Krishna Prasad vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 1625 Jhar

Jharkhand High Court

Krishna Prasad vs The State Of Jharkhand .... Opposite ... on 6 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                       2025:JHHC:22127




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 4101 of 2025
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Krishna Prasad, aged about 28 years, S/o Shyam Sundar Saw, resident of village - Mahuliya, PO and PS - Nawajaipur, District

- Palamu .... Petitioner

-- Versus --

The State of Jharkhand .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Vijay Kr. Roy, Advocate For the State :- Md. Shahabuddin, Advocate

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06/06.08.2025 Heard learned counsel appearing for the petitioner as well

as the learned counsel appearing for the State.

2. The petitioner is apprehending his arrest in connection with

Manika P.S. Case No.60 of 2024 for the alleged offences registered

under Sections 319(2), 318(4) and 3(5) of Bharatiya Nyaya Sanhita,

2023 pending in the Court of learned ACJM, Latehar

3. Learned counsel appearing for the petitioner submits

Section 35(3) of Bharatiya Nagarik Suraksha Sanhita, 2023 notice

has not been received by the petitioner and the petitioner is ready

to cooperate in the investigation.

4. Learned counsel appearing for the State submits that in the

case diary it is disclosed that the said notice has been issued.

5. In view of the above and considering the judgment of

Hon'ble Supreme Court in the case of Satender Kumar Antil

2025:JHHC:22127

Versus Central Bureau of Investigation & Anr., reported in

(2022) 10 SCC 51, the petitioner is directed to surrender before

the learned Court within two weeks and on his surrender the

learned Court will release the petitioner on bail on the appropriate

sureties as the learned Court may deem fit and proper.

6. This petition is disposed of.

(Sanjay Kumar Dwivedi, J.) Sangam/