Somari Bando @ Sombari Banra @ Somari vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 823 Jhar

Jharkhand High Court

Somari Bando @ Sombari Banra @ Somari vs The State Of Jharkhand ..... ... ... on 6 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                          ( 2026:JHHC:3177 )




IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A. B. A. No. 662 of 2026

Somari Bando @ Sombari Banra @ Somari , aged about 40 years, daughter
of Bahadur Bando, resident of H. No. 9247, Sector-C, Pocket-9, Vasant Kunj,
South West, Delhi, 110070, UID NO. 812062423112.
                                          ...... ... Petitioner
                           Versus
The State of Jharkhand                               ..... ...    Opposite Party
                        --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Gourav Kumar, Advocate (through V.C.) For the State : Mr. Saket Kumar, Advocate

02/ 06.02.2026: Heard learned counsel for the petitioner and learned

counsel for the State.

2. The petitioner is apprehending her arrest in connection with

Jagarnathpur P.S. Case No. 429 of 2024, registered under sections 274/275

of the BNS and section 47(a) of the Excise Act, pending in the Court of

learned J.M.F.C.-IX, Ranchi.

3. Learned counsel for the petitioner appearing through Video

Conferencing submits that petitioner is lady and allegations are made that

from the house of this petitioner English liquor of different brand has been

recovered. He further submits that the said house is being shared by other

family members also. He next submits that petitioner has got no criminal

antecedent which is disclosed in para 23 of the petition. 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 recovery has been made from the house of this petitioner.

5. Considering that petitioner is lady and it has been pointed out that

the said house is being shared by other family members also and petitioner

has got no criminal antecedent which is disclosed in para 23 of the petition, ( 2026:JHHC:3177 )

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 her 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 J.M.F.C.-IX, Ranchi, in connection with

Jagarnathpur P.S. Case No. 429 of 2024, 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-