Mukesh Kumar vs The State Of Jharkhand ... Opposite ...
2025 Latest Caselaw 1632 Jhar

Jharkhand High Court

Mukesh Kumar vs The State Of Jharkhand ... Opposite ... on 6 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                            ( 2025:JHHC:22025 )




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 4115 of 2025
               Mukesh Kumar, age about 48 years, son of Satender Prasad Singh, resident
               of Saidpur, P.O. Karauta, P.S. Bakhiyarpur, District- Patna, Bihar
                                                                  ... Petitioner
                                            -Versus-
               The State of Jharkhand                             ... Opposite Party
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioner : Mr. Ashok Kumar Singh, Advocate For the State : Mr. Satish Kumar Keshri, A.P.P.

-----

04/06.08.2025 Learned counsel for the petitioner submits that the petitioner has

already responded to the notice under Section 35(3) of the Bhartiya Nyaya

Suraksha Sanhita, 2023 and in view of that, he seeks permission to withdraw

this application with liberty to approach the learned Court on the strength of

the judgment passed by the Hon'ble Supreme Court in the case of Satender

Kumar Antil v. Central Bureau of Investigation & another, reported in

(2022) 10 SCC 51.

2. Learned counsel for the State has got no objection.

3. Accordingly, this application is permitted to be withdrawn and disposed

of with the aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Ajay/