Ashok Sharma Aged About 38 Years S/O- ... vs The State Of Jharkhand
2025 Latest Caselaw 2268 Jhar

Jharkhand High Court

Ashok Sharma Aged About 38 Years S/O- ... vs The State Of Jharkhand on 11 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                            [2025:JHHC:22968 ]


              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                    A.B.A. No. 4226 of 2025
              Ashok sharma aged about 38 years S/O- Bhim
              Sharma R/O -Village-Near Kali Mandir College, para
              Suri, P.O.-Suri, P.S- Suri, Dist- Birbhum (W.B).
                                                             .....   ...         Petitioner
                                             Versus
       1. The State of Jharkhand.
       2. Pallavi Sharma aged about 28 years D/O - Chaitan
       Sharma R/O-Dangal Para, Shiv Mandir chowk, P.O-
       Dumka, P.S- Dumka, District- Dumka, Jharkhand.
                                                      ..... ...       Opposite Party
                                 --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Arun Kumar, Advocate.

       For the State             :        Mrs. Shweta Singh, A.P.P.
                                 ------
06/ 11.08.2025      Heard learned counsel for the petitioner and learned A.P.P.
              appearing for the State.

2. The petitioner is apprehending his arrest in connection with Dumka (Mahila) P.S. Case No. 08 of 2024, registered for the offences under Sections 85/115(2)/126(2)/352/351(2)/3(5)/109 of the Bharatiya Nyaya Sanhita, 2023 and Section 3/4 of the Dowry Prohibition Act, pending in the court of learned Judicial Magistrate, 1st Class, Dumka.

3. Learned counsel appearing for the petitioner submits that pursuant to notice under Section 35(3) of Bharatiya Nagarik Suraksha Sanhita, 2023 the petitioner has already replied and he is ready to appear before the Investigating Officer.

4. Learned A.P.P appearing for the State submits that if the notice is there the petitioner is required to comply the same.

5. In view of the above and considering the judgment of Hon'ble Supreme Court in the case of Satender Kumar Antil Versus Central Bureau of Investigation & Anr., reported in (2022) 10 SCC 51, the petitioner is directed to surrender before the learned Court within two weeks from today and the learned Court will release the petitioner on the appropriate terms and conditions or on sureties as may deem fit and proper by the learned Court.

(Sanjay Kumar Dwivedi, J.) Amitesh/-