Dharmendra Vishwakarma @ Dharmendra ... vs The State Of Jharkhand
2025 Latest Caselaw 3797 Jhar

Jharkhand High Court

Dharmendra Vishwakarma @ Dharmendra ... vs The State Of Jharkhand on 10 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                        2025:JHHC:14901


             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         A.B.A. No.3129 of 2025
                                  ------
     Dharmendra       Vishwakarma       @      Dharmendra     Kumar
     Vishwakarma, son of Sri Ramdhari Mistry, resident of village
     Masoudhi Chowk, near Bus Stand, PO and PS Jamui, District
     Jamui, Bihar                                ... ... Petitioner(s)
                                  Versus
     1.The State of Jharkhand.
     2.Puja Kumari, wife of Dharmendra Vishwakarma, daughter of
     Manoranjan Vishwakarma, resident of Mugma by-pass road,
     Kaspasara, near Pani Tanki, PO Mugma, PS Nirsa, District
     Dhanbad, Jharkhand                  ... ... Opposite Party(s)
                                  ------
                     CORAM : SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. S. K. Vishwakarma, Advocate. For the State : Mr. Rajneesh Vardhan, A.P.P.

-----

02/ 10.06.2025

Heard the parties.

2. This anticipatory bail application under Section 482 of the

Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been

preferred by the petitioner apprehending his arrest for offences

registered under Sections 498(A), 420, 323, 341, 313, 448 and

34 of the Indian Peal Code and section 3/4 of the Dowry

Prohibition Act pending in the court of learned Judicial

Magistrate-1st Class at Dhanbad in connection with Complaint

Case No. 2711 of 2024.

3. Learned A.P.P. representing the State opposes the prayer

for anticipatory bail.

4. This case arises out of a complaint where summons have

been issued after taking cognizance.

5. Learned counsel for the petitioner submits that the

petitioner seeks liberty to appear before the court concerned

2025:JHHC:14901 since after cognizance summons have been issued to the

petitioner. He also submits that he also be given liberty to place

the judgments of the Hon'ble Supreme Court in this issue at the

time of his appearance before the court concerned.

6. On his appearance the court concerned will pass an order

taking into consideration the judgments passed by the Hon'ble

Supreme Court in "Arnesh Kumar vs. State of Bihar and

Another" reported in (2014) 8 SCC 273, "Satender Kumar

Antil vs. Central Bureau of Investigation and Another"

reported in (2022) 10 SCC 51 and "Md. Asfak Alam vs.

State of Jharkhand and Another" reported in (2023) 8 SCC

632.

7. The concerned Additional Sessions Judge-X, Dhanbad is

expected to pass orders in future in this type of case taking in

to consideration the judgments of the Hon'ble Supreme Court

rather than dismissing the application.

8. Let a copy of the order be immediately faxed to the

Additional Session Judge-X, Dhanbad having JO Code JH00472.

9. The Registrar General to take appropriate steps.

10. Accordingly, this Anticipatory Bail Application stands

disposed of.

(ANANDA SEN, J.)

Tanuj/Cp-3