Irfan Ansari @ Md. Irfan Ansari vs The State Of Jharkhand ..... ... ...
2024 Latest Caselaw 1165 Jhar

Jharkhand High Court

Irfan Ansari @ Md. Irfan Ansari vs The State Of Jharkhand ..... ... ... on 5 February, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                               1

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               A. B. A. No. 10238 of 2023
       Irfan Ansari @ Md. Irfan Ansari
                                                   ...... ... Petitioner
                                   Versus
       The State of Jharkhand                  .....     ...    Opposite Party
                                --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

       For the Petitioner                  :Mr. Kamdeo Pandey, Advocate
       For the State                        :Mr. Praful Jojo, A.P.P.
                                           ------

         06/ 05.02.2024:          The matter relates to Taratand P.S. Case No. 50 of

2022, pending in the Court of learned Judicial Magistrate, Ist Class, Giridih.

2. After some arguments, learned counsel for the petitioner seeks permission to withdraw this petition with liberty to move before the learned court by way of filing regular bail on the strength of judgment of Hon'ble Supreme Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation & Anr. Reported in (2022) 10 SCC 51.

3. Learned counsel for the State has got no objection.

5. Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) satyarthi-