Ajay Kumar Sinha vs State Of Jharkhand
2025 Latest Caselaw 3685 Jhar

Jharkhand High Court

Ajay Kumar Sinha vs State Of Jharkhand on 20 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                           [2025:JHHC:24395]


      IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                           A.B.A. No. 4583 of 2025
      Ajay Kumar Sinha, aged about 37 years, Son of
      Jay Prakash Narayan, Resident of Village-
      Surjugadi, P.O.-Gadi Nawdiha, P.S.-Jamua, Dist.-
      Giridih.
                                                   .....   ...    Petitioner
                                  Versus
      1. State of Jharkhand.
      2. Arti Sinha, Wife of Ajay Kumar Sinha, age 27
      years, Resident of Dibha Mohalla, & P.S.-Chatra,
      Dist.-CHatra, presently residing P.O. at Sundar
      Nagar, P.O. & P.S.-Koderma, Dist.-Koderma.
                                                   .....   ...    Opposite Parties
                          --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Kamdeo Pandey, Advocate. For the State : Mr. Nawin Kr. Singh, A.P.P.

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03/ 20.08.2025 Heard learned counsel appearing for the petitioner and

learned A.P.P. for the State.

2. The petitioner is apprehending his arrest in connection with Complaint Case No. 1724 of 2023, registered for the alleged offence

under Sections 323, 498-A, 504, 506 and 34 of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act, pending in the Court of learned C.J.M., Koderma.

3. Learned counsel appearing for the petitioner submits that the petitioner is the husband of the O.P. No. 2. He submits that complainant-O.P. No. 2 is working at Koderma and the petitioner and

his son both are working at Bengaluru for earning their livelihood. He further submits that the complainant insists the petitioner to reside at

Koderma, for that the dispute has arisen between the husband and wife.

4. Learned A.P.P. appearing for the State has opposed the prayer and submits that the petitioner is the husband of the

complainant-O.P. No. 2.

5. In view of the above and considering the judgment of

[2025:JHHC:24395]

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 shall 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/-