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Judgment
8 paragraphs · 215 wordsAnanda Sen, J.
Heard the parties.
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 Pandu P.S. Case No.01 of 2025, for offences under Sections 115(2), 117(2), 352, 85 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 and Section 3/4 of the Dowry Prohibition Act. The case is presently pending before the Court of learned Judicial Magistrate, 1st Class, Palamau at Daltonganj.
Learned A.P.P. representing the State opposes the prayer for anticipatory bail.
Learned counsel representing the petitioner submits that the petitioner has received a Notice under Section 35(3) of the BNSS, in the month of February, 2025, but admits that he has not appeared before the Investigating Officer in compliance of the said Notice. He submits that he will appear before the Investigating Officer.
Issuance of Notice clearly suggests that the Investigating Officer does not have any intention to arrest the petitioner. If that be so, the petitioner should appear before the Investigating Officer in compliance of the said Notice.
Thus, this Anticipatory Bail Application at this stage is not maintainable, since there is no apprehension of arrest.
With the aforesaid observation, this Anticipatory Bail Application stands disposed of.