Jharkhand High Court
Dilip Kumar Saw vs The State Of Jharkhand .... .... .... ... on 22 April, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
[2026:JHHC:12000]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.3353 of 2026
------
Dilip Kumar Saw, aged about 37 years, Son of Madhusudan Saw, resident of Maithan More, Shivlibari, P.O. & P.S. Chirkunda, District- Dhanbad, Jharkhand.
.... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party
------
CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
------
For the Petitioner : Mr. Zaid Ahmed, Advocate
For the State : Mr. Praful Jojo, Addl.P.P
------
Order No.02 Dated- 22-04-2026
Heard the parties.
The petitioner has been made accused in connection Chirkunda (Maithan O.P.) P.S. Case No.48 of 2026 registered for the offences punishable under Sections 317(5) & 3(5) of the B.N.S. Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was transporting the stolen iron scrap and mobiles in his pickup vehicle which were seized and the petitioner was unable to produce any valid documents. It is next submitted that the allegation against the petitioner is false. There is no theft report in respect of the seized iron scrap and the petitioner has not committed any offence. It is then submitted that the petitioner undertakes that he will co- operate with the trial of the case and that he will not annoy or disturb the informant or any of his family members in any manner during the trial of the case. It is lastly submitted that the petitioner has been in custody since 25.02.2026 as has been mentioned in para-15 of the instant bail application. Hence it is submitted that the petitioner be released on bail.
Learned Addl. P.P. opposes the prayer for bail. Considering the facts of this case, the above-named petitioner is directed to be enlarged 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 Chief Judicial Magistrate, Dhanbad in connection with Chirkunda (Maithan O.P.) P.S. Case No.48 of 2026 with the condition that he will co- operate with the trial of the case, furnish his mobile number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change his mobile number during the trial of the case and will not annoy or disturb the informant or any of his family members in any manner during the trial of the case.
(Anil Kumar Choudhary, J.) 22/04/2026 Amar/