Bikram Kumar Singh @ Vikram Kumar Singh vs The State Of Jharkhand ... Opp. Party(S)
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Jharkhand High Court

Bikram Kumar Singh @ Vikram Kumar Singh vs The State Of Jharkhand ... Opp. Party(S) on 6 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                                         2026:JHHC:3221
                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       A.B.A. No. 601 of 2026
                                             -----
            Bikram Kumar Singh @ Vikram Kumar Singh, S/o Late Yugesh Singh, r/o Brahman
            Toli, Palkot, P.O & P.s. Palkot, District- Gumla
                                                                     .... Petitioner(s).
                                             Versus
            The State of Jharkhand                                   ... Opp. Party(s).
                                             ------
                   CORAM        :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Indrajit Sinha, Advocate (through VC) Mr. Suraj Verma, Advocate.

            For the State             : Mr. Pankaj Kumar, P.P.
                                             .........
06 / 06.02.2026:          I.A. No.1499 of 2026

1. Learned counsel for the petitioner submits that interlocutory application has been filed for ignoring the defect.

2. Considering the said submission, defect stands ignored.

3. Accordingly, I.A. No.1499 of 2025 stands allowed.

4. Heard, learned counsel for the petitioner and learned counsel for the State.

5. This anticipatory bail application under Sections 482 & 484 of B.N.S.S has been preferred by the petitioner apprehending his arrest for the offences under Sections 406, 409 and 420 of IPC

6. Earlier on merit on 10.07.2025, the anticipatory bail application of the petitioner was dismissed.

7. Since the anticipatory bail application was dismissed earlier, I am not inclined to reopen the issues for grant anticipatory bail to the petitioner. Accordingly, the prayer for anticipatory bail of the petitioner in connection with Dumri P.S. Case No.08 of 2025, pending in the Court of learned Judicial Magistrate, 1st Class, Gumla, stands rejected.

8. Accordingly, the instant anticipatory bail application stands dismissed.

(ANANDA SEN, J.) 06th February, 2026 R.S./ Uploaded on 06/02/2026