Jagu Bhuiyan Aged About 39 Years Son Of ... vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 805 Jhar

Jharkhand High Court

Jagu Bhuiyan Aged About 39 Years Son Of ... vs The State Of Jharkhand .... Opposite ... on 6 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                             2026:JHHC:3207


                  IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 652 of 2026

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1.Jagu Bhuiyan aged about 39 years son of Bhulan Bhuiyan

2.Rupanti Devi aged about 39 years wife of Jagu Bhuiyan Both are residents of Village Darha PO Chatra PS Sadar Dist. Chatra .... Petitioners

-- 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 Petitioners :- Mr. Rajesh Kr Singh, Advocate For the State :- Mr. S.K. Mahto, Advocate

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2/06.02.2026 Heard learned counsels for petitioners and for State.

2. The petitioners are apprehending their arrest in

connection with Sadar PS Case No.94 of 2025, for offence

registered under section 103, 238/3(5) of BNS, 2023, pending in

court of learned Chief Judicial Magistrate, Chatra.

3. Learned counsel for petitioners submits that petitioners

happened to be brother-in-law and sister-in-law respectively of the

deceased. He next submits that the deceased has died and she has

hanged herself and the husband was taken into custody and he has

been granted regular bail by the coordinate Bench in B.A. No.8059

of 2025 and these petitioners are residing in another village.

4. Learned State counsel opposes prayer and submits that

petitioners happened to be brother-in-law and sister-in-law

respectively of the deceased.

2026:JHHC:3207

5. Considering that husband has been granted regular

bail by the coordinate Bench and the petitioners happened to be

brother-in-law and sister-in-law respectively of the deceased and

further they are residing in another village, I am inclined to grant

anticipatory bail to both the 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 Chief Judicial

Magistrate, Chatra, in connection with Sadar PS Case No.94 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/