Kisun Sao @ Kishun Sao vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 2163 Jhar

Jharkhand High Court

Kisun Sao @ Kishun Sao vs The State Of Jharkhand .... Opposite ... on 19 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                              2026:JHHC:7727

                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                             A.B.A. No. 211 of 2026
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Kisun Sao @ Kishun Sao, aged about 65 years, son of Barju Saw, resident of Village Beltu, Kandaber, PO and PS Keredari, District Hazaribag .... Petitioner

-- Versus --

The State of Jharkhand .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. A.K. Chaturvedy, Advocate For the State :- Mr. S.K. Shukla, Advocate

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2/19.03.2026 Heard learned counsels for petitioner and for State.

2. The petitioner is apprehending his arrest in connection with Keredari P.S. Case No.98 of 2025, for offence registered under section 103(1), 3(5) of BNS, 2023, pending in court of learned Judicial Magistrate, First Class, Hazaribagh.

3. Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case and false allegations are made against the petitioner of assault and on this ground, he submits that anticipatory bail may kindly be granted.

4. Learned State counsel opposes prayer and submits that there is direct allegations against the petitioner of assault and pursuant to that, the death has occurred.

5. Looking to the contents of the FIR, it appears that there is direct allegation of assault against the petitioner and pursuant to that, the deceased has died, I am not inclined to grant anticipatory bail to the petitioner, and accordingly, this anticipatory bail application is hereby dismissed.

( Sanjay Kumar Dwivedi, J.) 19.03.2026 SI/