Gaytri Devi vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 2196 Jhar

Jharkhand High Court

Gaytri Devi vs The State Of Jharkhand .... Opposite ... on 20 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                    2026:JHHC:7918




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 1046 of 2026
                                          ----

Gaytri Devi, aged about 49 years, W/o Ramesh Prasad, R/o village - Khatin, PS - Chhatarpur, PO - Bara, District -

             Palamau, Jharkhand                       .... Petitioner
                                  --    Versus   --
             The State of Jharkhand                   .... Opposite Party
                                          ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Sheo Kr. Singh, Advocate :- Mrs. Juhi Kumari, Advocate For the State :- Mr. Someshwar Roy, Advocate

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02/20.03.2026 Heard learned counsel appearing for the petitioner as well

as the learned counsel appearing for the State.

2. The petitioner is apprehending his arrest in connection with

Chhatarpur P.S. Case No.186 of 2024 for the alleged offences

registered under Sections 126(2), 127(2), 115(2), 117(2), 191(2),

191(3), 190, 352, 351(2) and 109 of Bharatiya Nyaya Sanhita, 2023,

pending in the Court of learned Judicial Magistrate 1st Class,

Palamau.

3. Learned counsel appearing for the petitioner submits that

there are case and counter case and there is land dispute between

the parties. He further submits that the petitioner has got no

criminal antecedent as disclosed in paragraph No.13 of the petition.

4. Learned counsel appearing for the State opposed the prayer

and submits that allegations of assault are there.

2026:JHHC:7918

5. Considering that there are case and counter case and both

the sides are said to be agnates and the petitioner has got no

criminal antecedent as disclosed in paragraph No.13 of the petition

and further the petitioner is a lady and in that view of the matter,

the petitioner is directed to surrender before the learned Court

within two weeks and the learned Court shall release the petitioner

on such terms and conditions or the sureties as the learned Court

may deem fit and proper.

(Sanjay Kumar Dwivedi, J.) Dated 20.03.2026 Sangam/