Pradeep Saha @ Pradeep Kumar Saha vs The State Of Jharkhand ..... ... ...
2024 Latest Caselaw 1441 Jhar

Jharkhand High Court

Pradeep Saha @ Pradeep Kumar Saha vs The State Of Jharkhand ..... ... ... on 12 February, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                 1

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             A. B. A. No. 84 of 2024
       1. Pradeep Saha @ Pradeep Kumar Saha
       2. Mahabir Ramani
       3. Samrup @ Samruit Ramani
       4. Rupa Devi
       5. Rakha Devi @ Rekha Devi
       6. Chhedan Ramani
       7. Bablu Ramani
       8. Bibhishan Ramani
       9.Bidhan Ramani
       10. Satrughan Ramani
       11. Amila Bewa @ Amila Devi
       12. Tarak Ramani
       13. Sapan Ramani
       14. Pawan Ramani
       15. Haradhan Ramani

                                                           ......   ... Petitioners
                                      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 Petitioners :Mr. Gautam Kumar, Advocate For the State :Mr. Bishambhar Shastri, A.P.P. For the Informant :Mr. Raja Ravi Shekhar Singh, Advocate

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04/ 12.02.2024: The matter relates to Barharwa P.S. Case No. 164 of 2023, pending in the Court of learned Judicial Magistrate, Ist Class, Rajmahal.

2. After some arguments, learned counsel for the petitioners 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 counsels for the State and informant have got no objection.

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 Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) satyarthi-