Bablu Das vs State Of Jharkhand ..... ... Opposite ...
2024 Latest Caselaw 1198 Jhar

Jharkhand High Court

Bablu Das vs State Of Jharkhand ..... ... Opposite ... on 6 February, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                   A.B.A. No. 10963 of 2023
              Bablu Das                                     .....   ...    Petitioner
                                          Versus
              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 V. Kumar, Advocate. For the State : Mr. S.K. Sinha, A.P.P.

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04/ 06.02.2024 The matter relates to Bindapathar P.S. Case No. 24 of 2023, pending in the court of learned Judicial Magistrate, 1st Class, Jamtara.

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

3. Learned Spl.P.P. appearing for the State has got no objection.

4. Permission is accorded.

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 Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Amitesh/-