Manik Mahto vs The State Of Jharkhand
2024 Latest Caselaw 1499 Jhar

Jharkhand High Court

Manik Mahto vs The State Of Jharkhand on 13 February, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                   A.B.A. No. 9644 of 2023
              Manik Mahto
              @ Manik Kumar                                .....    ...   Petitioner
                                         Versus
      1. The State of Jharkhand.
      2. Hina Kumari                                 ..... ...       Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mrs. Vani Kumari, Advocate. For the State : Mrs. Amrita Kumari, A.P.P. For the O.P. No. 2 : Mr. Manoj Kumar Sah, Advocate.

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08/ 13.02.2024 The matter relates to Godda Mahila P.S. Case No. 04 of 2023, pending in the court of learned Chief Judicial Magistrate, 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 and learned counsel appearing for the O.P. No. 2 have got no objection.

4. Permission is accorded.

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 Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Amitesh/-