Pramod Mishra vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 525 Jhar

Jharkhand High Court

Pramod Mishra vs The State Of Jharkhand .... Opposite ... on 30 January, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                            2026:JHHC:2400

                IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 494 of 2026
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Pramod Mishra, aged about 57 years son of late Sukhdev Mishra, resident of Village Foujdari, PO Salempur, PS Pirpainti, District Bhagalpur, Bihar .... Petitioner

-- 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 Petitioner :- Mr. Gautam Kumar, Advocate For the State :- Mr. Shiv Shankar Kumar, Advocate

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2/30.01.2026 Heard learned counsels for petitioner as well as for State.

2. The petitioner is apprehending her arrest in connection with

Mirzachowki P.S. Case No. 18 of 2017 corresponding to G.R. No.

150 of 2017, registered for the offences under Sections 147, 148,

149, 336, 337, 332, 333, 353, 307, 504, 506 and 379 of the Indian

Penal Code and Section 54 of Mines and Minerals (Development and

Regulation) Act, 1957, pending in the court of learned Sub-

Divisional Judicial Magistrate, Sahibganj.

3. Learned counsel appearing for the petitioner submits that

the petitioner is the owner of the truck and allegations are made

that stone chips were being carried on the said truck in absence of

any valid challan. He submits that the other co-accused persons

have already been provided the privilege of anticipatory bail in

A.B.A. Nos. 3820 of 2020, 6299 of 2020, 2758 of 2022, 6785 of

2022, 90 of 2024, 744 of 2024 and 3254 of 2024 respectively. He

further submits that the petitioner is having no criminal antecedent

2026:JHHC:2400 and disclosure to that effect has been made in para-12 of the

petition.

4. Learned A.P.P. appearing for the State has opposed the

prayer and submits that illegally the stone chips were being carried.

5. Considering that the petitioner is the owner of the truck in

question and several other co-accused persons have already been

provided the privilege of anticipatory bail in the aforementioned

A.B.As. and further the petitioner is having no criminal antecedent

and disclosure to that effect has been made in para-12 of the

petition, I am inclined to provide the privilege of anticipatory bail to

the petitioner.

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

to surrender before the learned court within three weeks from

today, and in the event of her surrender/arrest, the petitioner,

above named, shall be released on bail, on furnishing bail bond of

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

the like amount each, to the satisfaction of learned Sub-Divisional

Judicial Magistrate, Sahibganj, in connection with Mirzachowki P.S.

Case No. 18 of 2017 corresponding to G.R. No. 150 of 2017, subject

to the conditions as laid down under section 482(2) of the Bharatiya

Nagarik Suraksha Sanhita, 2023.

( Sanjay Kumar Dwivedi, J.) 30.01.2026 SI/