Basu Singh Choudhary @ Basudeo Singh ... vs The State Of Jharkhand
2025 Latest Caselaw 852 Jhar

Jharkhand High Court

Basu Singh Choudhary @ Basudeo Singh ... vs The State Of Jharkhand on 16 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                     2025:JHHC:19305
               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 3741 of 2025
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         Basu Singh Choudhary @ Basudeo Singh Choudhary @ Basudeo Choudhary, S/o
         Wakil Choudhary, R/o Simulkuri, P.O. Kanak Chas, P.S.- Chandankiyari, District
         Bokaro, Jharkhand
                                                             .... Petitioner(s).
                                              Versus
         The State of Jharkhand
                                                             ... Opp. Party(s)
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               CORAM        :   SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Sunil Singh, Advocate For the State : Mr. Shiv Shankar Kumar, AddI. P.P. .........

06/ 16.07.2025: Heard, learned counsel for the parties.

2. This is an application filed by the petitioner praying for grant of anticipatory bail in terms of under Sections 482 and 484 of the Bhartiya Nagrik Surksha Sanhita, 2023, apprehending his arrest for the offences under Section 47(A) of the Excise Act, in connection with Complaint Case No.22 of 2021, pending in the Court of learned Judicial Magistrate, 1st Class, Bokaro.

3. After taking cognizance, the learned Court has issued bailable warrant against the petitioner, which is apparent from the impugned order dated 29.03.2025. Petitioner should answer the bailable warrant and appear before the concerned Court. Thereafter, the concerned Court will pass an appropriate order in terms of the judgment passed by the Hon'ble Supreme Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation & Another, reported in 2022 (10) SCC 51.

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

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