Maqbul Ansari @ Md. Makbul Ansari vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 2289 Jhar

Jharkhand High Court

Maqbul Ansari @ Md. Makbul Ansari vs The State Of Jharkhand ... Opposite ... on 23 March, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                          Neutral Citation No. 2026:JHHC:8130

               IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   B.A. No. 03 of 2026
               Maqbul Ansari @ Md. Makbul Ansari              ...   Petitioner
                                       Versus
               The State of Jharkhand                         ... Opposite Party
                                   ---

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

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               For the Petitioner          : Mr. Randhir Kumar, Advocate
               For the State               : A.P.P.
                                           ---
               Order No. 03                             Dated 23rd March, 2026

Heard the learned counsel appearing for the respective parties. The petitioner is an accused in connection with Nawalshahi P.S. Case No. 61 of 2025.

The petitioner by impersonating himself as Rahul had developed friendship with the informant and on the pretext of marriage, he had established physical relationship with her. The petitioner had put vermillion on the forehead of the informant and further established physical relationship with her. Later on, the informant came to know that the petitioner is a person of a different religious community.

Submission has been advanced by the learned counsel for the petitioner that the informant is a major and she has consented to the sexual overtures of the petitioner. Learned counsel submits that the petitioner is in custody since 18.08.2025.

Learned A.P.P. has opposed the prayer for bail of the petitioner and has submitted that in the 164 Cr.P.C. statement of the victim she has supported the allegations levelled against the petitioner.

Regard being had to the fact that the victim was a major and had consented to establish physical relationship with the petitioner, the petitioner is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Koderma in connection with Nawalshahi P.S. Case No. 61 of 2025.

(RONGON MUKHOPADHYAY,J.) 23.03.2026 MK