Jitan Devi @ Jitni Devi vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 825 Jhar

Jharkhand High Court

Jitan Devi @ Jitni Devi vs The State Of Jharkhand ..... ... ... on 6 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

         ( 2026:JHHC:3189 )




IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A. B. A. No. 671 of 2026

Jitan Devi @ Jitni Devi, aged about 54 years, wife of late Kishan Mandal,
resident of Amapur, Akchari, P.O. and P.S. Rasalpur, Akchari, District-
Bhagalpur, State-Bihar                                    ...... ... Petitioner
                             Versus
The State of Jharkhand                                   ..... ...      Opposite Party
                          --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Agnivesh, Advocate For the State : Mr. Shailesh Kr. Sinha, A.P.P.

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 in

connection with Mirzachouki P.S. Case No. 5/2018, G.R. Case No. 38 of 2018

for the offence under sections-379, 182 & 120B of the IPC, pending in the

Court of learned S.D.J.M, Sahibganj.

3. Learned counsel appearing for the petitioner submits that the

petitioner happens to be co-owner of the truck. He further submits that

allegations are made that 57 trucks were intercepted which were involved in

carrying stone and further it has been falsely alleged that forcefully truck

has been taken away. He next submits that petitioner is lady having no

criminal antecedent which is disclosed in para 18 of the petition. He also

submits that some co-accused persons have been granted anticipatory bail

in ABA No.709 of 2024, 558 of 2026 and 459 of 2026.

4. Learned counsel appearing for the State opposes the prayer and

submits that the allegations are there of taking away the truck forcefully.

5. Considering that petitioner is co-owner of the truck, co-accused

persons have been granted anticipatory bail in the aforesaid ABAs and the

petitioner has got no criminal antecedent which is disclosed in para 18 of the

petition, I am inclined to grant anticipatory bail to the petitioner. Accordingly, ( 2026:JHHC:3189 )

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 S.D.J.M, Sahibganj, in connection with

Mirzachouki P.S. Case No. 5/2018, G.R. Case No. 38 of 2018 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-