Jharkhand High Court
Noor Mohammad @ Noor Mohmmad vs The State Of Jharkhand ... Opp. Party(S) on 24 June, 2025
Author: Ananda Sen
Bench: Ananda Sen
2025:JHHC:16647
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3354 of 2025
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Noor Mohammad @ Noor Mohmmad, S/o Abdul Rajjak, R/o Chhavabi Puri, Ward
No.1, Padrauna, P.O. & P.S. Kushinagar, Dist- Khushinagar (UP)
.... Petitioner(s).
Versus
The State of Jharkhand ... Opp. Party(s).
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Shish Alam, Advocate For the State : Mr. Pankaj Kumar, P.P. .........
09/ 24.06.2025: Heard, learned counsel for the petitioner and learned counsel for the State.
2. This is an application filed by the petitioner praying for grant of anticipatory bail in terms of under Sections 482 and 484 of the Bhartiya Nagrik Surksha Sanhita, 2023, apprehending his arrest for offences under Sections 295A & 298 of IPC.
3. The allegation leveled against the petitioner is that he was regularly sharing or publishing content on various social media platforms that is considered objectionable, misleading and lacking any factual basis. It is further claimed that such content has the potential to provoke unrest, disturb public order, and possibly incite acts of violence among the public.
4. The learned APP opposes the prayer for anticipatory bail.
5. Considering the nature of allegation, I find that this is not a fit case for grant of anticipatory bail to the petitioner.
6. Accordingly, the prayer for anticipatory bail of the petitioner in connection with Kotwali P.S. Case No.149 of 2022, pending in the Court of learned C.J.M., Ranchi, stands rejected.
7. Petitioner should appear before the Court below.
R.S./ (ANANDA SEN, J.)