Amir Khan Age 25 Years vs The State Of Jharkhand
2025 Latest Caselaw 3611 Jhar

Jharkhand High Court

Amir Khan Age 25 Years vs The State Of Jharkhand on 18 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                               ( 2025:JHHC:23988 )



       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      A. B. A. No. 4499 of 2025

       1. Amir Khan Age 25 years, old son of Husanbano Bibi, resident of village
          Pratapppur, P.O. Belchampa, P.S. and District-Garhwa
       2. Mahful Khan @ Mahfuj Alam, Age 36 years, Old son of Nasrullah Khan,
          resident of village Chamrahi, P.O. Sangrahe Kala, P.S. Garhwa, District-
          Garhwa.
                                               ...... ...   Petitioners
                                   Versus
       1.The State of Jharkhand
       2. Victim                                ..... ...     Opposite Parties
                                --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioners :Mr. Sabyasanchi, Advocate (through V.C.) For the State : Mr. Shashi Kumar Verma, A.P.P

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05/ 18.08.2025: After some arguments, Mr. Sabyasanchi, learned counsel for the petitioners appearing through Video Conferencing seeks permission to withdraw this anticipatory bail application with liberty to move before the learned court on the strength of judgment of the Hon'ble Supreme Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation & Anr. reported in (2022) 10 SCC 51.

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

3. In view of above facts, this anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) satyarthi-