Chhotu Sheikh vs The State Of Jharkhand And Another .... ...
2024 Latest Caselaw 4861 Jhar

Jharkhand High Court

Chhotu Sheikh vs The State Of Jharkhand And Another .... ... on 3 May, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                   IN THE HIGH COURT OF JHARKHAND, RANCHI
                            A.B.A. No. 1732 of 2024
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             Chhotu Sheikh                               .... Petitioner
                                      --   Versus   --
             The State of Jharkhand and Another          .... Opposite Parties
                                            ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Lalit Yadav, Advocate For the State :- Mr. Arup Kumar Dey, Advocate

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4/03.05.2024 The matter relates to P.C.R. Case No.224 of 2018, pending in the

court of learned Additional Chief Judicial Magistrate, Madhupur.

2. After some argument, learned counsel appearing for the petitioner

seeks permission to withdraw the instant petition with liberty to move before

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

judgment of the Hon'ble Supreme Court rendered in the case of Satender

Kumar Antil v. Central Bureau of Investigation, (2022) 10 SCC 51.

3. Learned counsel for respondent State has got no objection

for the same.

4. This petition is permitted to be withdrawn and disposed of

with the aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) SI/

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