Ajay Kumar vs The State Of Jharkhand ... Opp. Party
2026 Latest Caselaw 2044 Jhar

Jharkhand High Court

Ajay Kumar vs The State Of Jharkhand ... Opp. Party on 17 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                        2026:JHHC:7199




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           ABA No.1092 of 2026

            Ajay Kumar, aged about 53 years, son of Bhupendra Kumar Sinha,
            Resident of Bhokra, P.O. & P.S.-Muzaffarpur, District - Muzaffarpur,
            State- Bihar.                               .... Petitioner
                                       Versus
             The State of Jharkhand                     ...     Opp. Party
                                    --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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             For the Petitioner     :       Mr. Agnivesh, Advocate
                                            Mr. Niraj Kumar, Advocate
             For the State          :       Mr. Someshwar Roy, APP
                                    ------
2/17.03.2026       Heard learned counsel appearing on behalf of Petitioner and

learned counsel appearing on behalf of the State.

2. The petitioner is apprehending his arrest in connection with

Mirzachowki P.S. case No. 18 of 2017, for the offence registered

under Sections 147, 148, 149, 336, 337, 332, 333, 353, 307, 504, 506

and 379 of the Indian Penal Code and under section 54 of the

M.M.R.D Act, pending in the Court of learned Sub-Divisional

Judicial Magistrate, Sahibganj.

3. Learned counsel appearing for the petitioner submits that the

FIR has been registered against unknown truck drivers and helpers.

He then submits that the petitioner is the owner of the truck bearing

number BR06G5149 and only due to that the petitioner has been

made accused. He then submits that other co-accused persons have

already provided privilege of anticipatory bail in ABA No.3820 of

2020, 6299 of 2020, 2758 of 2022, 6785 of 2022, 90 of 2024, 477 of

2024, 744 of 2024, 3254 of 2024 and in ABA No. 5472 of 2025. He

also submits that the petitioner is having no criminal antecedent as

disclosed in paragraph number 17 of the petition.

2026:JHHC:7199

4. Learned counsel appearing for the State opposed the prayer and

submits that illegally stone chips were being carried in the said truck.

5. Considering that the petitioner is owner of one of the truck and

several other co-accused persons have been provided privilege of

anticipatory bail in aforementioned ABAs, further, the petitioner is

having no criminal antecedents as disclosed in paragraph 17 of the

petition, in that view of the matter, the petitioner above named is

directed to surrender before the learned Court within two weeks and

the learned Court shall release the petitioner on such terms and

condition and sureties, as the learned Court may deem fit and proper.

(Sanjay Kumar Dwivedi, J.) 17.03.2026 R.Kumar