Pradeep Kumar Dangi @ Pradeep Dangi vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 658 Jhar

Jharkhand High Court

Pradeep Kumar Dangi @ Pradeep Dangi vs The State Of Jharkhand .... Opposite ... on 3 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                           2026:JHHC:2788




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 571 of 2026
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Pradeep Kumar Dangi @ Pradeep Dangi, aged about 30 years, son of Ishwar Dangi, resident of Kolhiya, PO and PS - Rajpur, District - Chatra .... 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. Abhay Kr. Chaturvedy, Advocate For the State :- Mr. Praful Jojo, 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

Basisthnagar PS Case No.66 of 2025, for offence registered under

section 274, 275, 317(5), 336(3), 336(4), 338, 340, 3(5) of BNS,

2023 and section 47(a) of Excise Act, pending in court of learned

Chief Judicial Magistrate, Chatra.

3. Learned counsel for petitioner submits that allegations are

made that Scorpio with foreign liquor was found and Pappu Bhuiyan

was apprehended along with Scorpio vehicle. He further submits

that Munna Dangi was also on the said vehicle who fled away and

Pappu Bhuiyan has taken name of the petitioner. He then submits

that the petitioner has nothing to do with the said liquor and the

said vehicle. He next submits that the petitioner is having one

criminal antecedent and in that case the petitioner has been

2026:JHHC:2788

acquitted. He also submits that in identical situation one co-accused

has already been granted anticipatory bail in A.B.A. No.7122 of

2025.

4. Learned State counsel opposes prayer and submits that

name of petitioner has come on confessional statement of co-

accused.

5. Considering that name of the petitioner has come on

confessional statement of co-accused and it has been pointed out

that the petitioner has nothing to do with the said liquor and in

identical situation one co-accused has already been granted

anticipatory bail in the aforesaid A.B.A., I am inclined to grant

anticipatory bail to 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 Chief Judicial

Magistrate, Chatra in connection with Basisthnagar PS Case No.66

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/