Teklal Mahto @ Teklal Kumar vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 2394 Jhar

Jharkhand High Court

Teklal Mahto @ Teklal Kumar vs The State Of Jharkhand .... Opposite ... on 25 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                       Neutral Citation No. (2026:JHHC:8533)

                IN THE HIGH COURT OF JHARKHAND, RANCHI
                          A.B.A. No. 1053 of 2026
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1. Teklal Mahto @ Teklal Kumar, son of Madan Mahto, aged about 32 years, resident of village- Arahara, P.O. +P.S.- Barkagaon, District- Hazaribagh

2. Saroj Mahto @ Saroj Kumar Mahto, son of Madan Mahto, aged about 28 years, resident of village- Arahara, P.O. +P.S.- Barkagaon, District- Hazaribagh

3. Madan Mahto, son of late Ramlal Mahto, aged about 55 years, resident of village- Arahara, P.O. + P.S.- Barkagaon, District- Hazaribagh. .... Petitioners

-- Versus --

The State of Jharkhand .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Virendra Kumar, Advocate For the State :- Mr. Rakesh Ranjan, A.P.P.

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02/25.03.2026 Heard learned counsel appearing for the petitioners as well

as the learned counsel appearing for the State.

2. The petitioners are apprehending their arrest in connection

with Barkagaon P.S. Case No.237 of 2025, for the alleged offences

registered under Sections 126(2), 115(2), 132, 109(1), 351(1), 352,

3(5) of the B.N.S., pending in the Court of learned Judicial

Magistrate, 1st Class, Hazaribagh.

3. Learned counsel appearing for the petitioners submits that

the petitioners have been falsely implicated in this case and the

allegations are made while the Officers of N.T.P.C after making the

measurement of the land were coming, the attack has been made

by the petitioners upon them. He submits that the prayer for

anticipatory bail of the petitioners may kindly be allowed.

4. Learned counsel appearing for the State opposes the prayer

and submits that all these petitioners are named accused and they

have all of a sudden attacked upon the Officers of the N.T.P.C. In

view, the prayer for anticipatory bail of the petitioners may kindly

be rejected.

5. All these petitioners are named accused, the allegations are

made that they appeared all of sudden and attacked upon the

Officers of the N.T.P.C. with deadly weapon with an intention to kill

them at the spot and they demanded ransom from them and the

witnesses in paragraphs-5, 6 and 7 have supported the prosecution

case and that has come in the order of learned Sessions Judge.

6. In view of that, I am not inclined to grant privilege of

anticipatory bail to the petitioners, hence, the prayers for

anticipatory bail of the petitioners are hereby rejected.

(Sanjay Kumar Dwivedi, J.) Dated 25.03.2026 Jay/