Uchit Vishwakarma @ Uchit Mistri vs The State Of Jharkhand
2025 Latest Caselaw 4274 Jhar

Jharkhand High Court

Uchit Vishwakarma @ Uchit Mistri vs The State Of Jharkhand on 25 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                                   ( 2025:JHHC:16887 )




                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   A.B.A. No. 8124 of 2024

               Uchit Vishwakarma @ Uchit Mistri, S/o late Laxman Mistry, R/o & PO:
               Kauwal, PS: Chhatarpur, Dist Palamau.                ..... Petitioner(s).
                                                Versus
               1.The State of Jharkhand
               2.Ramdeni Mistry, S/o Ratan Lohar, R/o & PO: Kauwal, PS Chhatarpur, Dist
               Palamau.                                            ..... Opposite Parties
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                           CORAM        :       SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Prakash Kumar, Advocate For the State : Mr. Arup Kr. Dey, APP

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03/25.06.2025: 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. 2937 of 2023, for the offence under section 406 of the Indian Penal Code, pending in the Court of learned JMFC, Palamau at Daltonganj.

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

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

4. The case arises out of a private 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/