Arun Yadav @ Arun Kumar Yadav vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 925 Jhar

Jharkhand High Court

Arun Yadav @ Arun Kumar Yadav vs The State Of Jharkhand ... Opposite ... on 10 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                          ( 2026:JHHC:3454 )




                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             A.B.A. No. 541 of 2026
            Arun Yadav @ Arun Kumar Yadav, aged about 27 years, son of Late Janki
            Yadav, resident of Village- Pharenda, P.O. & P.S. Koderma, District- Koderma
                                                              ... Petitioner
                                         -Versus-
            The State of Jharkhand                            ... Opposite Party
                                             -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

            For the Petitioner         : Mr. Randhir Kumar, Advocate
            For the State              : Mrs. Shweta Singh, A.P.P.
                                             -----
04/10.02.2026      Heard learned counsel appearing for the petitioner and learned counsel

            appearing for the State.

2. The petitioner is apprehending his arrest in connection with Koderma

P.S. Case No.40 of 2025, registered for the offence under Sections 308(4),

351(2)(3), 352/3(5) of the Bharatiya Nyaya Sanhita, 2023, pending in the

Court of the learned Chief Judicial Magistrate, Koderma.

3. Learned counsel appearing for the petitioner submits that there is land

dispute between the parties and for that Section 144 Cr.P.C. proceeding was

also initiated and, thereafter, the petitioner's side has stopped construction,

however, the informant's side has started construction on the same land and

for that altercation took place. He further submits that false allegation is made

of demanding money. He then submits that the petitioner is happened to be

a Para Teacher. To buttress this argument, he refers Annexure-2, which is ID

Card annexed in the supplementary affidavit.

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

submits that the allegation of demand of money is also there.

5. Considering that the petitioner is a Para Teacher and there is land

dispute between the parties and Section 144 Cr.P.C. proceeding was also

( 2026:JHHC:3454 )

initiated and in the attending facts and circumstances of the case, I am

inclined to extend the privilege of anticipatory bail to the petitioner.

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

before the learned Court within three weeks from today and in the event of

his arrest or surrender, he shall be enlarged on bail on furnishing bail bond

of Rs.25,000/- (Twenty Five Thousand) with two sureties of the like

amount each to the satisfaction of learned Chief Judicial Magistrate, Koderma

in connection with Koderma P.S. Case No.40 of 2025, subject to the

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

Suraksha Sanhita, 2023.

(Sanjay Kumar Dwivedi, J.) Dated: 10th February, 2026 Ajay/