Manish Kumar Sulanki vs The State Of Jharkhand
2025 Latest Caselaw 5029 Jhar

Jharkhand High Court

Manish Kumar Sulanki vs The State Of Jharkhand on 22 April, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                        2025:JHHC:11899

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              A.B.A. No. 2465 of 2025

            1. Manish Kumar Sulanki, S/o Krishna Kumar Sulanki
            2. Krishna Kumar Sulanki, S/o Dhananjay Sulanki
            3. Laxmi Sulanki, W/o Krishna Kumar Sulanki
               All R/o H.O.No. 51, Bhushan Colony, Zone No.8, Near Kali Puja Mandal,
            PO: Baridih, PS: Sidhgora, District East Singhbhum, Jharkhand
                                                             ..... Petitioner(s).
                                                 Versus
           1. The State of Jharkhand
           2. Rinki Sandil, W/o Manish Kumar Sulanki, D/o Ghasiram Sandil, R/o Birsa
               Nagar, Bhushan Colony, PO: Baridih, PS: Sidhgora, District East
               Singhbhum, Jharkhand
                 Currently residing at village Sonua, Jorapokhar, Chaibasa,PO and PS
               Sonua, District West Singhbhum                   ..... Opposite Parties.
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                     CORAM :             SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Anurag Kashyap, Advocate For the State : Mr. Pankaj Kumar, PP

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02/22.04.2025: Heard the learned counsel for the parties.

2. The present anticipatory bail application under sections 482 and 484 of the BNSS, 2023, has been preferred by these petitioners apprehending their arrest for the offences registered under sections 126(2), 115(2), 85, 351 (2) (3), 89, 3(5) of the BNS, 2023 and section 3/4 of the Prevention of Witch (Daain) Act, 2001, section 3/4 of the Dowry Prohibition Act, 1961, pending in the Court of learned Additional Chief Judicial Magistrate, Chakradharpur-Chaibasa, at West Singhbhum, in connection with Sonua PS Case No. 49 of 2024.

3. The learned APP opposes the prayer for anticipatory bail.

4. The allegations that have been leveled against the petitioners show that they subjected the informant to cruelty and demanded dowry of Rs. 5 Lakhs and a four-wheeler vehicle. It is alleged that the petitioners used to assault the informant and did not give her food for days together. IT is alleged that the petitioners called the informant "Daain" and had aborted her pregnancy on two occasions by giving her medicines. They threw starch (hot rice water) on the body of the informant and gave medicines to her due to which she became ill. Further, they were adamant to oust her 2025:JHHC:11899

from her matrimonial house due to non-fulfillment of dowry. When the informant came to her parent's house, the petitioners assaulted her in presence of her parents and threatened for dire consequences.

5. Considering the nature of allegations, the petitioners are directed to surrender before the learned trial court and upon their surrender the learned court below will consider their case as per law and the judgment of the Hon'ble Supreme Court.

6. Accordingly, this anticipatory bail application is disposed of.

(ANANDA SEN, J. ) KNR/-