Imroj Ansari @ Emroj Ansari vs The State Of Jharkhand ..... Opp. Party
2026 Latest Caselaw 1740 Jhar

Jharkhand High Court

Imroj Ansari @ Emroj Ansari vs The State Of Jharkhand ..... Opp. Party on 10 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                        2026:JHHC:6205

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    B.A No.1370 of 2026

       Imroj Ansari @ Emroj Ansari, male, aged about 27 years,
       S/o Wahid Ansari, R/o Village Dhotha Toli, P.O Bargari,
       Bargari P.S. Mandar, District Ranchi (Jharkhand -
       835205) Aadhar (UID) No: 5361 5922 5723.
                                           ......     Petitioner
                           Versus
       The State of Jharkhand                       .....        Opp. Party
                                 ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Tauseef Jawed, Advocate For the State : Mr. Fahad Allam, A.P.P

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02/Dated: 10th March, 2026

1. Heard learned counsel for the parties.

2. The applicant, who is in custody since 08.09.2025, has approached this Court for grant of regular bail in connection with Ratu P.S. Case No.313 of 2025, registered for the offence under Section 103(1)/ 109/ 61(2)/ 3(5) of the BNS, 2023 and Section 27 of the Arms Act, pending in the court of learned J.M.F.C XXIV, Ranchi.

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 is not named in the F.I.R. He has been roped in the present case only on the basis of confession of the co-accused and except confession, there is no other material against him. On the above basis, prayer for bail has been made.

4. On the other hand, learned A.P.P has opposed the prayer for bail stating that during investigation it has come that this applicant was in constant touch with the co-accused on phone and further, there is transaction of money also.

5. Considering the above fact, I am not inclined to enlarge the applicant on bail at this stage. Accordingly, the prayer for bail of the applicant is, hereby, rejected.

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

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