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Jharkhand High Court
Atiqur Shekh @ Atikur Rahman vs The State Of Jharkhand ... Opp. Party on 13 March, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
2026:JHHC:6734
IN THE HIGH COURT OF JHARKHAND AT RANCHI
ABA No.1281 of 2026
1. Atiqur Shekh @ Atikur Rahman, aged about 28 years, S/o Iyasni Shekh
@ Yeasin Shekh, resident of village- Naya Pitambara, P.O.-Pakur, P.S.
Pakur (M), District- Pakur (Jharkhand)
2. Shefa Shekh @ Sefaur Shekh, aged about 22 years, S/o Lt. Sentu Shekh,
resident of village- Naya Pitambara, P.O.- Pakur, District-Pakur P.S.- Pakur
(M), (Jharkhand)
3. Torikul Sk. @ Tarikul Rahman, aged about 22 years, S/o Iyasni Sk. @
Yeasin Sk., resident of village- Masjidpara, Bhabanipur, P.O. & P.S.-
Farakka, District- Murshidabad (West Bengal) at present residing at village-
Naya Pitambara, P.O.-Pakur, P.S. Pakur (M), District- Pakur (Jharkhand)
4. Mejar Shekh @ Mejarul Shekh, aged about 32 years, S/o Sarikul Islam,
resident of village-Dhuliyan, Sulitala, P.O. & P.S.-Samsherganj, District-
Murshidabad (West Bengal). .... Petitioners
Versus
The State of Jharkhand ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners : Md. Faruque Ansari, Advocate
For the State : Mrs. Amrita Kumari, A.P.P.
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2/13.03.2026 Heard learned counsel appearing on behalf of Petitioners and
learned counsel appearing on behalf of the State.
2. The petitioners are apprehending their arrest in connection with
Pakur (M) P.S. Case No. 143/2025, for the offence U/s 191(2), 191 (3),
190, 126 (2), 115(2), 118, 117 (2), 109(1), 303(2), 74, 352, 351 (2) of
BNS, pending in the Court of learned S.D.J.M., Pakur.
3. Learned counsel appearing for the petitioners submits that
petitioners have been falsely implicated in this case and there are
general and omnibus allegation against all the accused persons, in view
of that, anticipatory bail may kindly be granted.
4. Learned counsel appearing for the State opposed the prayer and
submits that there are direct allegations against petitioners Nos 1, 2 & 3
of assault and molestation, in view of that, anticipatory bail may kindly
be rejected.
2026:JHHC:6734
5. Looking into the contents of the FIR, it transpires that there are
allegations against petitioner No.1 and 3 of assault and molestation, in
view of that, I am not inclined to grant anticipatory bail to the petitioner
No.1 and petitioner No.3.
6. Accordingly anticipatory bail of petitioner No. 1 Atiqur Shekh @
Atikur Rahman and petitioner No. 3 Torikul Sk. @ Tarikul Rahman is
hereby rejected.
7. The allegation against the petitioner No. 2 of is threatening
through bomb, however, the exclusive act has not been added in the
FIR against him and there is no specific allegation against petitioner
No.4 also. In that view of the matter, I am inclined to grant anticipatory
bail to petitioner No. 2 and 4.
8. Accordingly, the petitioner No.2 Shefa Shekh @ Sefaur Shekh
and Petitioner No.4 Mejar Shekh @ Mejarul Shekh are directed to
surrender before the learned Court within three weeks from the date of
receipt of the order and on the event of their surrender / arrest, they
shall be released on bail on furnishing bail bond of Rs.25,000/-
(Twenty-Five Thousand) each with two sureties of the like amount of
each to the satisfaction of learned S.D.J.M., Pakur, in connection with
Pakur (M) P.S. Case No. 143/2025, subject to the condition as laid
down under Section 482(2) of Bharatiya Nagarik Suraksha Sanhita,
2023.
9. This Anticipatory Bail Application is accordingly partly allowed
and disposed of.
(Sanjay Kumar Dwivedi, J.)
13.03.2026
R.Kumar
