SHEET KUSHWAHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for petitioner and for the State.

(2.) The petitioner is apprehending his arrest in connection with B.S.City P.S. Case No.116 of 2025, for offence registered under Sec. 69 of the BNS, 2023, pending in court of learned Chief Judicial Magistrate, Bokaro.

(3.) Learned counsel for petitioner submits that allegations are made that on the pretext of marriage relationship was established with the complainant. He further submits that the complaint case was filed which was converted in the First Information Report. He then submits that the allegation was made that on 2/11/2024 relationship was established and thereafter also at several times both of them were met and the case is lodged on 17/4/2025. He next submits that Priyanka Rani who happened to be the niece of the informant has also lodged the case against the informant alleging that the pressure was being made upon the sister-in-law of the petitioner to solemnize the marriage along with the petitioner.