Nitesh Kumar vs The State Of Jharkhand

2/03.08.2026 Heard learned counsels for petitioner and for State.

The petitioner is apprehending his arrest in connection with Ranka PS Case No.38 of 2026, for offence registered under section 108 of BNS, 2023, pending in court of learned J.M.F.C., Garhwa.

Learned counsel for petitioner submits that the petitioner is a student of Class VIII and the victim was also a student of the same Class. He next submits that the allegation is made that the petitioner has talked with the victim and thereafter she has consumed poison. He next submits that the petitioner has nothing to do with the said suicide made by the deceased.

Learned State counsel opposes prayer and submits that that allegations are there that this petitioner has talked with the deceased.

In the FIR only allegation is made that the petitioner has talked with the deceased and apart from that, there is no allegation and it is not disclosed as to how the petitioner has instigated the victim to consume poison and the petitioner is a student of Class VIII, I am inclined to grant anticipatory bail to petitioner.

Accordingly, petitioner, above named, is hereby directed to surrender before learned court within three weeks from today, and in event of his surrender/arrest, petitioner, above named, shall 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 J.M.F.C., Garhwa, in connection with Ranka PS Case No.38 of 2026, subject to the conditions as laid down under section 482(2) of Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.