Md. Ansar vs The State Of Jharkhand
2025 Latest Caselaw 3921 Jhar

Jharkhand High Court

Md. Ansar vs The State Of Jharkhand on 13 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                  2025:JHHC:15351
                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   A.B.A. No. 3240 of 2025
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          Md. Ansar, S/o Md. Bhola, R/o Village- Salpur, P.O.- Prasasihdih, P.S. Goradih,
          District- Bhagalpur (Bihar)                             .... Petitioner(s).
                                                 Versus
          1.The State of Jharkhand
          2.Rabina Khatoon, W/o Md. Ansar, D/o Md. Alam, presently residing at Village-
          Malpratpur, P.O. & P.S. Thakurgangti, District- Godda (Jharkhand)
                                                                  ... Opp. Party(s)
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                 CORAM       :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Ranjan Kumar Singh, Advocate For the State : Mr. Vijoy Kumar Sinha, AddI. P.P. .........

02/ 13.06.2025: Heard, learned counsel for the parties.

2. This is an application filed by the petitioner praying for grant of anticipatory bail in terms of Sections 482 and 484 of Bharatiya Nagarik Suraksha Sanhita, 2023 apprehending his arrest for the offences under Section 498A, 34 of IPC and 3/4 of D.P. Act in connection with Complaint Case No.542 of 2024, pending in the Court of learned Judicial Magistrate 1st Class, Godda.

3. Admittedly, this case is instituted on the basis of the complaint where cognizance has been taken and the petitioner has been summoned. The petitioner after receiving summon, rushed to this Court seeking anticipatory bail.

4. The circumstances stated above clearly suggest that the case falls in the category- A of the offence as categorized in the judgment passed by the Hon'ble Supreme Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation & Another, reported in (2021) 10 SCC 773.

5. Petitioner should appear before the Court concerned and take an appropriate step and the Court will pass an appropriate order in terms of the judgment of the Hon'ble Supreme Court.

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

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