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Nitin Raj vs State Of Haryana (2025:Rj-Jd:28984)
2025 Latest Caselaw 1782 Raj

Citation : 2025 Latest Caselaw 1782 Raj
Judgement Date : 4 July, 2025

Rajasthan High Court - Jodhpur

Nitin Raj vs State Of Haryana (2025:Rj-Jd:28984) on 4 July, 2025

Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:28984]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 6109/2025

Nitin Raj S/o Paras Ram, Aged About 25 Years, Gali No. 1
Gandhipura , Bjs Colony Jodhpur
                                                                       ----Petitioner
                                       Versus
State Of Haryana, Through Sho, Cyber Crime Police Station,
Gurugram, Haryana
                                                                     ----Respondent


For Petitioner(s)            :     Ms. Shobha Prabhakar
For Respondent(s)            :     Mr. Urja Ram Kalbi, PP


               HON'BLE DR. JUSTICE NUPUR BHATI

Order 04/07/2025

1. The instant criminal misc. first transit anticipatory bail has

been filed by the petitioner under Section 482 BNSS ('438 Cr.P.C.')

apprehending his arrest in connection with FIR No.318/2024 dated

26.10.2024 registered at Police Station Cyber Crime Police

Station, Gurugram for the offences under Sections 318(4) of the

BNS.

2. Learned counsel for the petitioner submits that the petitioner

is under apprehension that he would be arrested while commuting

from his place of residence i.e. Jodhpur to the Cyber Crime Police

Station, Gurugram where the FIR has been lodged against him for

the above-said offence. She further submits that the petitioner

has no criminal antecedents. She submits that the petitioner has

been duly served with a Notice dated 20.11.2024 under Section

41-A of Cr.P.C. whereupon, the petitioner is inclined to join the

investigation. Thus, the petitioner may be granted transit

anticipatory bail for a limited period to travel to Gurugram to

[2025:RJ-JD:28984] (2 of 3) [CRLMB-6109/2025]

comply with the Notice under Section 41-A Cr.P.C. and approach

the competent Court in Haryana for appropriate legal remedy.

3. Learned Public Prosecutor opposes the bail application.

4. This Court finds that though the Notice dated 20.11.2024

under Section 41-A of Cr.P.C. has been duly served upon the

petitioner, the petitioner has been unable to demonstrate that

such notice was served upon him at a belated stage and therefore,

he has filed the present transit anticipatory bail application after

almost 8 months from the date of issuance of such notice.

Moreover, learned counsel for the petitioner is unable to

demonstrate the reason as to why the applicant apprehends arrest

despite knowing the fact that almost 8 months 7 days have

passed from the date of issuance of the aforesaid notice.

5. This Court also takes into consideration the case of Priya

Indoria v. The State Of Karnataka : 2023 INSC 1008,

wherein, the Hon'ble Supreme Court has held that:

"36. In view of what we have discussed above, we are of the view that considering the constitutional imperative of protecting a citizen's right to life, personal liberty and dignity, the High Court or the Court of Session could grant limited anticipatory bail in the form of an interim protection under Section 438 of CrPC in the interest of justice with respect to an FIR registered outside the territorial jurisdiction of the said Court, and subject to the following conditions:

(i) Prior to passing an order of limited anticipatory bail, the investigating officer and public prosecutor who are seized of the FIR shall be issued notice on the first date of the hearing, though the Court in an appropriate case would have the discretion to grant interim anticipatory bail.

(ii) The order of grant of limited anticipatory bail must record reasons as to why the applicant apprehends an inter-state arrest and the impact of such grant of limited anticipatory bail or interim protection, as the case may be, on the status of the investigation.

(iii) The jurisdiction in which the cognizance of the offence has been taken does not exclude the said offence from the

[2025:RJ-JD:28984] (3 of 3) [CRLMB-6109/2025]

scope of anticipatory bail by way of a State Amendment to Section 438 of CrPC.

(iv) The applicant for anticipatory bail must satisfy the Court regarding his inability to seek anticipatory bail from the Court which has the territorial jurisdiction to take cognizance of the offence. The grounds raised by the applicant may be -

a. a reasonable and immediate threat to life, personal liberty and bodily harm in the jurisdiction where the FIR is registered;

b. the apprehension of violation of right to liberty or impediments owing to arbitrariness;

c. the medical status/ disability of the person seeking extraterritorial limited anticipatory bail."

6. This court finds that the learned counsel for the petitioner

has not been able to demonstrate before this court that the

petitioner has a reasonable and immediate threat to life, personal

liberty and bodily harm in the jurisdiction where the FIR is

registered or that he faces threat of immediate arrest. Moreover,

the petitioner has admittedly been served Notice dated

20.11.2024 under Section 41-A Cr.P.C., wherein, it was specifically

directed to the petitioner to remain present at Cyber Police

Station, Gurugram on 29.11.2024 for interrogation, however, he

has not complied with the same till date and no reasonable

explanation has been submitted by the petitioner for such failure.

7. As an upshot of the above and keeping in view the ratio of

the afore-cited judgment as well as the facts and circumstances of

the case, this Court finds no justifiable grounds so as to grant

transit anticipatory bail to the petitioner.

8. Resultantly, the instant anticipatory bail application is

dismissed.

(DR.NUPUR BHATI),J

236-/Devesh/-

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