Md Shahid Afredi vs The State Of Jharkhand. ....Opp. Party
2026 Latest Caselaw 2154 Jhar

Jharkhand High Court

Md Shahid Afredi vs The State Of Jharkhand. ....Opp. Party on 19 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                                  2026:JHHC:7585

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  B.A. No. 822 of 2026
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Md Shahid Afredi, aged about 30 years, son of Md Raju, resident of Dobo, P.O.-Kapali, O.P.-Kapali, P.S.-Chandil, District-Seriakella Kharsawan, State-Jharkahnd.

                                                                                ....Petitioner
                                           Versus
     The State of Jharkhand.                                                    ....Opp. Party
                                              ---------
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
                                              ---------
     For the Petitioner              : Mr. Rohan Mazumdar, Advocate
     For the Opp. Party              : Mrs. Vandana Bharti, A.P.P.
                                              ---------
03/Dated:-19.03.2026
     1.               Heard learned counsel for the parties.

2. The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Sections 109/308(4)/351(3)/3(5) of Bharatiya Nyaya Sanhita, 2023 and under Sections 27 of Arms Act.

3. Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case and he has committed no offence as alleged in the F.I.R. He further submits that the allegation is general and omnibus in nature and there is no specific allegation against the petitioner rather the allegation of firing is specifically against the co- accused person namely Irfan Rashid @ Chand and charge sheet has already been submitted. He further submits that nothing incriminating nor any fire arm has been recovered from the conscious possession of the petitioner and the petitioner has got no criminal antecedents and the petitioner for no offence has been languishing in custody since 10.09.2025; as such, the petitioner may be enlarged on bail. He submits that the petitioner is ready to abide by every condition as imposed by this court.

4. Learned A.P.P. vehemently opposes the prayer for bail of the petitioner.

5. Having regard to the facts of the case and looking to the allegations made against this petitioner coupled with the fact that there is no recovery of any incriminating article from the petitioner and that the specific allegation is against one Irfan Rashid @ Chand; therefore, I am inclined to enlarge this petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Rupees Twenty Thousand only) with two sureties of like amount each to the satisfaction of learned Sub Divisional Judicial Magistrate, Chandil in connection with Chandil P.S. Case No. 146/2025.

6. It is made clear that the petitioner shall appear on each and every date before the learned trial court and he shall not threaten any witnesses and shall co- operate in trial and if any adverse report will come against this petitioner, learned trial court shall be at liberty to cancel the bail of this petitioner.

(Deepak Roshan, J.) MARCH 19, 2026 vikas/-

uploaded 19.03.2025