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Jharkhand High Court
Dipu Sheikh @ Motiur Rahman vs The State Of Jharkhand .... Opposite ... on 10 February, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
2026:JHHC:3453
IN THE HIGH COURT OF JHARKHAND, RANCHI
A.B.A. No. 718 of 2026
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1. Dipu Sheikh @ Motiur Rahman, aged about 43 years, son of
Late Anisur Rahman
2. Sk Imtiyaj Ahmad @ Imtiyaj Sheikh, aged about 38 years, son
of Late Anisur Rahman
3. Mentarul Sheikh, aged about 30 years, son of Jalarunndin
Sheikh
All are resident of village and PO - Nabinagar, PS - Malpahari
O.P., District - Pakur .... Petitioners
-- Versus --
The State of Jharkhand .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners :- Mr. Gautam Kumar, Advocate
:- Mr. Abhinav Raj, Advocate
For the State :- Mrs. Anuradha Sahay, Advocate
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02/10.02.2026 Heard learned counsel appearing for the petitioners as well
as the learned counsel appearing for the State.
2. The petitioners are apprehending their arrest in connection
with Pakur Malpahari P.S. Case No.177 of 2024 corresponding to
G.R. Case No.701 of 2024, for the alleged offences registered under
Sections 191(2), 190, 126(2), 127(2), 132, 263(b), 262, 352,
351(3), 292 and 3(5) of Bharatiya Nyaya Sanhita, 2023 pending in
the Court of learned S.D.J.M., Pakur.
3. Learned counsel appearing for the petitioners submits that
false allegations are made of assembling along with others and
2026:JHHC:3453
trying to take away one Tinku Shekh from the police. He further
submits that the said Tinku Sheikh has already been arrested by the
police. He then submits that there are general and omnibus
allegation against all the accused persons and the case has been
registered against 13 named persons and 20 to 30 unknown
persons. He next submits that in identical situation five co-accused
persons have already been granted anticipatory bail in ABA No.112
of 2026.
4. Learned counsel appearing for the State opposes the prayer
and submits that the allegations are there of altercating with the
police.
5. Looking into the contents of the FIR it transpires that there
are general and omnibus allegation against all the accused persons
of trying to take away the said Tinku Sheikh and the said allegation
is there against 13 named accused persons and 20 to 30 unknown
persons and in identical situation co-accused persons have already
been granted anticipatory bail in the aforesaid ABA, I am inclined to
provide anticipatory bail to the petitioners.
6. Accordingly, the petitioners, above named, are hereby
directed to surrender before the learned Court within three weeks
from today, and in the event of their surrender/arrest, the
petitioners, above named, shall be released on bail, on furnishing
bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) each, with
two sureties of the like amount each, to the satisfaction of learned
2026:JHHC:3453
S.D.J.M., Pakur in connection with Pakur Malpahari P.S. Case No.177
of 2024 corresponding to G.R. Case No.701 of 2024, subject to the
conditions as laid down under Section 482(2) of Bharatiya Nagarik
Suraksha Sanhita, 2023.
(Sanjay Kumar Dwivedi, J.)
Dated 10.02.2026
Sangam/
