SULENDRA NONIA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in connection with Rail P.S. Sahibganj Case No.22 of 2025, for offence registered under Sec. 317(5) of BNS, 2023, corresponding to Sec. 414 of IPC pending in court of learned J.M.F.C., Sahibaganj.

(3.) Learned counsel for petitioner submits that the petitioner happened to be son of apprehended accused namely Panwa Devi who is mother of the petitioner from whose possession 24 stolen mobile phones have been recovered. He next submits that the name of the petitioner has been taken by one Rani Devi during the investigation. He then submits that the petitioner has received notice under Sec. 35(3) BNSS, 2023 and has appeared before the investigating officer on 20/9/2025 and to buttress his such argument he refers to Annexure-2 (page no.28).