Rohit Kumar Rathor @ Rohit Kumar vs The State Of Jharkhand ... Opp. Party(S)
2025 Latest Caselaw 4783 Jhar

Jharkhand High Court

Rohit Kumar Rathor @ Rohit Kumar vs The State Of Jharkhand ... Opp. Party(S) on 16 April, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                               2025:JHHC:11422
                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       A.B.A. No. 2356 of 2025
                                                           -----
                1.Rohit Kumar Rathor @ Rohit Kumar, S/o Rakesh Kumar Ranjan @ Rakesh
                Kumar, R/o Village Babhne, P.O. & P.S. Pratappur, District- Chatra
                2.Mohit Rajput Singh @ Mohit Kumar, S/o Rakesh Kumar Ranjan @ Rakesh
                Kumar, R/o Village Babhne, P.O. & P.S. Pratappur, District- Chatra
                                                                       .... Petitioner(s).
                                                    Versus
                The State of Jharkhand                                 ... Opp. Party(s).
                                                    ------

                      CORAM        :    SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Anupam Anand, Advocate For the State : Ms. Sushma Aind, A.P.P. .........

04/ 16.04.2025: Mr. Anupam Anand, learned counsel for the petitioners seeks permission to withdraw this anticipatory bail application to enable him to surrender before the Court and pray for regular bail especially considering the judgment of the Hon'ble Supreme Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation & Another, reported in 2022 (10) SCC 51 as well as the observation made in the case of Satender Kumar Antil vs. Central Bureau of Investigation & Another, reported in 2024 (9) SCC 198.

2. Prayer is allowed.

3. Accordingly, the instant anticipatory bail application is dismissed as withdrawn.

(ANANDA SEN, J.) R.S./