Saddam Ansari vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1695 Jhar

Jharkhand High Court

Saddam Ansari vs The State Of Jharkhand ... Opposite ... on 10 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                 ( 2026:JHHC:6324 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              B.A. No. 1147 of 2026
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Saddam Ansari, aged about 32 years, son of Sirajuddin Ansari, resident of Village-Shyamdih, Gopalpur, P.O. & P.S.-

     Katras, Dist.-Dhanbad              ...          Petitioner
                                Versus
     The State of Jharkhand             ...        Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Ramesh Kumar, Advocate : Ms. Neelam Kumari, Advocate For the State : Mr. Santosh Kr. Shukla, Addl. P.P.

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Order No.02 Dated- 10.03.2026

Heard the parties.

The petitioner has moved this Court for grant of bail in connection with S.T. Case No. 10 of 2026 arising out of Balidih P.S. Case No.39 of 2025(s) registered for the offences punishable under sections 310(2)/317(3) of the B.N.S., 2023.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner committed dacoity and looted Rs.70,000/- cash and gold ornaments. It is further submitted that the allegations against the petitioner are all false and though the petitioner is not named in the FIR but without holding any T.I. Parade, charge sheet has been submitted against the petitioner. It is then submitted that the petitioner has been in custody since 20.11.2025, as has been mentioned in paragraph no. 17 of the bail application. It is next submitted that the petitioner undertakes to cooperate with the trial of the case and further undertakes that he will not annoy or disturb the witnesses of the case in any manner during the trial of the case. It is lastly submitted that the co-accused persons with similar allegations, have already been admitted to bail by the coordinate Benches of this Court. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge the abovenamed petitioner on bail. Accordingly, 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 learned A.S.J.-I, Bokaro, in connection with S.T. Case No. 10 of 2026 arising out of Balidih P.S. Case No.39 of 2025(s) with the condition that the petitioner will cooperate with the trial of the case and will furnish his mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number during the trial of the case, with further condition that he will not annoy or disturb the witnesses of the case in any manner during the trial of the case.

(Anil Kumar Choudhary, J.) 10.03.2026 Gunjan-