Bahadur Singh vs The State Of Jharkhand
2025 Latest Caselaw 4166 Jhar

Jharkhand High Court

Bahadur Singh vs The State Of Jharkhand on 23 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                                     2025:JHHC:16626




               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   A.B.A. No. 7469 of 2024

            Bahadur Singh, S/o late Jageshwar Singh, R/o village Dibuyadih, PO
            Indarwa, PS Koderma, District Koderma.                 ..... Petitioner(s).
                                            Versus
            1.The State of Jharkhand
            2.Bindu Kumari @ Bindu Devi, W/o Bahadur Singh, D/o Heeralal Singh,
            R/o Village- Dibuyadih, PO: Indarwa, PS Koderma, District Koderma.
              At present R/o village Orparta Gudio, PS Barhi, District Hazaribag.
                                                               ..... Opposite Parties
                                            ------
                  CORAM :            SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Rakesh Kumar Gupta, Advocate For the State : Mr. Naveen Kr. Ganjhu, APP For the OP No.2 : Ms. Pinki Kumari, Advocate

-----

05/23.06.2025: This is an application filed by the petitioners praying for grant of anticipatory bail in terms of sections 482 and 484 of Bharatiya Nagarik Suraksha Sanhita, 2023, as the petitioner has been allegedly implicated in connection with Complaint Case No. 1237 of 2024, for the offences punishable under sections 498(A), 323, 341, 379, 504 of the Indian Penal Code and section 3/ 4 of D.P. Act and cognizance has been taken under section 498(A) IPC, pending in the Court of learned C.J.M., Koderma.

2. Heard the learned counsel for the petitioner, the learned counsel for the OP No.2 and the learned counsel for the State.

3. The learned counsel for the State and the learned counsel for the opposite party no.2 oppose the prayer for anticipatory bail of the petitioner.

4. The case arises out of a complaint and the petitioner has approached this court only after cognizance has been taken and summons has been issued.

5. Thus, I find that there is no apprehension of the petitioner being arrested, this anticipatory bail application is absolutely misconceived.

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

7. Petitioner is directed to appear before the learned Court below, who will pass order in the light of the judgment passed by the Hon'ble Supreme Court.

(ANANDA SEN, J. ) KNR/