MANU SINGH ALIAS MANUK GANJHU v. THE STATE OF JHARKHAND

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

------ 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