2025:JHHC:13004
1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.5820 of 2024
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1.Manu Singh @ Manuk Ganjhu, aged about 34 years, son of
late Shanichar Ganjhu
2.Naresh Ganjhu @ Naresh Singh @ Chhotu Singh, son of
Laxman Singh
3.Bhola Singh, son of Laxman Ganjhu
Sl. No. 1 to 3 all are resident of village Bengwatari, PO and PS
Bashishtha Nagar, District Chatra, Jharkhand
4.Dinesh Singh @ Dinesh Ganjhu, son of Khiru Singh, resident
of village Kumbhi, PO and PS Barachatti, District Gaya, Bihar
… … Petitioners
Versus
The State of Jharkhand. … … Opposite Party
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Anurag Kashyap, Advocate.
For the State : Mr. Sunil Kumar Dubey, A.P.P.
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05/ 30.04.2025
Heard the parties.
2. This anticipatory bail application under Section 482 of the
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been
preferred by the petitioner apprehending his arrest for offences
registered under Sections 147, 148, 149, 341, 325, 302 of the
Indian Penal Code in connection with Bashishtha Nagar PS Case
No. 64 of 2024 pending in the Court of learned Chief Judicial
Magistrate, Chatra.
3. Learned A.P.P. representing the State opposes the prayer
for anticipatory bail.
4. This is a case of mob lynching. The petitioners are the
part of mob in which one Vijay Ganjhu has been lynched who
killed Lakhan Singh Bhokta.
5. Considering the nature of allegation, this is not a fit case
of grant of anticipatory bail to this petitioner.
6. Accordingly, this anticipatory bail application is
dismissed.
(ANANDA SEN, J.)
Tanuj/Cp-3