Prafulla Kumar vs The State Of Jharkhand
2024 Latest Caselaw 1452 Jhar

Jharkhand High Court

Prafulla Kumar vs The State Of Jharkhand on 12 February, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                   A.B.A. No. 61 of 2024
              Prafulla Kumar                               .....   ...    Petitioner
                                   Versus
      1. The State of Jharkhand.
      2. Chandrashekhar Prasad                        ..... ...     Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. P.K. Choudhary, Advocate. For the State : Mrs. Lily Sahay, A.P.P.

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02/ 12.02.2024 The matter relates to Complaint Case No. 295 of 2023, pending in the court of learned Judicial Magistrate, 1st Class, Godda.

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 A.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 Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.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/-