Vinay Sharma vs The State Of Jharkhand. ... ... Opposite ...
2025 Latest Caselaw 5005 Jhar

Jharkhand High Court

Vinay Sharma vs The State Of Jharkhand. ... ... Opposite ... on 21 April, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                               2025:JHHC:11897




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         A.B.A. No.2417 of 2025
                                  ------
     Vinay Sharma, son of Bhola Sharma, resident of Village Chandih,
     P.O. Kharagdiha, P.S. Jamua, District Giridih, Jharkhand.
                                                           ... ... Petitioner
                                  Versus
     The State of Jharkhand.                       ... ... Opposite Party

                                 ------
                      CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Ranjan Kumar Ravidas, Advocate Md. Yasir Arafat, Advocate For the State : Mr. Subodh Kumar Dubey, A.P.P.

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04/ 21.04.2025

This Anticipatory Bail Application under Section 482 of

the Bharatiya Nagarik Suraksha Sanhita (BNSS) 2023, has been

filed by the petitioner apprehending his arrest in connection with

Deori P.S. Case No.68 of 2024, for offences under Sections 303(2),

317(2) IPC, Section 30(ii) of the Coal Mines Act and Section 33 of

the Indian Forest Act. The case is presently pending before the

Court of learned J.M. 1st Class, Giridih.

2. Heard the parties at length.

3. Learned A.P.P. for the State opposes the anticipatory

bail application.

4. The petitioner is the owner of the vehicle which was

transporting illegally mined coal.

5. Considering the allegation, I am not inclined to grant

anticipatory bail to the petitioner as there is nothing on record to

suggest that there is any apprehension of the petitioner being

arrested.

2025:JHHC:11897

6. Accordingly, this Anticipatory Bail Application is

dismissed.

7. If the petitioner surrenders before the Court below, his

case will be considered in terms of judgment of the Hon'ble

Supreme Court in the case of Satender Kumar Antil vs. Central

Bureau of Investigation & Another, reported in 2022 (10)

SCC 51 as well as Satender Kumar Antil vs. Central Bureau of

Investigation & Another, reported in 2024 (9) SCC 198.

(ANANDA SEN, J.)

Prashant. Cp-3