Saddam Ansari vs The State Of Jharkhand
2026 Latest Caselaw 1876 Jhar

Jharkhand High Court

Saddam Ansari vs The State Of Jharkhand on 13 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                    [2026:JHHC:6795]


      IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                              A.B.A. No. 1291 of 2026
      Saddam Ansari, aged about 27 years, Son of Alam
      Ansari, resident of Village- Hanhat, P.O. & P.S. Kairo,
      District: -Lohardaga.
                                                    .....   ...       Petitioner
                                    Versus
      The State of Jharkhand
                                               ..... ...      Opposite Party
                         --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Gautam Kumar Pandey, Advocate. For the State : Mr. Satish Kumar Keshri, A.P.P.

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03/ 13.03.2026 Heard learned counsel for the petitioner and learned A.P.P

for the State.

2. The petitioner is apprehending his arrest in connection with

Kairo P.S. Case No. 40 of 2025, registered for the offence under

Sections 115, 126, 109 and 3(5) of Bharatiya Nyaya Sanhita, 2023,

pending in the court of learned Sub Divisional Judicial Magistrate,

Lohardaga.

3. Learned counsel appearing for the petitioner submits that

the altercation took place due to financial transaction between the

parties. He next submits that there are general and omnibus allegations

against the petitioner of making assault upon the nephew of the

informant. He further submits that the petitioner is having no criminal

antecedent and disclosure to that effect has been made in para-14 of the

petition.

4. Learned A.P.P. appearing for the State has opposed the

prayer and submits that the allegation of assault is there.

5. Looking into the contents of the FIR, it transpires that there

is direct and specific allegation against one Jalil Ansari of making

assault upon the nephew of the informant and so far as this petitioner is

[2026:JHHC:6795]

concerned, there are general and omnibus allegations and further the

petitioner is having no criminal antecedent and disclosure to that effect

has been made in para-14 of the petition and in that view of the matter,

the petitioner, named above, is directed to surrender before the learned

Court within two weeks from today and the learned Court shall release

the petitioner on such terms and conditions or the sureties as the

learned Court may deem fit and proper.

(Sanjay Kumar Dwivedi, J.) Dated:-13.03.2026 Amitesh/-