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Jharkhand High Court
Mohan Yadav @ Mohan Kumar vs The State Of Jharkhand .... Opposite ... on 3 February, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
2026:JHHC:2709
IN THE HIGH COURT OF JHARKHAND, RANCHI
A.B.A. No. 536 of 2026
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Mohan Yadav @ Mohan Kumar, aged about 25 years, S/o
Brahamdeo Yadav, R/o at Tarudag, PO and PS - Chhattarpur,
District - Palamau, Jharkhand .... Petitioner
-- Versus --
The State of Jharkhand .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner :- Mr. Sheo Kumar Singh, Advocate
For the State :- Mr. Jitendra Pandey, Advocate
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04/03.02.2026 Heard learned counsel appearing for the petitioner as well
as learned counsel appearing for the State.
2. The petitioner is apprehending his arrest in connection with
Chhattarpur P.S. Case No.201 of 2025, for the alleged offences
registered under Sections 191(2), 191(3), 190, 126(2), 127(2),
115(2), 117(2), 109(1), 352 and 351(2) of Bharatiya Nyaya Sanhita,
2023 pending in the Court of learned J.M.F.C., Palamau at
Daltonganj.
3. Learned counsel appearing for the petitioner submits that
there are case and counter case between the parties and the only
allegation is made against the petitioner that the petitioner was
standing there with a pistol. He further submits that there are
general and omnibus allegation against all the accused persons of
assault. He then submits that the petitioner has got no criminal
antecedent as disclosed in paragraph No.17 of the petition.
2026:JHHC:2709
4. Learned counsel appearing for the State opposes the prayer
and submits that the allegations are there against the petitioner of
standing there with a pistol.
5. Looking into the contents of the FIR it transpires that only
on the last portion of the FIR the allegations are made against the
petitioner of standing with pistol and there are general and omnibus
allegation against all the accused persons of assault and the
petitioner has got no criminal antecedent as disclosed in paragraph
No.17 of the petition and there are case and counter case between
the parties, I am inclined to provide anticipatory bail to the
petitioner.
6. Accordingly, the petitioner, above named, is hereby directed
to surrender before the learned Court within three weeks from
today, and in the event of his surrender/arrest, the petitioner, above
named, shall be released on bail, on furnishing bail bond of
Rs.25,000/- (Rupees Twenty Five Thousand), with two sureties of
the like amount each, to the satisfaction of learned J.M.F.C.,
Palamau at Daltonganj in connection with Chhattarpur P.S. Case
No.201 of 2025, subject to the conditions as laid down under
Section 482(2) of Bharatiya Nagarik Suraksha Sanhita, 2023.
(Sanjay Kumar Dwivedi, J.)
Dated 03.02.2026
Sangam/
