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Jharkhand High Court
Gafaruddin Ansari vs The State Of Jharkhand on 9 April, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
2026:JHHC:10359
IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 1464 of 2026
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Gafaruddin Ansari, aged about 32 years, son of Khursed Mian,
resident of Village Lakhibad, PO Paljori and PS Garsara, District
Deoghar .... Petitioner
-- Versus --
1.The State of Jharkhand
2.Victim/ Opp.Party No.2 ....Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner :- Mr. Kaushik Sarkhel, Advocate
For the State :- Mr. Bishwambhar Shastri, Advocate
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2/09.04.2026 Heard learned counsels for petitioner and for State.
2. The petitioner is apprehending his arrest in connection
with Palajori PS Case No.59 of 2025, for offence registered under
section 81, 90(2), 89, 64(1), 61(2) of BNS, 2023, pending in court
of learned Sessions Judge, Camp at Madhupur.
3. Learned counsel for the petitioner submits that the
petitioner has been falsely implicated in this case and the alleged
relationship between the petitioner and the complainant was there
since March, 2024 to 31.01.2025. He next submits that
unnecessarily the complaint case has been field which has been
subsequently converted into the FIR. He also submits that in the
meantime, the informant's marriage was solemnized with another
person and when the information about the relationship between
the petitioner and the informant came to the knowledge of the
husband of the complainant, the husband of the informant has
divorced the informant and thereafter she has again pressurized the
2026:JHHC:10359
petitioner to marry her and thereafter only, the present case has
been lodged. He next submits that the case is further falsified as
the sister of this petitioner has been said to be conspirator for
making the petitioner close to the informant.
4. Learned State counsel opposes prayer and submits that on
the false pretext of marriage, the relationship was established.
5. Admittedly, initially, the complaint case was filed which was
later on converted into FIR. The relationship, as per the complaint
petition, was since March, 2024 till 30.01.2025, and in the
meantime, the informant has solemnized marriage with another
person, and subsequently, that person has divorced the informant,
and thereafter, again she has pressurized the petitioner to marry
her and even the sister of the petitioner is said to be the conspirator
for making the petitioner close to the informant. Prima-facie, it
appears that this is an after-thought allegation made against the
petitioner, and in that view of the matter, the petitioner, above
named, is, hereby, directed to surrender before learned court within
two weeks from today, and learned court shall release the
petitioner, above named, on such terms and conditions as well as
sureties as the learned court may deem fit and proper.
6. A.B.A. No.1464 of 2026 is disposed of.
( Sanjay Kumar Dwivedi, J.)
09.04.2026
SI/
