Taiyab Ansari vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 2413 Jhar

Jharkhand High Court

Taiyab Ansari vs The State Of Jharkhand ... Opposite ... on 25 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                 ( 2026:JHHC:8383 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              B.A. No. 1584 of 2026
                       ------

Taiyab Ansari, aged about 28 years, son of Samim Ansari, resident of Marheta, P.S.-Muffasil, P.O.-Hazaribag, Dist.-

     Hazaribag                       ...            Petitioner
                             Versus
     The State of Jharkhand                   ...           Opposite Party
                                    ------

CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

------

     For the Petitioner       : Mr. Arun Kumar, Advocate
     For the State            : Mr. Azeemuddin, Addl. P.P.
                                    ------
     Order No.03 Dated- 25.03.2026
         Heard the parties.

The petitioner has moved this Court for grant of bail in connection with Korrah P.S. Case No.184 of 2025 registered for the offences punishable under sections 310(2) of B.N.S., 2023. The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner and the co- accused persons committed robbery by snatching the gold chain, ring, cash of Rs.90,000/-, two mobile phones of the informant and eight mobile phones from the friend of the informant at gun point. It is further submitted that the allegations against the petitioner are all false and drawing attention of this Court to annexure-2 at page no.4 of the supplementary affidavit, which is the Test Identification chart of the informant wherein, it has been stated that the informant could not identify any of the five accused persons including the petitioner; who were put on T.I. Parade. It is next submitted that charge sheet has been submitted in this case. It is then submitted that the petitioner has been in custody since 22.11.2025, as has been mentioned in paragraph no. 17 of the bail application. It is next submitted that the petitioner undertakes to cooperate with the trial of the case and further undertakes that he will not annoy or disturb the witnesses of the case in any manner during the trial of the case. It is lastly submitted that the co- accused persons with similar allegation have already been admitted to bail by coordinate Benches of this Court vide order dated 16.03.2026 in B.A. Nos.1583 and 1998 of 2026 respectively. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge the abovenamed petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned A.C.J.M., Hazaribagh, in connection with Korrah P.S. Case No.184 of 2025 with the condition that the petitioner will cooperate with the trial of the case and will furnish his mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number during the trial of the case, with further condition that he will not annoy or disturb the witnesses of the case in any manner during the trial of the case.

(Anil Kumar Choudhary, J.) 25.03.2026 Gunjan-