Kishor Yadav vs State Of Jharkhand

Sanjay Kumar Dwivedi, J

Heard the learned counsel appearing for the petitioner and learned counsel appearing on behalf of the respondent State.

This application has been filed for grant of regular bail to  the petitioner in connection with  Birni  P.S. Case No.255  of 2025, registered for the offence under sections 191(2), 191(3), 190, 303(2),  76,  118(2),  109(1),  115(2)  of  BNS,  2023,  pending  in  court of learned Chief Judicial Magistrate, Giridih.

The learned counsel appearing for the petitioner submits  that  there  is  case  and  counter  case  between  the  parties.  He submits that Sanjeeta Devi who has also been made one of the accused has lodged the  case  against the  informant side  on 16.9.2025 and thereafter on the next date 17.09.2025 the instant case has been lodged against the petitioner. He further submits that allegation are there of land dispute between both the parties which is also disclosed in the FIR. He next submits that coaccused persons have been granted anticipatory bail by the learned  Sessions  Judge in A.B.P.  No.2044 of 2025 and the petitioner is in custody since 17.9.2025 and the petitioner has got no criminal antecedent as disclosed in para 18.

The learned counsel appearing on behalf of the respondent State opposed the prayer of regular bail of the petitioner and submits that allegations are there of assault.

From the contents of the FIR it transpires that the allegations  of  assault  is  also  there  against  one  Shahdeo  Yadav  and Manish Yadav and Manish Yadav has been granted  anticipatory bail and the finger of informant has been chopped by the assault made by Manish Yadav and the petitioner is in custody since 17.9.2025 and the petitioner has got no criminal antecedent as aforesaid, I am inclined to grant regular bail to the petitioner.

Accordingly, petitioner, above named, is hereby directed to be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand),  with two sureties  of like amount each, to satisfaction of learned Chief Judicial Magistrate, Giridih, in connection with Birni P.S. Case No.255 of 2025.