Dhanilal Marandi vs The State Of Jharkhand ..... ... ...
2024 Latest Caselaw 1443 Jhar

Jharkhand High Court

Dhanilal Marandi vs The State Of Jharkhand ..... ... ... on 12 February, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

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       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              A. B. A. No. 91 of 2024
       1. Dhanilal Marandi
       2. Munshu Marandi
       3. Chatur Marandi                       ...... ... Petitioners
                                 Versus
       The State of Jharkhand                 ..... ...       Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioners :Mr. Ram Lakhan Yadav, Advocate For the State :Mr. Sanjay Kr. Srivastav, A.P.P.

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04/ 12.02.2024: The petitioners are apprehending their arrest in connection with Gandey P.S. Case No. 60 of 2023, registered under Sections 341, 323, 324, 325, 307, 34 of the I.P.C., pending in the Court of learned Judicial Magistrate, Ist Class, Giridih.

2. Learned counsel for the petitioners submits apart from section 307 of I.P.C. other sections are bailable. He further submits that so far petitioner nos. 1 and 3 are concerned there are no allegation and the allegation is only against petitioner no.2. He submits that compromise has taken place between the parties.

3. Learned counsel for the State opposes the prayer for anticipatory bail.

4. 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.

5. Learned counsels for the State has got no objection.

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 Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) satyarthi-