Vinod Yadav @ Binod Yadav @ Vinod Kumar vs The State Of Jharkhand
2026 Latest Caselaw 2466 Jhar

Jharkhand High Court

Vinod Yadav @ Binod Yadav @ Vinod Kumar vs The State Of Jharkhand on 26 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                  [2026:JHHC:8696]


      IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                          A.B.A. No. 1179 of 2026
      Vinod Yadav @ Binod Yadav @ Vinod Kumar, Aged
      about 23 years, S/O- Devendra Yadav @ Karu Yadav,
      R/O- Asha Kothi, P.O- Nawagarh, P.S- Madhuban,
      District-Dhanbad.
                                                  .....   ...     Petitioner
                                 Versus
      The State of Jharkhand
                                                 ..... ...    Opposite Party
                           --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Deepak Sahu, Advocate.

      For the State        :        Mrs. Lily Sahay, A.P.P.
                           ------

03/ 26.03.2026 Heard learned counsel for the petitioner and learned A.P.P

for the State.

2. The petitioner is apprehending his arrest in connection with

Madhuban P.S. Case No. 04 of 2025, registered for the offence under

Sections 191(2), 191(3), 190, 121(2), 132, 127(1) and 109(1) of the

Bharatiya Nyaya Sanhita, 2023 and Section 3 of the Prevention of

Damage of Public Property Act, 1984, pending in the court of learned

Judicial Magistrate, 1st Class, Dhanbad.

3. Learned counsel appearing for the petitioner submits that

the learned court has been pleased to issue process under Section 84 of

Bharatiya Nagarik Suraksha Sanhita, 2023. He next submits that said

process has been challenged before this court in Cr.M.P. No. 1269 of

2025 and in the said case, the stay has been granted. He further submits

that there are general and omnibus allegations against 11 named and

100-120 unknown persons of pelting stones upon the police party. He

then submits that three of the other co-accused have already been

provided the privilege of anticipatory bail in A.B.A. No. 6298 of 2025

by this court.

[2026:JHHC:8696]

4. Learned A.P.P. appearing for the State has opposed the

prayer and submits that the allegations are there of pelting stones upon

the police party.

5. Considering that the process under Section 84 of Bharatiya

Nagarik Suraksha Sanhita, 2023 has already been stayed in the

aforementioned Cr.M.P. and from the FIR, it transpires that there are

general and omnibus allegations against 11 named and 100-120

unknown persons of pelting stones upon the police party and further

three of the co-accused have already been provided the privilege of

anticipatory bail by this court as aforesaid, in that view of the matter,

the petitioner, named above, is directed to surrender before the learned

Court within two weeks from today and the learned Court shall release

the petitioner on such terms and conditions or the sureties as the

learned Court may deem fit and proper.

(Sanjay Kumar Dwivedi, J.) Dated:-26.03.2026 Amitesh/-