Bishnu Pradhan vs The State Of Jharkhand
2025 Latest Caselaw 4287 Jhar

Jharkhand High Court

Bishnu Pradhan vs The State Of Jharkhand on 25 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                     2025:JHHC:16871


                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             A.B.A. No.8091 of 2024
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       Bishnu Pradhan, S/o Kalipada Pradhan.            ... ... Petitioner
                                      Versus
       1. The State of Jharkhand.
       2. Sanjay Pradhan, S/o Late Narendra Nath Pradhan.
                                                  ... ... Opposite Parties
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                         CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Rajesh Kumar, Advocate Mr. Mayank Deep, Advocate For the State : Mr. Vishwanath Roy, Spl. P.P.

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03/ 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.797 of 2023, for offences under Sections 406 and 420 IPC. The case is presently pending before the Court of learned Additional Chief Judicial Magistrate, Seraikella.

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