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Judgment
11 paragraphs · 255 wordsAnanda Sen, J.
This anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioners apprehending their arrest in connection with Giridih (T) P.S. Case No.217 of 2020, for offences under Sections 420, 467, 468 and 471 IPC. The case is presently pending before the Court of learned CJM, Giridih.
Learned A.P.P. representing the State and learned counsel representing the informant oppose the prayer for anticipatory bail.
The matter was taken up on the last week, when specific question was put to the State as to whether there is any necessity to arrest these petitioners or they are cooperating in investigation or not.
In reply to the same, learned A.P.P. has produced the letter of the Investigating Officer addressed to him.
As per the said letter, the Investigating Officer has specifically stated that the petitioners are cooperating with the investigation and it is not necessary to arrest them.
Considering the aforesaid fact, this Court does not find any imminent threat of the petitioners being arrested.
However, the petitioners should appear before the Court concerned, where on their appearance, appropriate order will be passed by the Court taking into consideration the judgments of the
Further, the petitioners will appear before the Investigating Officer once in every fifteen days and cooperate in the investigation, till submission of the final report.
The aforesaid document is kept on record.
With the aforesaid observation, this Anticipatory Bail Application stands disposed of.