Anil Kumar Sharma vs The State Of Bihar
2026 Latest Caselaw 1216 Patna

Patna High Court

Anil Kumar Sharma vs The State Of Bihar on 12 May, 2026

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   CRIMINAL MISCELLANEOUS No.8910 of 2020
          Arising out of PS. Case No.-37 Year-2016 Thana- MAHILA P.S. District- Nawada
     ======================================================
     Anil Kumar Sharma Son of Rameshwer Singh Resident of Village - Kajur,
     P.S.- Atri, Dist.- Gaya.

                                                                       ... ... Petitioner/s
                                            Versus
1.   The State of Bihar
2.   Sarita Kumari W/o Anil Kumar Sharma Resident of Village - Kajur, P.S.-
     Atri, Dist.- Gaya, At present D/o Rajendra Prasad Singh, R/o Vill- Samai,
     P.S.- Muffasil, Distt.- Nawada.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :        Mr. Amresh Kumar Sinha, Advocate
     For the State            :        Mr. Pranav Kumar, APP
     For the Informant        :        Mr. Ajay Kumar, Sr. Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE ANSUL
                     ORAL JUDGMENT

Date : 12-05-2026

Heard learned counsel for the petitioner, learned counsel

for the informant and learned Additional Public Prosecutor for the

State.

2. Petitioner seeks quashing of the order of cognizance

dated 02.05.2018 passed by learned Sub-divisional Judicial

Magistrate, Nawada in Mahila P.S. Case No. 37 of 2016 (G.R. No.

1911 of 2016) by which he has taken cognizance for the offences

under Sections 498(A) and 494 of Indian Penal Code and Sections

3/4 of D.P. Act.

3. The allegation against the petitioner is of adulterous

relationship with a lady or bigamy.

Patna High Court CR. MISC. No.8910 of 2020 dt.12-05-2026

4. Petitioner claims that he married Nutan Kumari after

taking permission from his first wife.

5. The wife has no authority at all to sanction second

marriage. That power is vested with the legislature.

6. In such view of the matter, the present application is

dismissed.

7. The trial court is directed to expedite the trial.

(Ansul, J) Vikash/-

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