Jharkhand High Court
Parimal Goshwami vs The State Of Jharkhand ... ... Opp. Party on 3 June, 2025
Author: Deepak Roshan
Bench: Deepak Roshan
( 2025:JHHC:14398 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3003 of 2025
Parimal Goshwami, aged about 28 years, S/O Fanindra Nath Goshwami,
R/O Rasikpur, PO & PS - Dumka (T), District - Dumka.
... ... Petitioner
Versus
The State of Jharkhand ... ... Opp. Party
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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner : Mr. Aman Kedia, Advocate For the Opp. Party : Ms. Ruby Pandey, APP
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02/03rd June 2025 Heard the learned counsel for the parties.
2. The petitioner has moved before this Court for grant of privilege of anticipatory bail from apprehending his arrest in connection with Dumka (T) P.S. Case No. 178 of 2024 for the offences punishable under Sections 75 (2), 75 (3), 78 (2), 79, 351 (3) and 352 of the Bharatiya Nyaya Sanhita, 2023.
3. Learned counsel for the petitioner submits that the petitioner has clean antecedent and he has been falsely implicated in the present case. The allegation as alleged in the FIR is false and fabricated and he has not committed any offence. He further submits that the petitioner works in a private finance company. As the petitioner and the informant were good friends, the petitioner used to help her in studies. He further submits that there is no allegation against the petitioner that he has procured any obscene photos of the informant. More so, it is not the case of the informant that any photos of the informant have been made viral by the petitioner.
4. Learned counsel for the petitioner further submits that both the parties have compromised the case and in this regard, a separate joint compromise petition has also been filed before the learned Sessions Judge, Dumka.
5. Learned A.P.P. opposed the prayer of the petitioner for grant of bail.
1( 2025:JHHC:14398 )
6. In view of the compromise petition, I am inclined to extend privilege of anticipatory bail to this petitioner. Accordingly, the petitioner is directed to surrender in the Court below within a period of four weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on furnishing bail bond of Rs. 20,000/- (Rs. Twenty Thousand Only) with two sureties of the like amount to the satisfaction of learned Chief Judicial Magistrate, Dumka, in connection with Dumka (T) P.S. Case No. 178 of 2024.
7. It is made clear that petitioner shall co-operate with the investigation / trial. If the petitioner will not co-operate with the investigation / trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Aditi/Simran 2