Avhishek Kumar vs. The State Of Jharkhand
Facts
The petitioner, Avhishek Kumar, is seeking anticipatory bail in connection with Argora P.S. Case No. 59 of 2026. The allegations state that the petitioner and a co-accused, under the guise of preparing a rent agreement, obtained the informant's PAN card, Aadhar card, and electricity bill. Subsequently, it was discovered that these documents were misused to open a GST account and a current account in the informant's name. The impugned order, dated 07.05.2026, notes that the investigation, as reflected in paragraphs 7 and 8 of the case diary, indicates the petitioner and co-accused fraudulently procured identity documents and papers of the informant to create a forged GST account and a current account in the informant's name.
Held
The Court held that the petitioner is not entitled to anticipatory bail. The reasoning is based on the findings recorded in paragraphs 7 and 8 of the case diary, as mentioned in the impugned order dated 07.05.2026. These findings indicate that the petitioner and the co-accused had fraudulently procured the identity cards and papers of the informant and had prepared a forged GST account as well as a current account in the informant's name. Given these serious allegations of fraud and misuse of identity documents, the Court was not inclined to extend the privilege of anticipatory bail. The operative direction was to reject the anticipatory bail application.
Key Issues
1. Whether the petitioner is entitled to anticipatory bail in connection with Argora P.S. Case No. 59 of 2026, considering the allegations of fraudulent procurement of identity documents and opening of a forged GST account in the name of the informant? The petitioner argued that the allegations against him have not been found to be correct during the investigation. The State (Opposite Party) did not present any specific arguments beyond the A.P.P. representing them. The Court's decision hinges on the findings from the case diary regarding the fraudulent opening of accounts.
Sections Cited
None explicitly mentioned
AI-generated summary — verify with the full judgment below
2026:JHHC:15988 IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A No. 2847 of 2026
Avhishek Kumar
… … Petitioner
Versus
The State of Jharkhand
... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Rupesh Kumar, Advocate For the Opp. Party : A.P.P
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02/02.06.2026 Heard Mr. Rupesh Kumar, learned counsel for the petitioner and learned A.P.P.
The petitioner apprehends his arrest in connection with Argora P.S. Case No.59 of 2026. It has been alleged that the petitioner and another accused had expressed their desire to take the house of the informant on rent. On the garb of preparing a rent agreement, they had taken the PAN card, Aadhar Card and electricity bill, etc. of the informant and later on the informant came to know that the said documents were misused and GST account and current account were opened in the name of the informant.
Though it has been submitted by learned counsel for the petitioner that the allegation against the petitioner has not been
The judgment continues below.
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