opp. Party

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Rupesh Kumar, Advocate Mr. Ishan Kumar Jha, Advocate For the State : Mr. Vijoy Kumar Sinha, A.P.P.

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Order No.02 Date: 27.02.2026

1. The petitioner is an accused in the case registered for the

offences punishable under Sections 317(5)/338 of the

Bharatiya Nyaya Sanhita (BNS), 2023 and 25(1-b)a/26/35

of the Arms Act.

2. Learned counsel for the petitioner submits that the

petitioner has been falsely implicated in the present case

and has not committed any offence as alleged in the F.I.R.

There is alleged recovery of one 8 round revolver along

with two live cartridges from the possession of the

petitioner. In fact, there has been no such recovery as has

been alleged. The false implication of the petitioner would

be evident from the fact that the seizure list prepared in

this regard does not bear signature of any independent

witness. The petitioner is in judicial custody since

15.03.2025. Hence, he may be given the privilege of

regular bail.

2026:JHHC:5914

3. Learned A.P.P. opposes the petitioner's prayer for regular

bail.

4. Having heard learned counsel for the parties and

considering the materials available on record, the

petitioner is directed to be released on bail on furnishing

bail bond of Rs.20,000/- (Rupees Twenty Thousand) with

two sureties of the like amount each to the satisfaction of

learned Judicial Magistrate 1st Class, Ranchi in connection

with Lower Bazar P.S. Case No. 70 of 2025.

(Rajesh Shankar, J.)

27.02.2026 Sangam/