Bibhash Modi @ Bibhash Modi @ Webhash ... vs The State Of Jharkhand
2025 Latest Caselaw 4169 Jhar

Jharkhand High Court

Bibhash Modi @ Bibhash Modi @ Webhash ... vs The State Of Jharkhand on 23 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                     2025:JHHC:16511
                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   A.B.A. No. 3375 of 2025
                                         -----
         Bibhash Modi @ Bibhash Modi @ Webhash Modi, S/o Dinesh Chandra Modi, R/o
         Village- Kushbilla, P.O. Kero Bazar, P.S. Rajabhitha, District- Godda
                                                                  .... Petitioner(s).
                                                 Versus
         1.The State of Jharkhand
         2.tripti Kumari, D/o Madan Mohan De, and W/o Bibhash Modi, R/o Village-
         Pachkathiya Bazar, P.O.- Pachkathiya, P.S.- Barhet, District- Sahibganj
                                                                  ... Opp. Party(s)
                                         ------
                 CORAM       :     SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Raja Ravi Shekhar Singh, Advocate For the State : Mr. Naveen Kr. Gaunjhu, 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 323/498-A of IPC, in connection with Complaint Case No.459 of 2023, pending in the Court of learned Sub-Divisional Judicial Magistrate, Sahibganj

3. This case arises out of a complaint and the petitioner has approached this Court 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. 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./