Kuldip Saw Aged About 43 Years Son Of ... vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 550 Jhar

Jharkhand High Court

Kuldip Saw Aged About 43 Years Son Of ... vs The State Of Jharkhand .... Opposite ... on 30 January, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                           2026:JHHC:2412


                  IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 496 of 2026

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Kuldip Saw aged about 43 years son of Narayan Saw resident of Village Kandaber, PO Kandaber, PS Keredari, District Hazaribagh, Jharkhand .... 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. Sahil, Advocate For the State :- Mr. Rakesh Kr. Sinha, Advocate

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2/30.01.2026 Heard learned counsels for petitioner and for State.

2. The petitioner is apprehending his arrest in connection

with Balumath PS Case No.120 of 2025, for offence registered

under section 318(4), 338, 336(3), 340(2) of BNS, 2023, Section 21,

and 4(1A) of Mines and Minerals (Development and Regulation) Act,

1957, Rules 7 and 9 of Jharkhand Minerals (Prevention of Illegal

Mining, Transportation and Storage) Rules, 2017, pending in court

of learned Chief Judicial Magistrate, Latehar.

3. Learned counsel for petitioner submits that the petitioner

happened to be owner of Hywa truck and the allegations are made

of loading 32 tons of coal illegally. He next submits that the

petitioner is having valid challan, however, due to defect arising all

of a sudden in the vehicle, the delay has occurred. He next submits

that the petitioner has got no criminal antecedent as disclosed in

paragraph no.9.

2026:JHHC:2412

4. Learned State counsel opposes prayer and submits that the

challan was found to be forged.

5. Considering that the said challan is the part of the FIR

which prima facie suggest that the petitioner was having challan,

however, it is in dispute and the petitioner is having no criminal

antecedent and the petitioner happened to be the owner of the said

Hywa vehicle, I am inclined to grant anticipatory bail to petitioner.

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

surrender before learned court within four weeks from today, and in

event of his surrender/arrest, petitioner, above named, shall be

released on bail, on furnishing bail bond of Rs.25,000/- (Rupees

Twenty Five Thousand), with two sureties of like amount each, to

satisfaction of learned Chief Judicial Magistrate, Latehar, in

connection with Balumath PS Case No.120 of 2025, subject to the

conditions as laid down under section 482(2) of Bhartiya Nagrik

Suraksha Sanhita (BNSS), 2023.

( Sanjay Kumar Dwivedi, J.) 30.01.2026 SI/