Santosh Kumar Singh vs The State Of Jharkhand ..... ... ...
2024 Latest Caselaw 1496 Jhar

Jharkhand High Court

Santosh Kumar Singh vs The State Of Jharkhand ..... ... ... on 13 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. 164 of 2024
       Santosh Kumar Singh                   ...... ... Petitioner
                                 Versus
       The State of Jharkhand                   ..... ...   Opposite Party
                              --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Sheo Kumar Singh, Advocate For the State :Mr. Tarun Kumar, A.P.P.

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02/ 13.02.2024: The matter relates to Hussainabad P.S. Case No. 222 of 2023, pending in the Court of learned S.D.J.M., Palamau.

2. After some arguments, learned counsel for the petitioner 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 has got no objection.

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 Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) satyarthi-