Rajesh Sao @ Rajesh Prasad & Ors vs State Of Jharkhand
2022 Latest Caselaw 564 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  A.B.A. No. 7113 of 2021
          Rajesh Sao @ Rajesh Prasad & Ors..........           Petitioners
                                  Versus
          State of Jharkhand. ............                           Opp. Party
                                  ......

Coram: Hon'ble Mr. Justice Ananda Sen Through:-Video Conferencing ......

For the Petitioner : Mr. J.K.Pandey, Advocate For the State : Mr. Santosh Kr. Shukla, A.P.P.

......

6/18.02.2022 Counsel for the petitioner prays for some time in this case.

Learned A.P.P. appearing on behalf of the State submits that in Nimiaghat P.S. Case No. 123 of 2009, process under Section 83 Cr. P.C. has already been issued. Thus, in view of the judgment passed by Hon'ble Supreme Court, this anticipatory bail application is not maintainable.

Considering the fact that process under Section 83 Cr.P.C. has been issued and the same has been recorded way back in the order dated 10.12.2021 and thereafter four weeks' time was granted and thereafter, again time was granted on 21.01.2022 and now the case has been listed today.

Considering the submission of the A.P.P., I am of the opinion that this anticipatory bail application is not maintainable. Accordingly, the same is hereby dismissed as not maintainable.

(Ananda Sen, J) Mukund/-cp.3