Dipak Kumar @ Deepak Rawani vs The State Of Jharkhand
2025 Latest Caselaw 290 Jhar

Jharkhand High Court

Dipak Kumar @ Deepak Rawani vs The State Of Jharkhand on 8 May, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                           2025:JHHC:13962


              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           A.B.A. No.2684 of 2025
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     Dipak Kumar @ Deepak Rawani, son of Dhananjay Rawani, R/o
     Dhariya Joba Basti, P.O. Kendua, P.S. Kenduadih, District Dhanbad,
     Jharkhand.                                          ... ... Petitioner
                                    Versus
     1.    The State of Jharkhand.
     2.    Puja Kumari, W/o Deepak Rawani.
                                                  ... ... Opposite Parties
                                     ------
                      CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. P.K. Mukhopadhyay, Advocate For the State : Mr. Ajay Kr. Pathak, A.P.P.

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05/ 08.05.2025

Heard the parties.

2. This anticipatory bail application under Section 482 of the

Bharatiya Nyaya Suraksha Sanhita, 2023, has been preferred by

the petitioner apprehending his arrest in connection with Baghmara

Women and Child Protection P.S. Case No.1 of 2025, for offences

under Sections 85, 89, 115(2), 352, 351(2) and 3(5) of Bharatiya

Nyaya Sanhita, 2023 and Section 3 / 4 of the Dowry Prohibition

Act. The case is presently pending before the Court of learned

S.D.J.M. Dhanbad.

3. The petitioner is the husband. There is an allegation of

demand of dowry and torture.

4. During the course of argument, learned counsel representing

the petitioner submits that the petitioner is cooperating with the

investigation and has even appeared before the Investigating

Officer and got his statement recorded.

5. Learned A.P.P. representing the State admits the aforesaid

fact and submits that he also received instruction from the

Investigating Officer that the petitioner is cooperating with the

2025:JHHC:13962

investigation and at present there is no need to take the petitioner

in custody.

6. In view of the aforesaid facts and circumstances, this Court

does not find any apprehension of the petitioner being arrested.

7. However, the petitioner should cooperate with the

investigation and appear before the Court concerned, who will

consider his case and pass an appropriate order in terms of the

judgments of the Hon'ble Supreme Court.

8. With the aforesaid observation, this Anticipatory Bail

Application stands disposed of.

(ANANDA SEN, J.) Prashant. Cp-3