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Jharkhand High Court
Rajesh Prasad vs The State Of Jharkhand ..... ... ... on 6 February, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
( 2026:JHHC:3165 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 659 of 2026
Rajesh Prasad, aged about 50 years, son of Ramji Prasad, resident of Ward
No. 13, Bajaja Road, Daudnagar, P.O. and P.S. Daudnagar, District-
Aurangabad, Bihar
...... ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
For the Petitioner :Mr. Amit Kumar Chaturvedi, Advocate
For the State : Mr. Fahad Allam, A.P.P.
02/ 06.02.2026: Heard learned counsel for the petitioner and learned
counsel for the State.
2. The petitioner is apprehending his arrest in connection with
Garhwa (Town) P.S. Case No. 106 of 2023, registered under sections 406,
420 of BNS, pending in the Court of learned Chief Judicial Magistrate,
Garhwa.
3. Learned counsel for the petitioner submits that petitioner has
rice mill and allegations are made that in terms of agreement the petitioner
has not supplied rice of Rs. 10 crores however 70% work has already been
completed by the petitioner by way of supplying rice of around Rs. 30 crores.
He next submits that the petitioner is required payment by the Government
of Jharkhand of Rs. 5 crores as that due is there in favour of petitioner and
inspite of that false allegation has been made against the petitioner. He next
submits that petitioner has approached this Court in W.P.(C) No. 3415 of
2024 for payment of said dues and in that case Division Bench has called
upon the State to file counter affidavit. He further submits that the petitioner
has got no criminal antecedent which is disclosed in para 12 of the petition.
He also submits that in identical situation co-accused has been granted
anticipatory bail in A.B.A. No. 626 of 2026 and in same nature of allegation
( 2026:JHHC:3165 )
another accused has been granted anticipatory bail in A.B.A. No. 1039 of
2024 by a Co-ordinate Bench of this Court. On these grounds, he submits
that the petitioner may kindly be provided privilege of anticipatory bail.
4. Learned counsel for the State opposes the prayer and submits
that rice entrusted to around Rs. 10 crores has been misappropriated by the
petitioner.
5. Considering that petitioner has already done work of Rs. 30
crores and allegations are made of not supplying the rice of Rs. 10 crores.
The petitioner has already approached this Court in W.P.(C) No. 3415 of
2024 for payment of earlier dues and in that case Division Bench has called
upon the State to file counter affidavit. The petitioner has got no criminal
antecedent which is disclosed in para 12 of the petition and in identical
situation co-accused has been granted anticipatory bail in A.B.A. No. 626 of
2026 and in same nature of allegation another accused has been granted
anticipatory bail in A.B.A. No. 1039 of 2024 by a Co-ordinate Bench of this
Court, I am inclined to grant anticipatory bail to the petitioner. Accordingly,
the above named, petitioner is directed to surrender before the learned
court within three weeks from today and in the event of his surrender /
arrest, the petitioner shall be released on bail, on furnishing bail bonds of Rs.
25,000/- (twenty five thousand) with two sureties of the like amount each,
to the satisfaction of learned Chief Judicial Magistrate, Garhwa, in
connection with Garhwa (Town) P.S. Case No. 106 of 2023, subject to
conditions as laid down under Section 482 (2) of B.N.S.S, 2023.
Dt.06.02.2026 ( Sanjay Kumar Dwivedi, J.)
satyarthi-
