A vs The State Of Jharkhand
2025 Latest Caselaw 3645 Jhar

Jharkhand High Court

A vs The State Of Jharkhand on 19 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                       ( 2025:JHHC:24178 )




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      A. B. A. No. 4566 of 2025

       -A -                                       ......   ...     Petitioner
                                     Versus
       1.The State of Jharkhand
       2. Victim                             .....   ...       Opposite Parties
                               --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. D.K. Maltiyar, Advocate For the State : Mrs. Shweta Singh, A.P.P

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06/ 19.08.2025: After some arguments, learned counsel for the petitioner 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 In view of above facts, this anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.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-