Rinku Kumar Rajak vs The State Of Jharkhand ... Opp. Party(S)
2025 Latest Caselaw 4216 Jhar

Jharkhand High Court

Rinku Kumar Rajak vs The State Of Jharkhand ... Opp. Party(S) on 24 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                                           2025:JHHC:16798

                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     A.B.A. No. 3347 of 2025
                  Rinku Kumar Rajak, son of Sunardev Baitha, resident of Ward No. 2, village, P.O
                  and P.S. Kharaundhi, District Garhwa, Jharkhand           ..... Petitioner(s).
                                                   Versus
                  The State of Jharkhand                                     ... Opp. Party(s).
                                                   ------
                         CORAM       :      SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Anurag Kashyap, Advocate.

           For the State         :   Mr. Vineet Kr. Vashistha, A.P.P.
                                            ........

05/24.06.2025: This anticipatory bail application under Section(s) 482 and 484 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioner apprehending his arrest for offences registered under Section(s) 316(4) and 318(4) BNS in connection with Kharaundhi P.S. Case No. 92/2024, pending in the Court of learned Judicial Magistrate, 1st Class, Nagar Untari, Garhwa.

Heard the parties at length and had gone through the documents, annexed along with this application.

Opportunity was given to the State to oppose the bail, which the State availed and opposed.

Counsel for the petitioner submits that the punishment for the offence is seven years or less. He submits that the petitioner has appeared before the Investigating Officer and the Investigating Officer has recorded his statement but has not arrested him.

Considering the aforesaid facts, In that view of the Judgment passed by the Hon'ble Supreme Court of India 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 (2024) 9 SCC 198, I direct the petitioner to appear before the court concerned and file necessary bonds.

It is also made clear that the petitioner should appear and cooperate with the Investigating Officer and mark his attendance before him in every fifteen days till submission of the final report.

Accordingly, this application stands disposed of.

    Anu/-C.P.-3                                                                      (ANANDA SEN, J.)