Sadique Rahman vs The State Of Jharkhand
2025 Latest Caselaw 7712 Jhar

Jharkhand High Court

Sadique Rahman vs The State Of Jharkhand on 16 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                  ( 2025:JHHC:37757 )




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      A. B. A. No. 5958 of 2025

       Sadique Rahman, aged about 34 years, son of Md. Muneer Ahmad, resident
       of Bhandaridih, near Mecca Masjid, P.O. and P.S. Giridih, Bhandaridih,
       Giridih, Jharkhand, 815301, Aadhar No. 945959314736 ...... ... Petitioner
                                  Versus
       1.The State of Jharkhand
       2. Rafiqa Azma, aged about 34 year (Approx.), daughter of Mohammad
       Shahjahan, resident of Quarter No. 1103, Sector 4C, Bokaro Steel City-
       827004, P.O. and P.S. Bokaro Steel City, District-Bokaro, Jharkhand
                                                 .....      ...     Opposite Parties
                               --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Shadab Eqbal, Advocate For the State : Mrs. Nehala Sharmin, Spl. P.P. (through V.C.) For the O.P. No.2 :Mr. Afaque Rashidi, Advocate : Mr. Azam, Advocate

06/ 16.12.2025: Heard learned counsel for the petitioner and learned

counsel for the State and learned counsel for the O.P. No.2.

2. The petitioner is apprehending his arrest in connection with Sector

IV P.S. Case No. 74/2025, registered under sections 85, 318(4), 303(2),

115(2), 352, 3(5) of BNS and section 3 and 4 of D.P. Act, pending in the Court

of learned Judicial Magistrate, Ist Class, Bokaro.

3. It appears that in the impugned order it has come that petitioner

has received notice under section 35(3) of BNSS, 2023 and in that view of the

matter, petitioner is directed to move before the learned court by way of filing

regular bail in the light of judgment of the Hon'ble Supreme Court in the case

of Satender Kumar Antil Vs. Central Bureau of Investigation & Anr.

reported in (2022) 10 SCC 51.

3. Learned counsels for the State and O.P. No.2 has got no serious

objection.

4. Accordingly, this anticipatory bail application is disposed of with the

aforesaid liberty.

Dt.16.12.2025                                        ( Sanjay Kumar Dwivedi, J.)
satyarthi-