Rajesh Ganjhu Aged About 45 Years Son Of ... vs The State Of Jharkhand
2026 Latest Caselaw 545 Jhar

Jharkhand High Court

Rajesh Ganjhu Aged About 45 Years Son Of ... vs The State Of Jharkhand on 30 January, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                            2026:JHHC:2411


                  IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 495 of 2026

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Rajesh Ganjhu aged about 45 years son of late Banwari Ganjhu resident of Village Kotla Patna Simar, Balubhang, PO and PS Herhanj, District Latehar, Jharkhand .... Petitioner

-- Versus --

1.The State of Jharkhand

2.Muniya Devi, aged about 35 years wife of Rajesh Ganjhu, resident of Village Jambua, PO and PS Herhanj, Dist. Latehar .... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Nandan Prasad, Advocate For the State :- Mr. V.S. Sahay, Advocate

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2/30.01.2026 Heard learned counsels for petitioner and for State.

2. The petitioner is apprehending his arrest in connection

with Herhanj PS Case No.31 of 2025, for offence registered under

section 498(A), 323, 504, 506, 34 of the IPC, pending in court of

learned Chief Judicial Magistrate, Latehar.

3. Learned counsel for petitioner submits that the petitioner

happened to be the husband of the informant and there are general

and omnibus allegations of assault and demand of dowry. He next

submits that the petitioner is ready to keep his wife with all dignity.

4. Learned State counsel opposes prayer and submits that the

petitioner happened to be the husband.

5. It transpires from the order of the learned Sessions

Judge that the matter was sent for mediation, however, the

2026:JHHC:2411

mediation was unsuccessful and the petitioner happened to be the

husband and it has been pointed out that the petitioner earns his

livelihood by way of doing labour work, and in that view of the

matter, the petitioner, above named, is directed to surrender before

learned court within two weeks from today and learned court shall

release petitioner, above named, on such terms and conditions as

well as sureties as learned court may deem fit and proper.

6. This petition being A.B.A. No.495 of 2026 is disposed of.

( Sanjay Kumar Dwivedi, J.) 30.01.2026 SI/