Sandesh Uraon Aged 29 Years vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 2238 Jhar

Jharkhand High Court

Sandesh Uraon Aged 29 Years vs The State Of Jharkhand ... Opposite ... on 20 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                             [2026:JHHC:7933]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr.M.P. No.92 of 2026
                            ------

Sandesh Uraon aged 29 years, Son of Swarath Uraon; Resident of Village - Dube Marathiya, P.O.- Tildag, P.S. & District- Garhwa ... Petitioner Versus The State of Jharkhand ... Opposite Party

------

CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

------

      For the Petitioner        : Mr. Gopal K. Sinha, Advocate
      For the State             : Mr. Vishwanath Roy, Spl.P.P.
                                       ------
     Order No:-03 Dated:-20-03-2026
           Heard the parties.

This criminal miscellaneous petition has been filed by the petitioner with the prayer for modification of the order dated 18.10.2023 passed in A.B.A. No.8841 of 2023.

It is submitted by the learned counsel for the petitioner that vide order dated 18.10.2023 passed in A.B.A. No.8841 of 2023, the petitioner was given the privileges of anticipatory bail and directed to surrender before the court below within six weeks upon his undertaking to deposit cash security of Rs.5,000/-. It is next submitted that due to unavoidable circumstances, the petitioner could not surrender within the stipulated time. It is next submitted that in the meantime the petitioner has made the said deposit and the copy of the receipt of the same has been annexed with the brief. It is further submitted that now the petitioner is ready and willing to surrender before the learned court below and unless six weeks' extension is granted to him, he will be highly prejudiced. Hence, it is submitted that the time period for the petitioner to surrender before the court below in terms of the order dated 18.10.2023 passed in A.B.A. No.8841 of 2023 be extended by six weeks from the date of this order.

Considering the aforesaid submission of the learned counsel for the petitioner, the prayer for extension of time for the petitioner to surrender in the court below in terms of the order dated 18.10.2023 passed in A.B.A. No.8841 of 2023 is allowed. Accordingly, the order dated 18.10.2023 passed in A.B.A. No.8841 of 2023 is modified by directing the petitioner to surrender within six weeks from the date of this order in terms of the order dated 18.10.2023 passed in A.B.A. No.8841 of 2023.

The order dated 18.10.2023 passed in A.B.A. No.8841 of 2023 is modified to the aforesaid extent only.

This criminal miscellaneous petition is disposed of accordingly.

(Anil Kumar Choudhary, J.) Dated- 20.03.2026-Animesh/