Harish Kumar Dhanani Aged About 58 Years ... vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 799 Jhar

Jharkhand High Court

Harish Kumar Dhanani Aged About 58 Years ... vs The State Of Jharkhand .... Opposite ... on 6 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                           2026:JHHC:3209


                IN THE HIGH COURT OF JHARKHAND, RANCHI
                                      ----

A.B.A. No. 654 of 2026

----

1.Harish Kumar Dhanani aged about 58 years son of late Narain Das Dhanani, resident of Oakville Academy 2nd Floor, Purulia Road Near Railway Bridge Area Gate, Mahilong, PO Namkum and PS Namkum Dist. Ranchi, Jharkhand

2.Ashok Dhanani @ Ashok Kumar Dhanani aged about 56 years son of late Narain Das Dhanani resident of House No.1285, 20 east Jail Road, Tharpakna, PO Lalpur and PS Lalpur, Dist.

           Ranchi, Jharkhand                     .... Petitioners
                                      --   Versus --
           The State of Jharkhand                .... Opposite Party

                                  ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioners :- Mr. Amit Kr. Das, Advocate For the State :- Mr. Shiv Shankar Kumar, Advocate For the Informant :- Mr. Suraj Prakash, Advocate

----

2/06.02.2026 Heard learned counsels for petitioners, learned

counsel for the informant as well as the learned counsel for State.

2. The petitioners are apprehending their arrest in

connection with Lalpur PS Case No.300 of 2025, for offence

registered under section 115(2), 127(2), 324(2), 333, 303(2), 3(5)

of BNS, 2023, pending in court of learned Judicial Magistrate First

Class, at Ranchi.

3. Learned counsel for petitioners submits that the informant

is son-in-law of elder brother of the petitioners and false allegations

are made of entering into the house and assault. He also submits

that there is no injury report and there are case and counter case

between the parties and the first case has been lodged by the

2026:JHHC:3209

petitioners.

4. Learned counsel for the respondent State as well as the

learned counsel for the informant jointly submit that the allegations

are there of assault.

5. Considering that there is no injury, however, the

allegations are made of assault and the informant is son-in-law of

the elder brother of these petitioners who has lodged the case, and

in the attending facts and circumstances of the instant case, I am

inclined to grant anticipatory bail to petitioners.

6. Accordingly, both the petitioners, above named, are hereby

directed to surrender before learned court within four weeks from

today, and in event of their surrender/arrest, petitioners, above

named, shall be released on bail, on furnishing bail bond of

Rs.25,000/- (Rupees Twenty Five Thousand) each, with two sureties

of like amount each, to satisfaction of learned Judicial Magistrate

First Class, at Ranchi, in connection with Lalpur PS Case No.300 of

2025, subject to the conditions as laid down under section 482(2) of

Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.

( Sanjay Kumar Dwivedi, J.) 06.02.2026 SI/