Citation : 2025 Latest Caselaw 4168 Jhar
Judgement Date : 23 June, 2025
2025:JHHC:16478
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3366 of 2025
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Chandra Shekhar Prasad, S/o Late Arjun Prasad, R/o Village Lakra, P.O- Matia,
and P.S.- Barhat, District Jamui, Bihar
.... Petitioner(s).
Versus
1.The State of Jharkhand
2.Binod Prasad Yadav, S/o Late Lal Bahadur Yadav, R/o Station Road, Madhupur,
Post Police Station and Sub Division- Madhupur, District Deoghar, Jharkhand
... Opp. Party(s)
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Lalit Yadav, Advocate For the State : Mr. Suraj Deo Munda, AddI. P.P. .........
02/ 23.06.2025: Heard, learned counsel for the parties.
2. This is an application filed by the petitioner praying for grant of anticipatory bail under Sections 482 & 484 of Bharatiya Nagarik Suraksha Sanhita, 2023 apprehending his arrest for the offences under Section 420 of IPC, in connection with P.C.R. Case No.157 of 2024, pending in the Court of learned Additional Chief Judicial Magistrate, Madhupur.
3. This case arises out of a complaint and the petitioner has approached only after cognizance has been taken and summons has been issued.
4. Thus, I find that there is no apprehension of the petitioner being arrested, this anticipatory bail application is absolutely misconceived.
5. Accordingly, the instant anticipatory bail application stands disposed of.
6. The petitioner is directed to appear before the Court concerned who will pass order as per the judgment of the Hon'ble Supreme Court.
(ANANDA SEN, J.) R.S./
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