Sanju Oraon vs The State Of Jharkhand
2025 Latest Caselaw 546 Jhar

Jharkhand High Court

Sanju Oraon vs The State Of Jharkhand on 3 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                        2025:JHHC:17782


             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         A.B.A. No.1485 of 2025
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     Sanju Oraon, son of Budhwa Oraon, resident of Harmu, Karm
     Chowk Nadi Par, Road No. 1, Post-Harmu and PS
     Sukhdeonagar, District Ranchi, Jharkhand
                                                ... ... Petitioner(s)
                                  Versus
     1.The State of Jharkhand.
     2.Bimal Prabhakar, son of late Nandu Ram, resident of Purani
     Ranchi, Kumhar Toli, PO GPO, PS Kotwali, District Ranchi,
     Jharkhand                            ... ... Opposite Party(s)
                                  ------
                     CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Shankar Singh, Advocate. For the State : Mr. Shailesh Kr. Sinha, A.P.P. For the OP No. 2 : Mr. Aganish Kumar, Advocate

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03/ 03.07.2025

Heard the parties.

2. This anticipatory bail application under Sections 482 and 484 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioner apprehending his arrest for offences registered under Sections 406/420 of the Indian Penal Code pending in the court of JM, Ranchi in connection with Complaint Case No. 5420 of 2023.

3. Learned A.P.P. representing the State opposes the prayer for anticipatory bail.

4. This case arises out of complaint. Since the case arises out of complaint there is no question of custodial interrogation. Further cognizance has already been taken and summons have been issued.

5. Thus, considering the nature of the case which arises out of complaint and since cognizance has already been taken there is absolutely negative scope of arresting the petitioner. Thus the apprehension of the petitioner that he will be arrested is misconceived. The petitioner has to appear before the court concerned. The concerned court will pass appropriate order in terms of the judgment passed in "Satender Kumar Antil vs.

2025:JHHC:17782 CBI and Anr." reported in (2022) 10 SCC 51 and several orders passed by this Court since cognizance has already been taken in this case.

6. Accordingly, this Anticipatory Bail Application stands disposed of.

(ANANDA SEN, J.)

Tanuj/Cp-3