Burju Murmu @ Dividhan Murmu @ Birju ... vs The State Of Jharkhand
2025 Latest Caselaw 458 Jhar

Jharkhand High Court

Burju Murmu @ Dividhan Murmu @ Birju ... vs The State Of Jharkhand on 1 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                        2025:JHHC:17425
                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    A.B.A. No. 765 of 2025
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             Burju Murmu @ Dividhan Murmu @ Birju Murmu, S/o Late Paltan Murmu @
             Charan Murmu, R/o Village Gaibathan, P.O. & P.S. Maheshpur, District Pakur,
             Jharkhand
                                                                  .... Petitioner(s).
                                                  Versus
             1.The State of Jharkhand
             2. Victim                                            ... Opp. Party(s)
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                    CORAM       :   SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Niraj Narayan Mishra, Advocate For the State : Ms. Amrita Kumari, AddI. P.P. .........

06/ 01.07.2025: Heard, learned counsel for the parties.

2. This is an application filed by the petitioner praying for grant of anticipatory bail under Sections 482 & 484 of Bharatiya Nagarik Suraksha Sanhita, 2023 apprehending his arrest for the offences under Sections 376 of IPC, in connection with Complaint Case No.168 of 2021, pending in the Court of learned Chief Judicial Magistrate, Pakur.

3. The case arises out of complaint though under Section 376 of IPC, the cognizance has already been taken. There must be cogent and definite ground to detain the petitioner.

4. Since cognizance has already been taken though under Section 376 of IPC, 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./