Uday Yadav @ Bhagat vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 3689 Jhar

Jharkhand High Court

Uday Yadav @ Bhagat vs The State Of Jharkhand .... Opposite ... on 20 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                             2025:JHHC:24569




               IN THE HIGH COURT OF JHARKHAND, RANCHI
                         A.B.A. No. 4554 of 2025
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1. Uday Yadav @ Bhagat, aged about 33 years, son of Janki Yadav

2. Kapil Yadav, aged about 29 years, son of Rupan Mahto

3. Bipin Chaudhary, aged about 34 years, son of Vinod Choudhary @ Vonod Choudhary

4. Munarik Yadav, aged about 34 years, son of Dashrath Yadav

5. Manoj Yadav, aged about 30 years, son of Dashrath Yadav

6. Satish Chaudhary, aged about 30 years, son of Vinay Chaudhary All are residents of village - Karudih, PO and PS - Pratappur, District

- Chatra .... Petitioners

-- 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 Petitioners :- Mr. Rajesh Kr. Singh, Advocate For the State :- Mr. Rakesh Kr. Sinha, Advocate

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06/20.08.2025 After some argument, learned counsel appearing for the

petitioners 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 counsel appearing for the State has got no objection.

3. Permission is accorded.

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 Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Sangam/

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