Kamruddin Ansari @ Karmudeen Shah Aged ... vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 1726 Jhar

Jharkhand High Court

Kamruddin Ansari @ Karmudeen Shah Aged ... vs The State Of Jharkhand ...... Opp. Party on 10 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                  2026:JHHC:6198

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.1314 of 2026

    Kamruddin Ansari @ Karmudeen Shah aged about 50
    years son of Mohamad Mustakim Shah, resident of
    village - Tetar, P.O + P.S - Manatu, Dist - Palamau.
                                           ...... Petitioner
                           Versus
    The State of Jharkhand                      ......   Opp. Party
                             ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Nandan Prasad, Advocate For the State : Mr. Prabir Kr. Chatterjee, Spl.P.P

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               th
02/Dated: 10        March, 2026

1. Heard learned counsel for the applicant and learned counsel for the State.

2. The applicant, who is in custody since 02.01.2026, has approached this Court for grant of regular bail in connection with Manatu P.S. Case No.01 of 2026, registered for the offence under Sections 196(1)/ 299/ 325 of the B.N.S., 2023, Section 11(1)(I) of the Prevention of Cruelty to Animals Act and Sections 12(1)/ 12(2) of the Jharkhand Bovine Animal Prohibition of Slaughter Act.

3. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his/ her part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that this applicant has been falsely implicated in the present case. It has further been submitted that this applicant works as a labourer for his livelihood. On the above basis, prayer for bail has been made.

4. On the other hand, learned counsel for the State has opposed the prayer for bail.

5. Considering the above fact and the period of custody, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned J.M., 1 st

2026:JHHC:6198

Class, Palamau at Daltonganj, in connection with Manatu P.S. Case No.01 of 2026, on the condition that the applicant will submit self attested photocopy of his Aadhaar Card and his mobile number before the learned trial court which he will always keep active and will not change it during pendency of this case without prior permission of the court.

(Rajesh Kumar, J.) 10th March, 2026 Ravi-Chandan/-

Uploaded on 11.03.2026