Md. Raju vs The State Of Jharkhand ... Opposite ...
2024 Latest Caselaw 4809 Jhar

Jharkhand High Court

Md. Raju vs The State Of Jharkhand ... Opposite ... on 2 May, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 1913 of 2024
               Md. Raju                                                ... Petitioner
                                             -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 Petitioner : Mr. Niranjan Kumar, Advocate For the State : Mr. Tarun Kumar, A.P.P.

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02/02.05.2024 The matter relates to Pithoria P.S. Case No.31/2023, pending in the

Court of the learned Judicial Magistrate, 1st Class, Ranchi.

2. After some arguments, learned counsel for the petitioner seeks

permission to withdraw this application with liberty to move before the

learned Court by way of filing appropriate petition on the strength of the

judgment passed by the Hon'ble Supreme Court in the case of the

Satender Kumar Antil v. Central Bureau of Investigation and

another, reported in (2022) 10 SCC 51.

3. Learned counsel for the State has got no objection.

4. Accordingly, this application is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Ajay/