Mujamil Hasan @ Md. Mujamil Hasan @ Hiro ... vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 2354 Jhar

Jharkhand High Court

Mujamil Hasan @ Md. Mujamil Hasan @ Hiro ... vs The State Of Jharkhand .... Opposite ... on 14 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                     2025:JHHC:23812




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 4421 of 2025
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Mujamil Hasan @ Md. Mujamil Hasan @ Hiro aged 23 years, son of Sultan Ahmad, resident of village - Manjhane, PO - Manjhane, PS - Gawan, District - Giridih .... 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. Sudhir Kr. Roy, Advocate For the State :- Mr. Shashi Kr. Verma, Advocate

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05/14.08.2024 The matter relates to Gawan P.S. Case No.09 of 2025,

pending in the court of learned Judicial Magistrate 1st Class, Giridih.

2. After some argument, learned counsel appearing for the

petitioner seeks permission to withdraw this petition with 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.

3. Learned A.P.P. appearing for the State has got no objection.

4. Permission is accorded.

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 Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Sangam/

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