Mithlesh Kumar Srivastava @ Mithalesh ... vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 1657 Jhar

Jharkhand High Court

Mithlesh Kumar Srivastava @ Mithalesh ... vs The State Of Jharkhand ... ... Opposite ... on 9 March, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                          2026:JHHC:6008




                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 B.A. No. 1116 of 2026

            Mithlesh Kumar Srivastava @ Mithalesh Srivastav @ Srivatav, aged
            about 46 years, S/o Mahadew Lal Srivastav, R/o P.B. Road,
            Shanntinagar, Mihijam, P.O. & P.S. - Mihijam, District - Jamtara
                                                 ...     ...     Petitioner
                                    Versus
            The State of Jharkhand         ...       ...       Opposite Party
                                    ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Ashutosh Prasad Joshi, Advocate For the Opp. Party : Mrs. Lily Sahay, Advocate

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03/09.03.2026 Heard the learned counsel for the parties.

2. Learned counsel for the petitioner submits that the petitioner is in custody since 25.12.2025 in connection with Mihijam P.S. Case No.66 of 2025, registered under Sections 316 (2), 318(4), 61(2) of the B.N.S. 2023, now pending in the court of ld. C.J.M, Jamtara.

3. The learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in this case and as per the allegation, the petitioner is alleged to have cheated the informant in the name of enabling the informant in getting loan of Rs.25,00,000/- sanctioned from the bank. He submits that the other co-accused persons namely Raju Prasad Singh, Jugnu Kumar, Kamlesh Srivastava and Gopal Dubey have been enlarged on anticipatory bail by this Court in A.B.A. No.7547 of 2025, A.B.A. No.102 of 2026, A.B.A. No.70 of 2026 and A.B.A. No.41 of 2026 respectively. He submits that the petitioner did not move any application for the anticipatory bail. He has also submitted that the petitioner is in custody since 25.12.2025 and charge sheet has already been submitted.

4. The learned counsel for the State has opposed the prayer and submitted that it has been alleged that the petitioner along with others have taken Rs.17 lacs and odd from the victim in the name of getting the loan sanctioned to the extent of Rs.25,00,000/-. However, she does not dispute that the aforesaid co-accused persons, who have also 2026:JHHC:6008

been named in the F.I.R., have been enlarged on anticipatory bail.

5. After hearing the learned counsel for the parties and considering the fact that other co-accused persons, who are similarly situated have been enlarged on anticipatory bail and the petitioner is in custody since 25.12.2025 and chargesheet has already been submitted, the petitioner is directed to 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 the ld. C.J.M, Jamtara in connection with Mihijam P.S. Case No.66 of 2025, on the following conditions:

(i) One of the bailors would be the present pairvikar of the petitioner.

(ii) The other bailor should be his close relative.

(iii) The petitioner will attend the court on each and every date and on account of even single default, the learned court shall cancel the bail bond furnished by the petitioner.

(iv) The petitioner will deposit a self-attested copy of his Aadhar Card along with his mobile number before the learned court which he will not change during the pendency of the case without prior permission of the court.

(v) The petitioner shall fully co-operate with the proceedings before the learned trial court.

6. The instant application is allowed with the aforesaid conditions.

7. Let a copy of this order be communicated to the learned court concerned through "FAX/email".

(Anubha Rawat Choudhary, J.) Date of Order:09.03.2026 Saurav Date of Uploading:09.03.2026