Md. Nasim Sheikh vs The State Of Jharkhand
2026 Latest Caselaw 2169 Jhar

Citation : 2026 Latest Caselaw 2169 Jhar
Judgement Date : 19 March, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Md. Nasim Sheikh vs The State Of Jharkhand on 19 March, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                                                       2026:JHHC:7659




                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  B.A. No. 11433 of 2025

            Md. Nasim Sheikh                                      ... ... Petitioner
                                             Versus
             1. The State of Jharkhand
             2. Aisha Parween                                     ...    Opposite Parties
                                      -------

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

-------

For the Petitioner : Mr. Vishal Kr. Rai, Advocate For the Opp. Party : Ms. Anuradha Sahay, A.P.P. For the Informant : Mr. Shahid Khan, Advocate

-------

04/19.03.2026 Heard Mr. Vishal Kr. Rai, learned counsel for the petitioner and learned A.P.P assisted by Mr. Shahid Khan, learned counsel appearing for the informant.

The petitioner is an accused in connection with Azadnagar P.S. Case No.46 of 2025.

It has been alleged that despite being a huge amount given to the petitioner by the informant for purchase of a shop, the petitioner did not enter into an agreement. It has been alleged that the landlord had disclosed that he had given the shop on rent to ICICI Bank Ltd. and he had cancelled the agreement with the petitioner. Despite the cancellation the petitioner had taken the amount from the informant.

Though it has been submitted by the learned counsel for the petitioner that the allegation seems to reveal a civil dispute and that the petitioner is in custody since 20.09.2025, but regard being had to the nature of allegations leveled against the petitioner and despite the agreement having been cancelled with the landlord, he had taken an amount of Rs.28,70,000/- from the informant and the fact that the petitioner has several criminal antecedents relating to similar nature of allegations, I am not inclined to grant bail to the petitioner. The same is hereby rejected at this stage.

(Rongon Mukhopadhyay, J.) Shamim/-

Uploaded on: 19 /03/2026