Raju Prajapati @ Raju Kumhar @ Raju Kumar vs The State Of Jharkhand ... Opp. Party
2026 Latest Caselaw 820 Jhar

Jharkhand High Court

Raju Prajapati @ Raju Kumhar @ Raju Kumar vs The State Of Jharkhand ... Opp. Party on 6 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                        2026:JHHC:3188




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          ABA No.7000 of 2025

            Raju Prajapati @ Raju Kumhar @ Raju Kumar, aged about 36 years, son
            of Jodha Kumhar, resident of Village - Tutilwa, PO & PS - Simariya,
            District-Chatra                         .... Petitioner
                                    Versus
            The State of Jharkhand                  ...     Opp. Party
                                        With
                              ABA No.17 of 2026

            1. Vikash Prajapati @ Lal Chand @ Lal Chand Kumar, age about 31
            years, son of Late Ugan Prajapati
            2. Shobha Kumari, age about 28 years, wife of Vikash Prajapati @ Lal
            Chand
            Both are resident of village- Piparadih, P.O.+P.S.-Barkagaon, Dist.-
            Hazaribag, Jharkhand.                   .... Petitioners
                                      Versus
            The State of Jharkhand                  ...     Opp. Party
                                          With
                              ABA No.366 of 2026

            Prakash Prajapati aged about 40-year son of Munsi Prajapati resident of
            village Piparadih, P.O.-Sanrh, P.S.-Barkagaon, District- Hazaribag,
            Jharkhand.                               .... Petitioner
                                     Versus
            The State of Jharkhand                   ...    Opp. Party

                                   --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioners : Mr. Pradeep Kr. Prasad, Advocate Mr. Santosh Kr. Soni, Advocate Mr. Baleshwar Yadav, Advocate For the State : Mr. Vijoy Kr. Sinha, APP Mr. Satish Prasad, APP Mr. Ajay Kr. Pathak, APP (Advocates in respective cases)

------

2/06.02.2026 Heard learned counsel appearing on behalf of Petitioners in

respective cases and learned counsel appearing on behalf of the State

in respective cases.

2. The cases relate to Barkagaon P.S. Case No. 185 of 2025,

pending in the Court of learned Judicial Magistrate, 1st Class,

Hazaribagh.

2026:JHHC:3188

3. After some arguments, learned counsel appearing for the

petitioners in respective cases seeks permission to withdraw these

petitions with liberty to move before the learned Cout by filing

regular bail applications.

4. Learned counsel appearing for the State in respective cases have

got no objection.

5. Accordingly, these petitions are dismissed as withdrawn with

aforesaid liberty.

6. It is made clear that if the petitioners move before the learned

Court for regular bail, the same will be considered in accordance

with law without being prejudiced to this Order.

(Sanjay Kumar Dwivedi, J.)

06.02.2026 R.Kumar