Asifun Khatun vs The State Of Jharkhand. ... ... Opposite ...
2025 Latest Caselaw 474 Jhar

Jharkhand High Court

Asifun Khatun vs The State Of Jharkhand. ... ... Opposite ... on 1 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                            2025:JHHC:17362


              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          A.B.A. No.638 of 2025
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    Asifun Khatun, W/o Hasibul Ansari.            ... ... Petitioner
                                  Versus
    The State of Jharkhand.                 ... ... Opposite Party
                                  ------
                      CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Rishi Pallava, Advocate Mr. Akash Deep, Advocate For the State : Mr. Rakesh Kumar Sinha, A.P.P. Mr. Fahad Allam, Advocate

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03/ 01.07.2025

Heard the parties.

2. This anticipatory bail application under Section 482 of

the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been

preferred by the petitioner apprehending his arrest in connection

with Narkopi P.S. Case No.28 of 2024, for offences under Sections

406, 417, 420, 504, 323 and 506 IPC. The case is presently pending

before the Court of learned J.M. 1st Class, Ranchi.

3. Admittedly, the offences are punishable for a period of

seven years or less.

4. Learned counsel representing the petitioner submits

that the petitioner has appeared before the Police answering the

Notice under Section 35(3) of the BNSS and got his statement

recorded. He further submits that the Police has not arrested the

petitioner.

5. The aforesaid submission clearly suggests that there is

no apprehension of the petitioner being arrested. Thus, the

petitioner is directed to appear before the Court concerned and take

appropriate steps in terms of the judgment of the Hon'ble Supreme

2025:JHHC:17362

Court passed in the case of Satender Kumar Antil vs. Central

Bureau of Investigation & Another, reported in (2022) 10 SCC

51, Satender Kumar Antil vs. Central Bureau of Investigation

& Another, reported in (2024) 9 SCC 198.

6. In view of the aforesaid observation, this Anticipatory

Bail Application stands disposed of.

(ANANDA SEN, J.) Prashant. Cp-3