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Judgment
2/18.08.2026 Heard learned counsels for petitioner and for State.
The petitioner is apprehending his arrest in connection with Pratappur PS Case No.29 of 2026, for offence registered under section 126(1), 109, 118(1), 352, 351(2), 351(3) of BNS, 2023, pending in court of learned Sub Divisional Judicial Magistrate, Chatra.
Learned counsel for petitioner submits that due to previous enmity the petitioner has been falsely implicated in this case and he further submits that the case under section 117(2) of BNS, 2023 is made out, however, section 109 BNS, 2023 has been inserted and on these grounds, he submits that anticipatory bail may kindly be granted.
Learned State counsel as well as the learned counsel appearing for the informant jointly oppose the prayer and submit that there is direct allegation of assault and pursuant to that grievous injury has been received by the informant and he was treated initially in Primary Health Centre (PCH) and thereafter he was referred to RIMS, Ranchi. They next submit that in the RIMS he was treated for 15 days and thereafter the informant has been discharged and thereafter he has been able to lodge the FIR and on these grounds, they jointly submit that the prayer for anticipatory bail of the petitioner may kindly be rejected.
On perusal of the FIR, it transpires that there is direct allegation of assault and demanding Rs.5,000/- and when it was not paid, later on, he has been assaulted and that too, repeated assault are there and the informant was treated initially in the Primary Health Centre and thereafter he has been referred to RIMS, Ranchi where he was further treated for 15 days and thereafter the FIR has been lodged, I am not inclined to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail of the petitioner is, hereby, rejected, and consequently, A.B.A. No.4642 of 2026 is, hereby, dismissed.