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Jharkhand High Court
Anwar Ansari vs The State Of Jharkhand ..... ... ... on 10 February, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
( 2026:JHHC:3471 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 715 of 2026
1. Anwar Ansari, aged about 34 years
2. Dildar Ansari, aged about 32 years
3. Koushar Ansari, aged about 30 years
4. Majhar Ansari, aged about 21 years
5. Sajhar Ansari, aged about 16 years,
All sons of Mannan Ansari
6. Mallika Bibi, aged about 59 years, wife of Mannan Ansari
7. Nushni Khatoon @ Nurani Khatoon, aged about 24 years, wife of
Anwar Ansari
All residents of village Bari Kalyani, P.O. Godda, P.S. Godda (M),
District-Godda (Jharkhand)
...... ... Petitioners
Versus
The State of Jharkhand ..... ... Opposite Party
--------
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
For the Petitioners :Mr. Manoj Kr. Jha, Advocate
For the State : Mr. Nawin Kr. Singh, Advocate
03/ 10.02.2026: Heard learned counsel for the petitioners and learned
counsel for the State.
2. The petitioners are apprehending their arrest in connection
with Godda (M) P.S. Case No. 198/2025 registered under sections 191(2),
191(3), 190, 126(2), 109, 76 of the BNS, pending in the Court of learned
C.J.M, Godda.
3. Learned counsel for the petitioners submits that the petitioners
have been falsely implicated in this case. He next submits that occurrence is
alleged to have been taken place on 08.11.2025 whereas F.I.R has been
registered on 14.11.2025. He further submits that there are general and
omnibus allegation of assault against the petitioners and in the impugned
order injury has not been disclosed. He submits that petitioners have got no
criminal antecedent which is disclosed in para 13 of the petition. On these
grounds, he submits that the petitioners may kindly be provided privilege of
anticipatory bail.
4. Learned counsel for the State opposes the prayer and submits
( 2026:JHHC:3471 )
that allegations of assault are there.
5. Looking into contents of F.I.R it transpires that there are general
and omnibus allegation of assault against all the accused persons, the
occurrence is alleged to have been taken place on 08.11.2025 whereas F.I.R
has been registered on 14.11.2025 and in the impugned order injury has not
been disclosed. Further, the petitioners have got no criminal antecedent
which is disclosed in para 13 of the petition.
6. In the attending facts and circumstances of the case, I am inclined
to grant anticipatory bail to the petitioners. Accordingly, the above named,
petitioners are directed to surrender before the learned court within three
weeks from today and in the event of their surrender / arrest, the
petitioners shall be released on bail, on furnishing bail bonds of Rs. 25,000/-
(twenty five thousand) each with two sureties of the like amount each, to
the satisfaction of learned C.J.M, Godda, in connection with Godda (M) P.S.
Case No. 198/2025, subject to conditions as laid down under Section 482 (2)
of B.N.S.S, 2023.
Dt.10.02.2026 ( Sanjay Kumar Dwivedi, J.)
satyarthi-
