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Morsalim Ansari vs The State Of Jharkhand
2025 Latest Caselaw 1082 Jhar

Citation : 2025 Latest Caselaw 1082 Jhar
Judgement Date : 22 July, 2025

Jharkhand High Court

Morsalim Ansari vs The State Of Jharkhand on 22 July, 2025

Author: Ananda Sen
Bench: Ananda Sen
                                                                        ( 2025:JHHC:20080 )



                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    A.B.A. No. 3900 of 2025
                                              ------
           Morsalim Ansari, aged about 35 yrars, S/O Almuddin Ansari, R/O Village
           Chama, PO & PS - Meral, District - Garhwa.            ... Petitioner
                                             Versus
           1. The State of Jharkhand.
           2. Sabrina Bibi, W/O Morsalim Ansari, R/O Village - Chama, PO & PS -
              Meral, District - Garhwa at present resident Daughter of Mubarak
              Ansari, R/O Village - Mahulia, PO - Soh, PS - Garhwa, District -
              Garhwa.                                    ... ... Opposite Parties
                                              ------
                                 CORAM: SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Rakesh Kumar, Advocate For the State : Mr. Sudhir Kumar Mahto, APP

-----

02/ 22nd July 2025

1. Heard the learned counsel for the parties.

2. This is an application filed by the petitioner praying for grant of anticipatory

bail in terms of Section 482 and 484 of the Bharatiya Nagarik Suraksha

Sanhita, 2023 apprehending his arrest for the offences under Sections 498A

of the Indian Penal Code, in connection with Complaint Case No. 1683 of

2022, pending in the Court of learned Sub Divisional Judicial Magistrate,

Garhwa.

3. In a complaint case, there is no scope of investigation, far or less custodial

interrogation. Thus, the petitioner is directed to appear before the Trial Court

in terms of the 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.

4. Accordingly, the instant anticipatory bail application stands disposed of.

(ANANDA SEN, J.) Aditi

 
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