Md. Ujjaif @ Md. Uaziaf vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 661 Jhar

Jharkhand High Court

Md. Ujjaif @ Md. Uaziaf vs The State Of Jharkhand .... .... .... ... on 3 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                             2026:JHHC:2802




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 B.A. No. 9777 of 2025
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Md. Ujjaif @ Md. Uaziaf, son of Ekramul Haque, resident of T.S. Flat, Quarter No.38, Out House Road No.7, P.O. and P.S. Kadma, District East Singhbhum, Town Jamshedpur (Jharkhand) .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opp. Party

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Vishnupad Singh, Advocate For the State : Mr. Someshawr Roy, A.P.P.

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Order No.03 / Dated : 03.02.2026 Bail petition filed on behalf of the petitioner- Md. Ujjaif @ Md. Uaziaf, who is in custody since 15.02.2025 in connection with S.T. No. 194 of 2025 (M.C.A. No. 1224 of 2025) for the offence registered under Sections 190, 191(2), 191(3), 126(2), 109, 117(2), 303(2) of Bhartiya Nyaya Sanhita, 2023 pending in the Court of learned S.D.J.M., Jamshedpur, is pressed into motion.

It is submitted by the learned counsel on behalf of petitioner that FIR has been lodged against three named accused persons and the petitioner is not named in the FIR. The allegation of assault and snatching of Rs.27,000/- from the father of the informant is directed against three named accused persons and one unknown. The injury was simple in nature therefore, offence under Section 109 of the BNS will not be made out.

Learned A.P.P. opposed the bail petition. It is submitted that informant in her re-statement has named this petitioner.

Under the aforesaid facts and circumstance of the case, the above- named petitioner is directed to be released on bail on furnishing bail bond of Rs.25,000/-(Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the Court below.

(Gautam Kumar Choudhary, J.) Anit

Uploaded 04.02.2026