Kalpana Kumari vs The State Of Jharkhand ...Opposite ...
2024 Latest Caselaw 5138 Jhar

Jharkhand High Court

Kalpana Kumari vs The State Of Jharkhand ...Opposite ... on 9 May, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

            IN THE HIGH COURT OF JHARKHAND, RANCHI
                            A.B.A. No. 2084 of 2024
         Kalpana Kumari                            ...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. Zaid Ahmad, Advocate For State : Mr. Prabhu Dayal Agrawal, Advocate

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04/09.05.2024 This petition relates to Dumka (T) P.S. Case No. 44 of 2016, G.R. Case No. 248 of 2016, pending in the court of learned Chief Judicial Magistrate, Dumka.

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 This petition is dismissed as withdrawn with the aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) MM