Pawan Pandey @ Pawan Kr. Pandey vs The State Of Jharkhand
2025 Latest Caselaw 459 Jhar

Jharkhand High Court

Pawan Pandey @ Pawan Kr. Pandey vs The State Of Jharkhand on 1 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                           2025:JHHC:17330
               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 3457 of 2025
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         Pawan Pandey @ Pawan Kr. Pandey, S/o Sudhir Pandey, R/o Village-
         Katkamsandi, P.O. & P.S. Katkamsandi, District- Hazaribagh
                                                               .... Petitioner(s).
                                              Versus
         The State of Jharkhand
                                                               ... Opp. Party(s)
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               CORAM        :   SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Gautam Kr. Pandey, Advocate For the State : Mr. V.S. Sahay, AddI. P.P. .........

04/ 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 323, 341, 498A, 504 and 506 of IPC and ¾ of D.P. Act, in connection with Sadar (M) P.S. Case No.08 of 2024, pending in the Court of learned Judicial Magistrate First Class, Hazaribag.

3. The allegation against this petitioner who is the husband of the informant that he has demanded dowry and tortured his wife.

4. The offence punishable is for maximum period of 7 years or less.

5. On query, learned counsel for the petitioner after taking instruction from his client submits that the petitioner had appeared before the Investigating Officer personally, thrice and he was not arrested.

6. Considering his submission, I am of the opinion that there is no apprehension of the petitioner being arrested. The petitioner has joined the investigation and not been arrested by the I.O. There is no occasion to arrest the petitioner. Thus, the petitioner is directed to appear before the concerned Court, who will pass an appropriate order in terms of the judgment 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.

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

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