Jharkhand High Court
Md. Azad Ansari vs The State Of Jharkhand on 7 October, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND, RANCHI
Criminal Revision No. 972 of 2025
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Md. Azad Ansari, aged about 42 years, son of Daud Ansari,
resident of Quarter No.4-249, Sector - 2/C, PO and PS - Bokaro
Steel City, District - Bokaro, Jharkhand
.... Petitioner
-- Versus --
1. The State of Jharkhand
2. Tamanna Khatoon, daughter of Alauddin Ansari, resident of Gaus
Nagar, Bharra, PO and PS - Chas, District - Bokaro
.... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner :- Mr. Dilip Kr. Chakraverty, Advocate
For the State :- Mr. Vishwanath Roy, Advocate
For the O.P. No.2 :- Mr. Rakesh Kumar, Advocate
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02/07.10.2025 Learned counsel appearing for the petitioner seeks
permission to correct the year of G.R. number in paragraph No.1 and in
prayer portion. He submits that the correct year is 2015 wherein
inadvertently it has been typed as 2014. He further submits that however
G.R. number is correctly typed in the I.A.
2. Learned counsel appearing for the State and Informant also
accepts that G.R. number is of the year 2015.
3. In view of his such submission, permission is accorded to the
learned counsel appearing for the petitioner to make out correction so
far year of G.R. number in paragraph No.1 and in prayer portion in
criminal revision petition is concerned in the course of the day.
4. Mr. Rakesh Kumar, learned counsel has appeared suo motu on
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behalf of opposite party No.2 and submits that two weeks' time may
kindly be allowed to file counter affidavit.
5. Mr. Chakraverty, learned counsel appearing for the petitioner
submits that he has already served a copy of revision petition upon the
learned counsel appearing for the opposite party No.2.
6. Mr. Chakraverty, learned counsel appearing for the petitioner
further submits that I.A. No.13130 of 2025 has been filed for grant of
bail to the petitioner, who happened to be husband of the informant. He
next submits that learned Chief Judicial Magistrate, Bokaro by judgment
dated 26.06.2024 in G.R. Case No.2085 of 2015 arising out of Chas P.S.
Case No.416 of 2015 has been pleased to convict the petitioner to
undergo simple imprisonment for two years and fine of Rs.2,000/- and in
default of fine he will further undergo simple imprisonment for two
months under Section 498A of Indian Penal Code and further undergo
simple imprisonment for three months under Section 3 of Dowry
Prohibition Act and further three months have been awarded under
Section 4 of Dowry Prohibition Act and the period of detention already
undergone by the convict shall be set off and all the sentences shall run
concurrently. He also submits that the petitioner has surrendered before
the learned Court on 17.09.2025 and since then he is in judicial custody.
He next submits that PW-2, who is the father of the informant has stated
before the learned Court that this petitioner has bear all the cost for
completion of B.Ed. course of the informant. He submits that the trial
court record may kindly be called and in the meantime the petitioner
may kindly be released on bail.
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7. Learned counsel appearing for the Informant vehemently
opposes the prayer for bail and submits that PW-4 is the informant and
she has supported the case and even the petitioner has faced the
maintenance case filed by the parents of this petitioner. On this ground,
he submits that the bail may not be granted.
8. In view of the above and considering the nature of allegation
made against the petitioner and further considering that the petitioner is
in jail custody since 17.09.2025 and this matter is pending here and in
that view of the matter the petitioner is directed to be released on bail.
9. Accordingly, during pendency of this criminal revision petition,
the petitioner namely Md. Azad Ansari is directed to be released on bail,
on furnishing bail bond of Rs.10,000/- (Ten Thousand only) with two
sureties of the like amount each to the satisfaction of learned Chief
Judicial Magistrate, Bokaro in connection with G.R. Case No.2085 of 2015
arising out of Chas P.S. Case No.416 of 2025.
10. I.A. No.13130 of 2025 is allowed and disposed of.
11. Call for the trial court record from the learned Court concerned.
12. It is open to the learned counsel appearing for the Informant to
file counter affidavit.
(Sanjay Kumar Dwivedi, J.)
Dated 07.10.2025
Sangam/
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