Bikrant Singh Yadav @ Guddu Jee @ Guddu ... vs The State Of Jharkhand ... ... ... ...
2024 Latest Caselaw 852 Jhar

Jharkhand High Court

Bikrant Singh Yadav @ Guddu Jee @ Guddu ... vs The State Of Jharkhand ... ... ... ... on 25 January, 2024

Author: Ananda Sen

Bench: Ananda Sen

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A.B.A. No. 11677 of 2022

      Bikrant Singh Yadav @ Guddu Jee @ Guddu Yadav @ Nirbhay
                                                 ...  Petitioner
                             Versus
      The State of Jharkhand      ...    ...    ...  Opposite Party

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      CORAM:             Sri Ananda Sen, J.

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For the Petitioner : Mr. Ramesh Kumar, Advocate. For the State : Mr. Shashi Kumar Verma, A.P.P. For the Informant : Mr. Arwind Kumar, Advocate.

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Oral Order 09/Dated: 25.01.2024

Heard the counsel for the parties.

The petitioner is apprehending his arrest in this case, for the offence punishable under Section(s) 147, 148, 149, 341, 323, 325, 379, 387/34 of the Indian Penal Code and Section 17 of the C.L.A. Act in connection with Pipra P.S. Case No. 11 of 2017 corresponding to G.R. Case No. 483 of 2017), pending in the court of learned Judicial Magistrate, 1st Class, Palamau at Daltonganj.

Learned counsel for the petitioner submits that he will approach the trial court as chargesheet has already been submitted against the petitioner. He submits that a notice under Section 41-A of the Cr.P.C. was issued, which was complied with and only thereafter, the chargesheet has been submitted. He submits that the Investigating Officer did not think it proper to arrest this petitioner.

Considering the submission that chargesheet has already been submitted, I am of the opinion that the petitioner should appear in terms of the judgment passed by the Hon'ble Supreme Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation and Another, reported in (2014) 8 SCC 273 and the judgment passed by this High Court in the case of Birendra Jha alias Virendra Jha vs. State of Jharkhand, reported in 2001 SCC OnLine Jhar 386.

This anticipatory bail application is accordingly disposed of.

(Ananda Sen, J.) APK