Avinash Kumar Ram @ Rikki @ Avinash Kumar vs The State Of Jharkhand
2025 Latest Caselaw 1216 Jhar

Jharkhand High Court

Avinash Kumar Ram @ Rikki @ Avinash Kumar vs The State Of Jharkhand on 29 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                      2025:JHHC:20785
                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  A.B.A. No. 3957 of 2025
                                        -----
        Avinash Kumar Ram @ Rikki @ Avinash Kumar, S/o Late Bhuneshwar Ram, R/o
        Village- Patel Nagar, G.M. College, Bhurkunda, P.O. & P.S.- Bhurkunda, District-
        Ramgarh
                                                              .... Petitioner(s).
                                               Versus
        1.The State of Jharkhand
        2.Usha Devi @ Usha Kumari, W/o Avinash Kumar Ram @ Rikki @ Avinash
        Kumar, D/o Vijay Ram, R/o Patel Nagar, J.M. College, Bhurkunda, P.O. and P.S.
        Bhurkunda, District- Ramgarh at present Residing at Karma, P.O. Karma, P.S.
        Tiliya, District- Koderma Jharkhand
                                                                   ... Opp. Party(s)
                                        ------

                 CORAM      :     SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Ranish Kumar, Advocate For the State : Ms. Bandana Sinha, AddI. P.P. .........

02/ 29.07.2025: Heard, learned counsel for the petitioner and learned counsel for the

State.

2. This is an application filed by the petitioner praying for grant of anticipatory bail under Sections 482 and 484 of Bharatiya Nagarik Suraksha Sanhita, 2023 apprehending his arrest for the offences under Sections 498 A of IPC, in connection with C.P. Case No.1553 of 2023, pending in the Court of learned C.J.M., Koderma.

3. There is allegation against the petitioner that the petitioner being the husband, tortured his wife.

4. Admittedly, the case arises out of a complaint. The petitioner is the husband and cognizance has been taken on 25.06.2024 only under Section 498 A of IPC. After receipt of summon, the petitioner has approached the Court for grant of anticipatory bail. Since cognizance has already been taken, this case will fall within category-A as categorized by the Hon'ble Supreme Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation & Another, reported in (2021) 10 SCC 773.

5. Thus, the petitioner is directed to appear before the concerned Court, who will pass an appropriate order in terms of the judgment and direction passed by the Hon'ble Supreme Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation & Another, reported in (2021) 10 SCC

773.

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

(ANANDA SEN, J.) R.S./