Rajan Yadav vs The State Of Jharkhand .... Opposite ...
2024 Latest Caselaw 4941 Jhar

Jharkhand High Court

Rajan Yadav vs The State Of Jharkhand .... Opposite ... on 6 May, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                 IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 9777 of 2023

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           Rajan Yadav                                  .... 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. Pran Pranay, Advocate For the State :- Mr. Fahad Allam, Advocate

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6/06.05.2024 The matter relates to Rikhiya P.S.Case No.45 of 2023,

pending in the court of learned Judicial Magistrate, Deoghar.

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 the 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 This petition is permitted to be withdrawn and disposed of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/