Harsh Kumar Yadav vs The State Of Jharkhand
2025 Latest Caselaw 699 Jhar

Jharkhand High Court

Harsh Kumar Yadav vs The State Of Jharkhand on 10 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                           2025:JHHC:18570


              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         A.B.A. No.3370 of 2025
                                  ------
     Harsh Kumar Yadav, son of Krishna Yadav, resident of House
     No. 20, Line No. 04, Cable Town, PO Golmuri, PS Golmuri,
     District East Singhbhum, Jharkhand       ... ... Petitioner(s)
                                  Versus
     1.The State of Jharkhand.
     2.Anay Raj, s/o Janandra Kumar, City Manager, Notified Area
     Committee, PO Sakchi, PS Sakchi Jamshedpur, District East
     Singhbhum, Jharkhand                ... ... Opposite Party(s)
                                  ------
                      CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Sunil Kumar, Advocate. For the State : Mr. Abhay Kr. Tiwari, A.P.P.

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06/ 10.07.2025

I.A. No. 8087 of 2025

Learned counsel for the petitioner objects the office report

and submits that this anticipatory bail application is

maintainable and to be heard by the Single Bench as this is not

a case under NIA Act. He also refers to the order passed by the

coordinate Bench of this Court in WP(Cr.) No.546 of 2023 dated

17.08.2023 and held that since this case is not filed under NIA

Act, the anticipatory bail application is maintainable.

2. Considering the judgment, as this case is not filed under

NIA Act, the office objection is overruled.

3. Thus, I.A. No. 8087 of 2025 stands allowed.

4. After some arguments, learned counsel for the petitioner

seeks permission to withdraw this anticipatory bail application

to appear before the court concerned.

5. Prayer is allowed.

2025:JHHC:18570

6. If the petitioner appears before the concerned court his

case will be considered considering the individual overt act of

the petitioner and an appropriate order will be passed after

considering the status of other co-accused persons.

7. This anticipatory bail application is disposed of as

withdrawn.

(ANANDA SEN, J.)

Tanuj/Cp-3