Govind Pandit vs The State Of Jharkhand ..... ... Opp. ...
2025 Latest Caselaw 2285 Jhar

Jharkhand High Court

Govind Pandit vs The State Of Jharkhand ..... ... Opp. ... on 11 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                              2025:JHHC:23077

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           ABA No.3983 of 2025

             1. Govind Pandit, aged about 45 years, son of Jagdish Pandit
             2. Sachin Pandit, aged about 24 years, son of Govind Pandit
                Both are resident of village - Maheshpur, P.O. & P.S. - Domchanch,
                District - Koderma                 ..... .... Petitioners
                                        Versus
             The State of Jharkhand                ..... ...     Opp. Party
                                     --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioners : Mr. Randhir Kumar, Advocate For the State : Mr. Satish Kr. Keshri, Addl. P.P.

------

3/11.08.2025 Heard the parties.

2. The learned counsel appearing for the petitioners submits that

the petitioners have already complied with the notice under section

41(A) Cr.P.C. and nothing has come on record and in view of that, he

seeks permission to withdraw the petition with liberty to move before

the learned Court in terms of Judgment of Hon'ble Supreme Court in

the case of Satender Kumar Antil Vs. Central Bureau of

Investigation & Anr. reported in (2022) 10 SCC 51.

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

4. Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) R.Kumar