Idul Ansari vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 237 Jhar

Jharkhand High Court

Idul Ansari vs The State Of Jharkhand .... Opposite ... on 7 May, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                          2025:JHHC:13761
                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 6123 of 2024

              Idul Ansari, S/o late Jalil Ansari, R/o Village Ambowa, PO Kesipara, PS Gumla,
              District Gumla.                                           .... Petitioner
                                                  Versus
              The State of Jharkhand                                    .... Opposite Party
                                                    ------
                        CORAM           :   SRI ANANDA SEN, J.

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                 For the petitioner(s) :    Mr. Ritesh Kumar, Advocate
                 For the State          :   Mr. Sudhir Kumar Mahto, APP
                                                     -----
07/07.05.2025:         This is an application filed by the petitioner praying for grant of

anticipatory bail in terms of sections 482 and 484 of the Bharatiya Nagarik Suraksha Sanhita, 2023, as the petitioner has been allegedly implicated in connection with Gumla (Mahila) PS Case no.06 of 2023 corresponding to GR Case No. 516 of 2023, registered for the offences punishable under section 323, 498A, 506, 307 and 34 of IPC and under section 3/4 of the Dowry Prohibition Act, pending in the court of learned Judicial Magistrate,1st Class, Gumla.

2. Heard the learned counsel for the petitioner and the learned counsel appearing on behalf of the State.

3. Learned counsel for the State opposes the prayer for anticipatory bail.

4. It appears that in this case after investigation charge-sheet has been submitted against the petitioner on 06.08.2023. The petitioner has cooperated with the trial. Thus, there is no question of arrest of the petitioner.

5. Since there is no necessity of custodial interrogation, the petitioner is directed to surrender before the learned court below and upon his surrender the learned court below will consider his case as per judgment of the Hon'ble Supreme Court.

6. The present anticipatory bail application is thus disposed of.

         KNR/                                                     (ANANDA SEN, J. )