Md. Minhaj Ansari vs The State Of Jharkhand
2025 Latest Caselaw 4241 Jhar

Jharkhand High Court

Md. Minhaj Ansari vs The State Of Jharkhand on 24 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                   2025:JHHC:16984


                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             A.B.A. No.7594 of 2024
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       Md. Minhaj Ansari, S/o Md. Imtiyaz Ansari.        ... ... Petitioner
                                      Versus
       1.     The State of Jharkhand.
       2.     Ishrat Praveen Khatoon, W/o Md. Minhaj Ansari
                                                  ... ... Opposite Parties
                                      ------
                         CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Rahul Ranjan, Advocate For the State : Mr. Vijoy Kumar Sinha, A.P.P.

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05/ 24.06.2025

Heard the parties.

2. This anticipatory bail application under Section 482 of

the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been

preferred by the petitioner apprehending his arrest in connection

with Complaint Case No.513 of 2023, for offences under Sections

498(A), 323, 313, 504 and 506 IPC. The case is presently pending

before the Court of learned J.M.F.C. Madhupur.

3. This case arises out of a complaint. Further, though one

of the offences is under Section 313 IPC but cognizance has been

taken in this case and Notice has been issued to the petitioner.

4. In view of the above, I find that there is no

apprehension of the petitioner being arrested. Thus, this application

is absolutely misconceived.

5. The petitioner is directed to appear before the Court

concerned, who will pass appropriate order as per the judgment of

the Hon'ble Supreme Court.

6. With the aforesaid observation, this Anticipatory Bail

Application stands disposed of.

(ANANDA SEN, J.)

Prashant. Cp-3