Rinku Kumar vs The State Of Jharkhand
2025 Latest Caselaw 987 Jhar

Jharkhand High Court

Rinku Kumar vs The State Of Jharkhand on 9 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                 2025:JHHC:14782
               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   A.B.A. No. 2731 of 2025
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         Rinku Kumar, S/o Rabindra Kumar, R/o Gram Kisnichak, P.O.- Ammapali & P.S.-
         Ishupur, District- Bhagalpur, State- Bihar
                                                                 .... Petitioner(s).
                                                 Versus
         1.The State of Jharkhand
         2.Kajal Kumari, W/o Rinku Kumar, D/o Dilip Mahto, R/o Gram Kisnichak, P.O.
         Ammapali & P.s.- Ishupur, District- Bhagalpur, State Bihar, presently residing at
         Gram Dihari, P.O.- Mirzachowki & P.S.- Sahibganj (M), District- Sahibganj
                                                                 ... Opp. Party(s).
                                                 ------
               CORAM         :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Vikas Kumar, Advocate For the State : Mr. A.K. Pathak, AddI. P.P. For the O.P. No.2 : Mr. Raja Ravi Shekhar Singh, Advocate .........

02/ 09.06.2025: Heard, learned counsel for the petitioner, learned counsel for the State and learned counsel for the O.P. No.2.

2. 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 apprehending his arrest for the offences under Sections 498A of IPC in connection with Complaint Case No.1132 of 2023, pending in the court of learned Additional Chief Judicial Magistrate, Sahibganj.

3. In a complaint case, there is no scope of investigating, far less custodial interrogation. Thus, the petitioner is directed to appear before the Trial Court in terms of the judgment of the Hon'ble Supreme Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation & Another, reported in 2022 (10) SCC 51.

4. Accordingly, the instant anticipatory bail application stands disposed of.

(ANANDA SEN, J.) R.S./