Ajay Thakur vs The State Of Jharkhand. ... ... Opposite ...
2025 Latest Caselaw 4280 Jhar

Jharkhand High Court

Ajay Thakur vs The State Of Jharkhand. ... ... Opposite ... on 25 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                             2025:JHHC:16870


              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          A.B.A. No.8074 of 2024
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    Ajay Thakur, S/o Late Niranjan Thakur.       ... ... Petitioner
                                   Versus
    The State of Jharkhand.                  ... ... Opposite Party
                                   ------
                      CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Nilesh Kumar, Advocate Ms. Priyanka Agrawal, Advocate Ms. Sonal Sodhani, Advocate For the State : Mr. Azeemuddin, A.P.P.

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06/ 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 Chouparan P.S. Case No.223 of 2005, corresponding to G.R.

Case No.3241 of 2005, S.T. Case No.200A of 2006, for offences

under Sections 147, 148, 149, 302, 436, 452, 427, 380, 120B IPC.

The case is presently pending before the Court of learned Additional

Sessions Judge-I.

3. The petitioner has been arrayed by invoking the

provisions of Section 319 Cr.P.C. It is also apparent that on the date

when the judgment was to be pronounced, the summons under

Section 319 Cr.P.C. was issued against the petitioner and thereafter

the judgment was pronounced against other accused person who

were facing trial.

4. Learned counsel representing the petitioner on

instruction from his client undertakes that he will withdraw the

application which is pending before this Court, by which he has 2025:JHHC:16870

challenged the invocation of Section 319 Cr.P.C.

5. Since the petitioner has been issued summons by

invoking the provisions of Section 319 Cr.P.C., I direct the petitioner

to appear before the Court concerned and file his bond with an

undertaking that he will cooperate in trial and will appear as and

when required by the Trial Court, for speedy disposal of the case.

6. With the aforesaid observation, this Anticipatory Bail

Application stands disposed of.

(ANANDA SEN, J.)

Prashant. Cp-3