Sanjiv Kumar vs The State Of Jharkhand ... Opp. Party
2026 Latest Caselaw 896 Jhar

Jharkhand High Court

Sanjiv Kumar vs The State Of Jharkhand ... Opp. Party on 9 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                         2026:JHHC:3335




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           ABA No.679 of 2026

             Sanjiv Kumar, Aged 40 Yrs, S/O- Ram Kishnu Yadav, R/O-Topratola
             Sirmatpur, P.O + P.S. Sirmatpur, Dist. Bhagalpur, Bihar
                                                         .... Petitioner
                                        Versus
             The State of Jharkhand                      ...     Opp. Party
                                     --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Ms. Saba Ali, Advocate For the State : Mr. Prabir Kr. Chatterjee, Spl. P.P.

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2/09.02.2026 Heard learned counsel appearing on behalf of Petitioner and

learned counsel appearing on behalf of the State.

2. The petitioner is apprehending his arrest in connection with

Sahibganj (M) P.S case No. 26 of 2023, registered u/s 379 & 411 of

the I.P.C and section 21(A), 21(6) MMDR Act 1957 and Section

04/54 Jharkhand Mines Minerals Concession (JMMC) Rule 2004,

pending in the Learned Court of A.C.J.M. at Sahibganj.

3. Learned counsel appearing for the petitioner submits that the

allegations are made in the FIR on 22 tractors, 100 cft. stone chips on

each of the tractors were loaded. She next submits that the owner and

driver of one of the tractor has been granted anticipatory bail in ABA

No. 3175 of 2024 and the driver of another tractor has been granted

anticipatory bail in ABA No. 3359 of 2024. She next submits that the

petitioner has got no criminal antecedent as disclosed in para 16 of

the petition.

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

submits that illegally 100 cft stone chips was loaded on each of the

tractors.

2026:JHHC:3335

5. Considering that the co-accused have been granted anticipatory

bail in aforesaid ABAs and the petitioner is having no criminal

antecedent as disclosed in Para-16 of the petition and the petitioner

happened to be the driver of one of the tractor, I am inclined to grant

anticipatory bail to the petitioner.

6. Accordingly, the petitioner, above named, is directed to

surrender before the learned Court within three weeks from the date

of receipt of the order and on the event of his surrender / arrest, he

shall be released on bail on furnishing bail bond of Rs.25,000/-

(Twenty-Five Thousand) with two sureties of the like amount of each

to the satisfaction of learned A.C.J.M. at Sahibganj, in connection

with Sahibganj (M) P.S case No. 26 of 2023, subject to the condition

as laid down under Section 482(2) of Bharatiya Nagarik Suraksha

Sanhita, 2023.

7. This Anticipatory Bail Application is accordingly allowed and

disposed of.

(Sanjay Kumar Dwivedi, J.) 09.02.2026 R.Kumar