Vijay Kumar Singh vs The State Of Jharkhand
2025 Latest Caselaw 4238 Jhar

Jharkhand High Court

Vijay Kumar Singh vs The State Of Jharkhand on 24 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                                    2025:JHHC:16693 )




               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   A.B.A. No. 7675 of 2024

               1.Vijay Kumar Singh, S/o Ram Taran Singh
               2. Kumar Pranav, S/o Vijay Kumar Singh,
                  Both residents of Rani Kothi, Williams Town, Post Office & Police Station
               & District Deoghar, Jharkhand.                      ..... Petitioner(s).
                                                Versus
               1.The State of Jharkhand
               2.Robin Singh, S/o late Pitambar Singh, R/o Rajpalli, PO & Ps & district
               Jamtara, Jharkhand                                  ..... Opposite Parties
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                           CORAM         :      SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Lalit Yadav, Advocate For the State : Ms. Sushma Aind, APP

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03/24.06.2025: 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 petitioners have been allegedly implicated in connection with P.C.R. Case No. 901 of 2023, cognizance has been taken under section 406 of the Indian Penal Code, pending in the Court of learned Chief Judicial Magistrate, Jamtara.

2. Heard the learned counsel for the petitioners and the learned counsel for the State.

3. The learned counsel for the State opposes the prayer for anticipatory bail of the petitioners.

4. The case arises out of a complaint and the petitioners have 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 petitioners to be arrested, this anticipatory bail application is absolutely misconceived.

6. Petitioners are 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/