Md. Shahid Alam @ Shahid Ansari vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 3691 Jhar

Jharkhand High Court

Md. Shahid Alam @ Shahid Ansari vs The State Of Jharkhand .... Opposite ... on 20 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                      2025:JHHC:24360




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 4544 of 2025
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Md. Shahid Alam @ Shahid Ansari, son of Md. Akhtar Ansari, aged about 36 years, resident of village - Darha, PO - Darha, PS - Bariyatu, District - Latehar .... 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. Prashant Kr. Rahul, Advocate For the State :- Mr. Rajneesh Vardhan, Advocate

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04/20.08.2025 After some argument, 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 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 Accordingly, this petition is dismissed as withdrawn with the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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