Md. Nasiruddin Ansari @ Md. ... vs The State Of Jharkhand
2023 Latest Caselaw 2207 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No.4755 of 2023
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Md. Nasiruddin Ansari @ Md. Nasiruddin ... Petitioner

-versus-

The State of Jharkhand ... Opp. Party

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN

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For the Petitioner : Mr. Pran Pranay, Advocate For the State : Mr. Shiv Shankar Kumar, APP

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02/ 19.06.2023 During course of argument the learned counsel appearing on behalf of the State, on instruction, from the investigating officer submits that notice under section 41(a) has been issued and the petitioner has already appeared before the police and cooperated in investigation.

In that view, I find that there is no apprehension of arrest. The petitioner shall surrender and the trial court will consider the aforesaid fact and will pass appropriate order in terms of the judgment passed by the Hon'ble Supreme Court in the case of "Satender Kumar Antil v. Central Bureau of Investigation and another" reported in (2022) 10 SCC 51.

Accordingly, A.B.A. No.4755 of 2023 stands disposed of.

(Ananda Sen, J.) RKM/