Kundan Yadav vs The State Of Jharkhand
2025 Latest Caselaw 1213 Jhar

Jharkhand High Court

Kundan Yadav vs The State Of Jharkhand on 29 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                    2025:JHHC:20815

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             A.B.A. No. 3972 of 2025
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        Kundan Yadav, aged about 29 years, son of Nageshwar Yadav,
        Resident of Korakaghat, P.O. & P.S.- Pathargama, Dist-Godda.
                                                         ... ... Petitioner
                                       Versus
        1.    The State of Jharkhand.
        2.    Parwati Kumari, aged about 23 years, wife Kundan Yadav,
              Daugther of Chhatu Yadav, Resident of Korakaghat, P.O. &
              P.S.- Pathargama, Dist.-Godda, presently residing at
              Bhartikita, P.O. & P.S.- Moutiya, O.P., Dist.-Godda.
                                                     ... ... Opposite Parties
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                          CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Ranjit Kumar, Advocate For the State : Mr. Vijoy Kumar Sinha, APP

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02/ 29.07.2025

Heard the parties.

2. This anticipatory bail application under Sections 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been preferred by the petitioner apprehending his arrest in connection with Complaint Case No.575/2024, corresponding to T.R. No.1840/2024, for offences under Sections 498A of IPC and Section 3/4 of the D.P. Act. The case is presently pending before the Court of learned S.D.J.M, Godda.

3. This case arises out of a complaint where cognizance has been taken under Section 498A of IPC and 3/4 of D.P. Act.

4. As this is a complaint case, there is no question of arrest.

5. Thus, this petitioner should appear before the concerned Court and on his appearance, appropriate order will be passed in terms of the judgment of Satender Kumar Antil Vs. Central Bureau of Investigation & Another, reported in (2022) 10 SCC 51 as well as the observation made in the case of Satender Kumar Antil Vs. Central Bureau of Investigation & Another reported in (2021) 10 SCC 773.

6. With the aforesaid observation, this Anticipatory Bail Application stands disposed of.

(ANANDA SEN, J.)

Sandeep. Cp-3