Musrat Khatoon Aged About 69 Years vs The State Of Jharkhand. ... ... Opposite ...
2025 Latest Caselaw 853 Jhar

Jharkhand High Court

Musrat Khatoon Aged About 69 Years vs The State Of Jharkhand. ... ... Opposite ... on 16 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                           2025:JHHC:19320


              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          A.B.A. No. 3471 of 2025
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     Musrat Khatoon aged about 69 years, wife of Md. Rabbul Hassan,
     Bansdie, Hayaghat, P.O. & PS. Hayaghat, District- Darbhanga,
     State-Bihar.                               ... ... Petitioner
                                  Versus
     The State of Jharkhand.                    ... ... Opposite Party
                                   ------
                      CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Akash Deep, Advocate For the State : Mr. Sudhir Mahto, A.P.P.

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05/ 16.07.2025

Heard the parties.

2. This anticipatory bail application under Sections 482 of

the Bharatiya Nagrik Suraksha Sanhita, 2023, has been preferred

by the petitioner apprehending his arrest in connection with Jugsalai

P.S. Case No.128/2016, corresponding to G.R. Case No.3400/2016,

for offences under Sections 467, 468, 469, 471, 406, 420, 120B,

34 of India Penal Code. The case is presently pending before the

Court of learned Judicial Magistrate at Jamshedpur.

3. Learned counsel for the petitioner submits that the

cognizance has already been taken in this case and the summons

have been issued. Thus, there is no scope of any investigation.

4. Learned counsel for the petitioner submits to withdraw

this application to take appropriate steps in terms of judgment of

Hon'ble Supreme Court in the case of Satender Kumar Antil Vs.

Central Bureau of Investigation & Another, reported in (2022)

10 SCC 51 as well as the observation made in the case of Satender

Kumar Antil Vs. Central Bureau of Investigation & Another

reported in (2021) 10 SCC 773.

2025:JHHC:19320

5. The prayer is allowed.

6. With the aforesaid observation, this Anticipatory Bail

Application stands disposed as withdrawn.

(ANANDA SEN, J.)

Sandeep. Cp-3