Anita Sah @ Anita Kumari Sah vs The State Of Jharkhand .... Opposite ...
2024 Latest Caselaw 1169 Jhar

Jharkhand High Court

Anita Sah @ Anita Kumari Sah vs The State Of Jharkhand .... Opposite ... on 5 February, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                 IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 10841 of 2023

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           Anita Sah @ Anita Kumari Sah                .... Petitioner
                                    --  Versus    --
           The State of Jharkhand                      .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Bhaiya Vishwajit Kumar, Advocate For the State :- Mr. S.P. Jha, Advocate

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5/05.02.2024 This matters relates to Fatehpur P.S.Case No.19 of 2023, pending in the court of learned Sub Divisional Judicial Magistrate, Jamtara.

2. Learned counsel for the petitioner, after some argument, seeks permission to withdraw the instant petition with liberty to move before the learned court by way of filing appropriate petition in view of the judgment of the Hon'ble Supreme Court in the case of Satender Kumar Antil v. Central Bureau of Investigation, (2022) 10 SCC 51.

3. Permission is accorded.

4. This petition is dismissed as withdrawn with the aforesaid liberty.

( Sanjay Kumar Dwivedi, J.)

SI/