AMIT RANJAN CHAKRABORTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner apprehending his arrest for the offences punishable under Ss. 406/420/467/468/471 of the Indian Penal Code in connection with Nimdih P.S. Case No. 43 of 2023 corresponding to G.R. No. 449 of 2023, pending in the court of Additional Chief Judicial Magistrate, Chandil, has prayed for grant of anticipatory bail.

(2.) At the outset, learned A.P.P raises an objection with regard to maintainability of the present anticipatory bail application and submits that earlier the petitioner had preferred an anticipatory bail application being A.B.A No. 9919 of 2023 which was dismissed as withdrawn by a co-ordinate Bench of this Court vide order dtd. 14/6/2024 granting liberty to the petitioner to surrender before the concerned trial court and to pray for regular bail, however the petitioner instead of availing the said liberty, has filed the present anticipatory bail application.

(3.) In course of hearing, this Court, vide order dtd. 12/9/2024 put two questions to learned senior counsel for the petitioner which are as follows: