Shankar Hembram vs The State Of Jharkhand
2025 Latest Caselaw 4235 Jhar

Jharkhand High Court

Shankar Hembram vs The State Of Jharkhand on 24 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                                     2025:JHHC:16695




               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   A.B.A. No. 7684 of 2024

               Shankar Hembram, S/o Gangaram Hembram, R/o Village Janhedih, PO:
               Chainpur, PS: Narayanpur, District, Jamtara.               ..... Petitioner(s).
                                                Versus
               1.The State of Jharkhand
               2.Champa Hansda, D/o Shivlal Hansda Village Balidih (Gadi), PO: Motileda,
               PS Bengabad, District Giridih.                         ..... Opposite Parties
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                           CORAM         :      SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Prabhash Ch. Sinha, Advocate For the State : Ms. Lily Sahay, APP For the OP No.2 : Mr. Ram Lakhan Yadav, Advocate

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05/24.06.2025: 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, as the petitioner has been allegedly implicated in connection with Complaint Case No. 1320 of 2023, cognizance has been taken under sections 323, 506, 498A of IPC and 3/ 4 of the D.P.Act, pending in the Court of learned Judicial Magistrate, Giridih.

2. Heard the learned counsel for the petitioner, the learned counsel for the opposite party 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 to be arrested, this anticipatory bail application is absolutely misconceived.

6. 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.

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

(ANANDA SEN, J. ) KNR/