Rukesh Mandal vs State Of Jharkhand ..... ... Opposite ...
2024 Latest Caselaw 4943 Jhar

Jharkhand High Court

Rukesh Mandal vs State Of Jharkhand ..... ... Opposite ... on 6 May, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                   A.B.A. No. 1975 of 2024
              Rukesh Mandal
              @ Ruplal Kumar Mandal                        .....   ...    Petitioner
                                          Versus
              State of Jharkhand                     ..... ...       Opposite Party
                                --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Arwind Kumar, Advocate. For the State : Mr. S.K. Tiwari, Spl.P.P.

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04/ 06.05.2024 The matter relates to Bengabad P.S. Case No. 172 of 2023 corresponding to Cyber Case No. 50 of 2023, pending in the court of learned Additional Sessions Judge-II-cum-Special Judge Cyber Crime, Giridih.

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 Spl.P.P. appearing for the State has got no objection.

4. Permission is accorded.

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 Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Amitesh/-