Raju Mahto vs The State Of Jharkhand .... Opposite ...
2024 Latest Caselaw 1197 Jhar

Jharkhand High Court

Raju Mahto vs The State Of Jharkhand .... Opposite ... on 6 February, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                 IN THE HIGH COURT OF JHARKHAND, RANCHI
                                    ----

A.B.A. No. 10908 of 2023

----

1.Raju Mahto

2.Santosh Mahto .... Petitioners

-- Versus --

The State of Jharkhand .... Opposite Party

----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioners :- Mr. Arvind Prajapati, Advocate For the State :- Mr. Tarun Kumar, Advocate

----

4/06.02.2024 After some argument, the learned counsel appearing for the

petitioners seeks permission to withdraw the instant petition with liberty to

move before the learned court by way of filing appropriate petition on the

strength of the judgment of the Hon'ble Supreme Court rendered in the case

of Satender Kumar Antil v. Central Bureau of Investigation, (2022)

10 SCC 51.

3. Learned counsel appearing for the respondent State has got

no objection for the same.

4. This petition is dismissed as withdrawn with the aforesaid

liberty.

( Sanjay Kumar Dwivedi, J.)

SI/