Godhaniya Ravi Hansmukhlal vs The State Of Jharkhand
2026 Latest Caselaw 1613 Jhar

Jharkhand High Court

Godhaniya Ravi Hansmukhlal vs The State Of Jharkhand on 27 February, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B.A. No.10631 of 2025
                         ....

Godhaniya Ravi Hansmukhlal ......Petitioner Versus

1. The State of Jharkhand

2. Dr. Joseph Victor Vijaydhar Dogra

3. Branch Manager, Indian Bank, Kokar Branch,

4. Branch Manager, ICICI Bank, Booty More Branch,

5. Branch Manager, Indian Bank, Bhagalpur University Branch, Bhagalpur, Bihar

6. Branch Manager, Bank of India, Booty More Branch,

7. Branch Manager, Bank of India, Khalifabagh Chowk Branch, Bhagalpur, Bihar ......Opp. Parties

-----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

-----

For the Petitioner : Mr. Shekhar Prasad Gupta, Advocate For the State : Mr. Shailendra Kumar Tiwari, Spl.P.P For the Informant : Mr. Sameer Saurabh, Advocate : Ms. Divya, Advocate For the B.O.I. : Mr. A. Allam, Sr. Advocate : Ms. Sushmita Kumari, Advocate : Mr. Faisal Allam, Advocate ......

th Order No.06/27 February 2026 Despite passing the order dated 25.02.2026, learned counsel for the petitioner has not complied with the order by adding the 1. Indian Bank, Ranchi, 2. ICICI Bank, Newari, 3. Indian Bank, Bhagalpur University Branch, 4. Bank of India as opposite parties in this case.

2. Under the circumstances, the learned counsel for the petitioner is directed to implead the said banks as Opposite Party Nos.3, 4, 5, 6 and 7 respectively in course of the day by red ink.

3. Mr. A. Allam, learned Senior Counsel appearing on behalf of the Bank of India has submitted that this case is relates to the Bhagalpur University Branch, situated in State of Bihar, which is

out of jurisdiction. However, he will seek instruction in this regard.

4. Office is directed to issue notice to the Opposite Party Nos.5 and 7 by speed with A/D.

5. Learned APP is directed to get served a notice of this bail application upon the Opposite Party Nos.3, 4 and 6 through the Officer- In-charge of the concerned Police Station and shall file an affidavit with regard to the service of notice upon the Opposite Party Nos.3, 4 and 6.

6. Office is also directed to provide soft copy of this bail application to the concerned learned counsels representing for the said Banks i.e. Opposite party No.3, 4 and 6.

7. Put up this case on 25th March 2026.

8. Let a copy of this order be handed over to Mr. A. Allam, learned Senior Counsel appearing on behalf of the Bank of India and learned A.P.P. as well as Mr. P.A.S. Pati, learned counsel appearing on behalf of the Indian Bank for the needful.

(Sanjay Prasad, J.) Dated :- 27.02.2026 Nishant/-