Piyush Paswan vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 1998 Jhar

Jharkhand High Court

Piyush Paswan vs The State Of Jharkhand ..... ... ... on 16 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                      ( 2026:JHHC:6894 )




IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A. B. A. No. 1012 of 2026

       Piyush Paswan, aged about 30 years, son of Raj Kumar Paswan, resident of
       Gopalpur Colony, P.O. Mugma, P.S. Nisra, District-Dhanbad, Jharkhand
                                                       ...... ...   Petitioner
                             Versus
The State of Jharkhand                                .....      ...  Opposite Party
                          --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Raj Nandan Chatterjee, Advocate For the State : Mr. Praful Jojo, A.P.P

02/ 16.03.2026: Heard learned counsel for the petitioner and learned counsel

for the State.

2. The petitioner is apprehending his arrest in connection with Chirkunda

P.S. Case No. 268 of 2023, registered under section 379 of I.P.C, pending in the

Court of learned C.J.M, Dhanbad.

3. Learned counsel for the petitioner submits that the petitioner is not

named in F.I.R and the name of the petitioner has come in the confessional

statement of the co-accused. He next submits that the petitioner has no criminal

antecedent which is disclosed in para 17 of the petition. He further submits that the

motorcycle in question has been seized in another case and in identical situation

the co-accused has been granted anticipatory bail in A.B.A. No. 5187 of 2025. On

these grounds, he submits that the petitioner may kindly be provided privilege of

anticipatory bail.

4. Learned counsel for the State opposes the prayer and submits that

allegations are there of committing theft of motorcycle.

5. Considering that petitioner is not named in F.I.R and the name of the

petitioner has come in the confessional statement of the co-accused, the

petitioner has no criminal antecedent which is disclosed in para 17 of the petition,

the motorcycle in question has been seized in another case and in identical

situation the co-accused has been granted anticipatory bail in the aforesaid A.B.A

and in that view of the matter, petitioner is directed to surrender before the

learned court within two weeks from today and the learned court shall release the ( 2026:JHHC:6894 )

petitioners on terms and conditions and sureties as learned court deems fit and

proper.

6. This anticipatory bail application is disposed of.

Dt.16.03.2026                                        ( Sanjay Kumar Dwivedi, J.)
satyarthi-