Ansarul Shekh @ Ansarul Sekh Age About 30 ... vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 827 Jhar

Jharkhand High Court

Ansarul Shekh @ Ansarul Sekh Age About 30 ... vs The State Of Jharkhand ..... ... ... on 6 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                     ( 2026:JHHC:3223 )




IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A. B. A. No. A.B.A. No. 7117 of 2025

Ansarul Shekh @ Ansarul Sekh age about 30 years, son of Mahasin Shekh @
Mahasen Sekh, resident of village- Rajgram, P.O. Rajgram, P.s. Murarai,
District-Birbhum (West Bengal).
                                          ...... ... Petitioner
                           Versus
The State of Jharkhand                                ..... ...     Opposite Party
                        --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Md. Yasir Arafat, Advocate For the State : Mr. Nawin Kr. Singh, A.P.P.

03/ 06.02.2026: Heard learned counsel for the petitioner and learned

counsel for the State.

2. The petitioner is apprehending his arrest in connection with

Pakur(T) P.S. Case No. 276/2024, registered under sections 140(1), 140(3),

82(1), 85 read with section 3 (5) of BNS, 2023, pending in the Court of

learned Chief Judicial Magistrate, Pakur.

3. Learned counsel for the petitioner submits that petitioner

happens to be husband of missing woman and belatedly the F.I.R has been

lodged.

4. Learned counsel for the State opposes the prayer and submits

that petitioner happens to be husband of missing woman and woman has

not been recovered as yet. He further submits that just after eight days of

missing of the woman, this petitioner has solemnized second marriage.

5. In view of above and considering that petitioner has not lodged

any case with the police about missing of his wife. The mother has lodged

the said case and it is strange that just after eight days of missing of the

woman, this petitioner has solemnized second marriage. In para 20 of the

case diary it has come that in supervision report this fact has been found to

be true.

( 2026:JHHC:3223 )

6. In the attending facts and circumstances of the case, I am not

inclined to grant anticipatory bail to the petitioner. Accordingly, the prayer for

anticipatory bail is hereby rejected.

Dt.06.02.2026                                      ( Sanjay Kumar Dwivedi, J.)
satyarthi-