Praveen Kumar @ Praveen Yadav vs The State Of Jharkhand ........ Opp. ...
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Jharkhand High Court

Praveen Kumar @ Praveen Yadav vs The State Of Jharkhand ........ Opp. ... on 30 January, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                        2026:JHHC:2366




 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                A.B.A. No.7522 of 2025
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Praveen Kumar @ Praveen Yadav, son of Narayan Yadav, resident of village-Nawada Basti, near Hanuman Mandir, P.O.- Jhumari Telaiya, P.S. Telaiya, District-Koderma.

.......... Petitioner.

-Versus-

The State of Jharkhand ........ Opp. Party.

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Randhir Kumar, Advocate For the State : Mr. Fahad Allam, A.P.P.

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Order No.02 Date: 30.01.2026

1. The petitioner is apprehending his arrest for the offence

punishable under Sections 132, 352, 351(2) and 3(5) of the

Bharatiya Nyaya Sanhita, 2023 in connection with Telaiya P.S.

Case No.191 of 2024 pending in the court of learned Additional

Chief Judicial Magistrate, Koderma.

2. Learned counsel for the petitioner submits that the petitioner's

anticipatory bail application was earlier rejected by this Court

vide order dated 7th December, 2024 passed in A.B.A. No.7633

of 2024. By way of present anticipatory bail application, the

petitioner has renewed his prayer for grant of anticipatory bail,

primarily for the reason that after investigation the police has

submitted charge-sheet against him and other co-accused

persons in pursuance of which vide order dated 12th April, 2025

the cognizance of the offence under Sections 132, 352, 351(2)

and 3(5) of the BNS has been taken by the concerned trial

court.

3. Learned counsel for the petitioner after arguing for a while

submits that he wants to withdraw the present anticipatory bail

2026:JHHC:2366

application with liberty to the petitioner to surrender and seek

regular bail before the concerned trial court in the light of the

guidelines laid down by the Hon'ble Supreme Court in the case

of "Satender Kumar Antil Vs. Central Bureau of

Investigation & Anr." reported in 2022 (10) SCC 51 as

well as the observation made by the Hon'ble Apex Court in the

case of "Satender Kumar Antil Vs. Central Bureau of

Investigation & Anr." reported in 2024 (9) SCC 198.

4. Considering the said submission, the present anticipatory bail

application is disposed of as withdrawn with aforesaid liberty.

(Rajesh Shankar, J.) 30th January, 2026 Rohit/