Md. Diljuda Ansari @ Md. Diljuda vs The State Of Jharkhand ... Opp. Party
2026 Latest Caselaw 2383 Jhar

Jharkhand High Court

Md. Diljuda Ansari @ Md. Diljuda vs The State Of Jharkhand ... Opp. Party on 25 March, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                                                           2026:JHHC:8868




 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        B.A. No. 2441 of 2026
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Md. Diljuda Ansari @ Md. Diljuda, aged about 42 years, son of Late Sahabuddin Ansari, resident of Bara Tafir, P.O. & P.S.- Jirwabari, District- Sahibganj.

... Petitioner Versus The State of Jharkhand ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Vikas Kumar, Advocate For the Opp. Party : Mr. Lily Sahay, APP

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02/Dated: 25 March, 2026 th

1. The instant application has been filed under Sections 483 & 484 of BNSS, 2023 for grant of bail in connection with Borio (J) P.S. Case No. 273 of 2022 registered under Section 302 and 34 of IPC and Section 27 of the Arms Act pending in the court of Chief Judicial Magistrate, Sahibganj.

2. It has been contended on behalf of the petitioner that merely on the basis of the false allegation, the petitioner has been indulged in this present case.

3. It has been submitted that the prosecution story is based on omnibus and general allegations without any specific and independent evidence against the petitioner.

4. Further submission has been made that the co-accused persons, namely, Budhu Sah and Jagga Sah @ Yogesh Kumar Sah have been directed to be released on bail by the Co-ordinate Bench of this Court vide order dated 03.05.2023 and 13.07.2023 in B.A. No. 3178 of 2023 and B.A. No. 4588 of 2023, respectively.

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5. Submission has also been made that the petitioner is languishing judicial custody since 27.08.2025, as such, the present petitioner may also be enlarged on bail.

6. Learned Additional Public Prosecutor appearing for the opposite party-State has vehemently opposed the prayer for grant of bail and has submitted that the case of the present petitioner is on different footing to that of co-accused persons.

7. Further, the present petitioner is having the allegation of direct assault by the bullet fire due to which the son of the informant has died.

8. This Court, in order to consider whether the issue of parity is applicable or not with the case of co-accused persons, namely, Budhu Sah and Jagga Sah @ Yogesh Kumar Sah; who have been directed to be released on bail, , has gone through the attributability said to be committed by these co-accused persons.

9. The allegation against the present petitioner, as per the accusation, is being clarified that against the present petitioner, there is direct allegation of giving bullet injury to the son of informant, due to which the son of the informant has died.

10. Therefore, this Court is of the view that the case of the present petitioner is differently placed to that of co-accused persons, namely, Budhu Sah and Jagga Sah @ Yogesh Kumar Sah.

11. The nature of the allegation committed by the petitioner is serious in nature, since, he has directly assaulted the son of the informant by giving bullet fire injury, due to which the son of the informant has died.

12. Considering the nature of crime allegedly committed by the petitioner, this Court is not inclined to extent the privilege of bail to the petitioner.

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13. Accordingly, the instant bail application being B.A. No. 2441 of 2026 stands rejected.

14. It is made clear that any observation made herein will not prejudice the case of the appellant in course of trial and view as expressed by this Court is only limited to the instant bail application.

(Sujit Narayan Prasad, J.)

25th March, 2026 Samarth

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