Jharkhand High Court
Firoz Ansary @ Firoj Ansari vs The State Of Jharkhand. ... ... Opposite ... on 8 July, 2025
Author: Ananda Sen
Bench: Ananda Sen
2025:JHHC:18332
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.2426 of 2025
------
Firoz Ansary @ Firoj Ansari, S/o Rajesh Ansari.
... ... Petitioner
Versus
The State of Jharkhand. ... ... Opposite Party
------
CORAM : SRI ANANDA SEN, J.
------
For the Petitioner(s) : Mr. Sunil Singh, Advocate For the State : Mr. Shailendra Kumar Tiwari, Spl. P.P.
-----
03/ 08.07.2025 Heard the parties.
2. This anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioner apprehending his arrest in connection with Siyaljori P.S. Case No.29 of 2017, corresponding to G.R. No.1024 of 2017, for offences under Section 295A IPC and Sections 66 & 67 of the I.T. Act. The case is presently pending before the Court of learned J.M. 1st Class, Bokaro.
3. Learned counsel representing the petitioner submits that the charge-sheet has already been submitted against the petitioner and cognizance has been taken. He submits that though the petitioner is shown as an absconder but admittedly, the Processes under Sections 82 & 83 Cr.P.C. have been quashed by a Coordinate Bench of this Court vide order dated 17.11.2022 passed in Cr.M.P. No.3768 of 2022 (Annexure-2 to this Anticipatory Bail Application).
4. Learned Spl. P.P. representing the State opposes the prayer for anticipatory bail.
5. Since charge-sheet has already been submitted and 2025:JHHC:18332 cognizance has been taken against this petitioner, the petitioner should appear before the Court concerned, who shall pass an appropriate order taking into consideration the judgment passed by the Hon'ble Court and also taking into consideration the order dated 17.11.2022 passed by a Coordinate Bench of this Court in Cr.M.P. No.3768 of 2022, wherein the Processes under Sections 82 & 83 Cr.P.C. issued against the petitioner, have already been quashed.
6. With the aforesaid observation, this Anticipatory Bail Application stands disposed of.
(ANANDA SEN, J.) Prashant. Cp-3