Ankit Srivastava @ Ankit vs The State Of Jharkhand
2025 Latest Caselaw 2319 Jhar

Jharkhand High Court

Ankit Srivastava @ Ankit vs The State Of Jharkhand on 12 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                         [2025:JHHC:23214]


              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 4261 of 2025
              Ankit Srivastava @ Ankit, aged about 36 years, S/o
              Jagnarayan Srivastava, R/o South Shivpuri, Near
              Kabristan, PO&PS-Hazaribagh, District-Hazaribagh,
              Jharkhand.
                                                         .....   ...    Petitioner
                                         Versus
              The State of Jharkhand
                                                         .....   ...    Opposite Party
                              --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Vishal Srivastava, Advocate. For the State : Mr. Anup Pawan Topno, A.P.P.

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05/ 12.08.2025 After some arguments, learned counsel appearing for

the petitioner seeks permission to withdraw this petition with the

liberty to move before the learned court 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.

2. Learned A.P.P. appearing for the State has got no

objection.

3. Permission is accorded.

4. As such, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Amitesh/-