Amar Dev Shukla @ Amardev Shukla @ ... vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 709 Jhar

Jharkhand High Court

Amar Dev Shukla @ Amardev Shukla @ ... vs The State Of Jharkhand .... .... .... ... on 4 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                    2026:JHHC:2965



IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 B.A. No. 10109 of 2025
                       ------

Amar Dev Shukla @ Amardev Shukla @ Amardew Shukla @ Chhunu Shukla, R/o Village-Palhe Khurd, P.O.- Naudiha, P.S.-Patan, District- Palamu, Jharkhand .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Jitendra Singh, Advocate Mr. Sheyakur Rahman, Advocate For the State : Mr. Santosh Kumar Shukla, APP For the Informant : Mr. Anand Kr. Pandey, Advocate

------

Order No.03 / Dated : 04.02.2026.

Heard both the sides.

This bail application has been filed on behalf of Amar Dev Shukla @ Amardev Shukla @ Amardew Shukla @ Chhunu Shukla who is in custody since 01.06.2025 in connection with Patan P.S. Case No. 73 of 2025 corresponding to S.T. Case No. 315 of 2025 for the offence registered under Sections 109, 352, 351(2), 3(5) of the BNS, 2023 and Section 27 of the Arms Act, 1959 pending in the Court of learned Sessions Judge, is pressed into motion.

As per the FIR, petitioner made an attempt on the life of the informant by firing from the pistol from which he sustained gunshot injury over his hand.

It is submitted by the learned counsel on behalf of petitioner that the petitioner has been falsely implicated in this case because of village politics.

Learned A.P.P. for the State assisted by the counsel on behalf of the informant opposed the prayer for bail and submitted that there is direct and specific allegation against him of making an attempt on the life of the informant and he has criminal antecedent.

Considering the facts and circumstances of the case, the prayer for bail of the petitioner, is hereby, rejected.

(Gautam Kumar Choudhary, J.) Pawan/ Uploaded 04.02.2026