Firoz Ansary @ Firoj Ansari vs The State Of Jharkhand. ... ... Opposite ...
2025 Latest Caselaw 633 Jhar

Jharkhand High Court

Firoz Ansary @ Firoj Ansari vs The State Of Jharkhand. ... ... Opposite ... on 8 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                           2025:JHHC:18332


              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          A.B.A. No.2426 of 2025
                                   ------
    Firoz Ansary @ Firoj Ansari, S/o Rajesh Ansari.
                                                       ... ... Petitioner
                                   Versus
    The State of Jharkhand.                       ... ... Opposite Party
                                   ------
                      CORAM : SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Sunil Singh, Advocate For the State : Mr. Shailendra Kumar Tiwari, Spl. P.P.

-----

03/ 08.07.2025

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 Siyaljori P.S. Case No.29 of 2017, corresponding to G.R.

No.1024 of 2017, for offences under Section 295A IPC and

Sections 66 & 67 of the I.T. Act. The case is presently pending

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

3. Learned counsel representing the petitioner submits

that the charge-sheet has already been submitted against the

petitioner and cognizance has been taken. He submits that though

the petitioner is shown as an absconder but admittedly, the

Processes under Sections 82 & 83 Cr.P.C. have been quashed by a

Coordinate Bench of this Court vide order dated 17.11.2022

passed in Cr.M.P. No.3768 of 2022 (Annexure-2 to this Anticipatory

Bail Application).

4. Learned Spl. P.P. representing the State opposes the

prayer for anticipatory bail.

5. Since charge-sheet has already been submitted and 2025:JHHC:18332

cognizance has been taken against this petitioner, the petitioner

should appear before the Court concerned, who shall pass an

appropriate order taking into consideration the judgment passed

by the Hon'ble Court and also taking into consideration the order

dated 17.11.2022 passed by a Coordinate Bench of this Court in

Cr.M.P. No.3768 of 2022, wherein the Processes under Sections 82

& 83 Cr.P.C. issued against the petitioner, have already been

quashed.

6. With the aforesaid observation, this Anticipatory Bail

Application stands disposed of.

(ANANDA SEN, J.)

Prashant. Cp-3