Dhanilal Goswami vs The State Of Jharkhand
2025 Latest Caselaw 7939 Jhar

Jharkhand High Court

Dhanilal Goswami vs The State Of Jharkhand on 22 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                           ( 2025:JHHC:38505 )




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 7356 of 2025
                     Dhanilal Goswami, aged about 33 years, son of Sri Binod Bihari
                     Goswami, resident of 97, Bagiyari, P.O. & P.S. Tenughat, District- Bokaro
                                                                     ... Petitioner
                                              -Versus-
              1.     The State of Jharkhand
              2.     Soni Kumari, W/o Dhanilal Goswami, D/o Sri Mohan Goswami, age 26
                     years, Parental house at Balidih, Goswami Tola, P.O. & P.S. Balidih,
                     District- Bokaro, 827014, matrimonial house Jaina More, Sudha Devi
                     Gali, P.O. Jaina More, P.S. Jaridih, District- Bokaro
                                                                     ... Opposite Parties
                                               -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Sunil Kumar Upadhyay, Advocate For the State : Mr. Prabir Kumar Chatterjee, Spl.P.P.

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02/22.12.2025 The matter relates to Complaint Case No.1257/2024, pending in the

Court of the learned A.C.J.M. cum Civil Judge, Senior Division-I at Tenughat,

Bokaro.

2. The matter is arising out of complaint case and in view of that, the

petitioner is directed to move before the learned Court by way of filing a

petition on the strength of the judgment passed by the Hon'ble Supreme

Court in the case of Satender Kumar Antil v. Central Bureau of

Investigation & another, reported in (2022) 10 SCC 51.

3. Learned counsel appearing for the State has got no objection.

4. In view of the above, this application is disposed of with liberty to the

petitioner to move before the learned Court.

(Sanjay Kumar Dwivedi, J.) Dated: 22nd December, 2025 Ajay/