Kishore Kumar Das @ Kishor Kr. Das vs The State Of Jharkhand
2025 Latest Caselaw 469 Jhar

Jharkhand High Court

Kishore Kumar Das @ Kishor Kr. Das vs The State Of Jharkhand on 1 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                       2025:JHHC:17404
               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  A.B.A. No. 3468 of 2025
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         Kishore Kumar Das @ Kishor Kr. Das, S/o Shri Ramesh Chandra Das, R/o Village
         and Post- Gamharia, P.S. Chandankiyari, District- Bokaro
                                                                  .... Petitioner(s).
                                                Versus
         1.The State of Jharkhand
         2.Pratima Devi, D/o Niranjan Das, R/o Village and Post- Gamharia, P.S.
         Chandankiyari, District- Bokaro, at present residing at Village- Barkama, P.O. and
         P.S. Chandankiyari, District Bokaro
                                                                  ... Opp. Party(s)
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               CORAM        :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. N.K. Sahani, Advocate For the State : Mr. Rajesh Kumar, 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 498-A, 494/34 of IPC, in connection with Chandankiyari P.S. Case No.10 of 2024, pending in the Court of learned Judicial Magistrate-1st Class, Bokaro.

3. Petitioner is the husband.

4. There is allegation that the petitioner has tortured his wife and demanded dowry and thereafter, married another lady. The offence punishable is for maximum period of 7 years or less.

5. Learned counsel for the petitioner on instruction from his client very fairly submits that he has appeared before the Investigating Officer and cooperated with the investigation and has got recorded his statement and submitted the reply.

6. From the submission of the learned counsel for the petitioner it is clear that there is no apprehension of the petitioner of being arrested as he has appeared before the I.O.

7. Thus, I direct the petitioner to appear before the concerned Court and concerned Court will verify about the compliance of Section 35(3) of BNSS, thereafter will pass an appropriate order in terms of the judgment passed by the Hon'ble Supreme Court.

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

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