Jharkhand High Court
Saiyad Farhan Alam @ Md. Lovely vs The State Of Jharkhand ... Opposite ... on 22 January, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
2026:JHHC:1706
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 332 of 2026
Saiyad Farhan Alam @ Md. Lovely, aged about 40 years, son of
Mohammad Mahmud Alam, resident of Panah Kola, P.O. & P.S. Madhupur,
District Deoghar, State Jharkhand ... Petitioner
-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 Petitioner : Mr. Rohan Mazumdar, Advocate
For the State : Mr. Abhay Kr. Tiwari, A.P.P.
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02/22.01.2026 Heard learned counsel appearing for the petitioner and learned
counsel appearing for the State.
2. The petitioner is apprehending his arrest in connection with Govindpur P.S. Case No. 528 of 2025, registered for the offence under Sections 318(4), 338, 336(2), 340(2), 61(2), 297(2), 3(5) of the BNS, Section 7 of the Lottery Regulation Act and Section 11 of Bihar and Bengal Gambling Act and Section 4/5 of Bihar Ban on Lottery Act, pending in the Court of the learned Judicial Magistrate, 1st Class, Dhanbad.
3. Learned counsel for petitioner submits that from the house of the co-accused namely Israil Anasari, four printers, two HP Laptops, four paper cutting machines, staplers and packet of stapler pins have been recovered and the allegations are made of preparing forged lottery packets. He further submits that the name of the petitioner has come on confessional statement of the coaccused person namely Akbar Ali. He next submits that the allegations are also there that bike of the petitioner was recovered from the house of the coaccused namely Israil Ansari. It is also submitted that the co-accused has been granted anticipatory bail in A.B.A. No. 62 of 2026.
4. Learned State counsel opposes prayer and submits that bike of the petitioner was recovered from the alleged place of occurrence.
2026:JHHC:1706
5. Considering that name of the petitioner has come on confessional statement of coaccused namely Akbar Ali and the documents/ articles have been recovered from the house of one Israil Ansari and the co-accused has been granted anticipatory bail, I am inclined to grant anticipatory bail to petitioner.
6. Accordingly, the above-named petitioner is directed to surrender before the learned Court within three weeks from today and in the event of his arrest or surrender, he shall be enlarged on bail on furnishing bail bond of Rs.25,000/- (Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of earned Judicial Magistrate, 1st Class, Dhanbad in connection with Govindpur P.S. Case No. 528 of 2025, subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
(Sanjay Kumar Dwivedi, J.) Dated: 22nd January, 2026 Vedanti/-
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