Md. Irshad Ansari @ Sonu vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1698 Jhar

Jharkhand High Court

Md. Irshad Ansari @ Sonu vs The State Of Jharkhand ... Opposite ... on 10 March, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                             2026:JHHC:6187

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            B.A. No.1248 of 2026
                                  -----
           Md. Irshad Ansari @ Sonu, son of Israil Mian, resident of village
           Adhanchuwa, PO Motleda, PS Bengabad, District Giridih
                                                         ... Petitioner(s).
                                  Versus
           The State of Jharkhand                     ... Opposite Party(s).

           CORAM       :       SRI ANANDA SEN, J.

------

           For the Petitioner(s)    : Mr. Shree Nivas Roy, Advocate
           For the State            : Mr. Rakesh Ranjan, APP

                                    .........

02 /10.03.2026: This bail application has been filed under Sections 483 & 484 of BNSS, 2023 wherein, prayer has been made for grant of bail as he is in custody for allegedly committing offence punishable under Sections 109/61(2) of the Bharatiya Nyaya Sanhita and Sections 27 of the Arms Act.

2. Heard, learned counsel for the petitioner, learned counsel for the State and have also gone through the impugned order.

3. It is alleged that the son of the informant was attacked by several persons, the petitioner was one of them. The specific allegation is against one Jakir Ansari who has shot upon the son of the informant who sustained injury but later on was saved.

4. Learned APP opposes the prayer for bail.

5. From the impugned order, it is apparent that there was some dispute between the son of the informant and one Jakir Ansari who happens to be brother-in-law of the injured as a result of the which the occurrence has taken place.

6. Considering the fact that this petitioner has not given the blow nor shot the son of the informant and the allegation against the petitioner is general, I am inclined to grant bail to the petitioner. Accordingly, the petitioner, named above, is directed

2026:JHHC:6187

to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Sub Divisional, Judicial Magistrate, Giridih in connection with Giridih (M) PS Case No. 373 of 2025 subject to the condition that one of the bailors should be a close relative of the petitioner, having sufficient landed property in his/her own name within the State of Jharkhand.

7. Accordingly, this bail application is allowed.

(ANANDA SEN, J.)

10.03.2026 Tanuj/CP-3

Uploaded on 11.03.2026