Muslim @ Muslim Ali vs The State Of Jharkhand
2025 Latest Caselaw 4262 Jhar

Citation : 2025 Latest Caselaw 4262 Jhar
Judgement Date : 25 June, 2025

Jharkhand High Court

Muslim @ Muslim Ali vs The State Of Jharkhand on 25 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                  2025:JHHC:16869


                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             A.B.A. No.8071 of 2024
                                      ------
       Muslim @ Muslim Ali, S/o Late Jahir Miyan.        ... ... Petitioner
                                      Versus
       1. The State of Jharkhand.
       2. Devlal Pandit, S/o Late Bodhi Pandit.
                                                  ... ... Opposite Parties
                                      ------
                         CORAM : SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Randhir Kumar, Advocate Ms. Pinki Kumari, Advocate For the State : Mrs. Amrita Kumari, A.P.P.

-----

05/ 25.06.2025 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.1600 of 2023, for offences under Sections 323, 420, 406, 120B, 467, 468, 471 IPC. The case is presently pending before the Court of learned Chief Judicial Magistrate, Koderma.

3. This case arises out of a complaint case. Further, cognizance has been taken in this case.

4. Since this case arises out of a complaint case and cognizance has already been taken, there is no question of custodial interrogation. The only fact which the Court has to be assured of is whether the accused will face the trial or not or whether there is any chance of tampering with the evidence.

5. The impugned order does not suggest any of the aforesaid situation. The petitioner is directed to surrender and appear before the Court below and the learned Court below shall consider the case of the petitioner taking into consideration the judgments of the Hon'ble Supreme Court.

6. With the aforesaid direction, this Anticipatory Bail Application stands disposed of.

(ANANDA SEN, J.)

Prashant. Cp-3