Sudhir Yadav @ Ranjan Kumar @ Ranjan ... vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 3692 Jhar

Jharkhand High Court

Sudhir Yadav @ Ranjan Kumar @ Ranjan ... vs The State Of Jharkhand .... Opposite ... on 20 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                      2025:JHHC:24390




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 4547 of 2025
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Sudhir Yadav @ Ranjan Kumar @ Ranjan Kumar Yadav, aged about 27 years, son of Suresh Yadav, resident of Lenjwa Naukadih, PO and PS - Hunterganj, District - Chatra .... 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. Abhay Kr. Chaturvedy, Advocate :- Mr. Rajesh Kr. Singh, Advocate :- Mr. Shekhar Siddharth, Advocate For the State :- Ms. Snehlika Bhagat, Advocate

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06/20.08.2025 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 Accordingly, this petition is dismissed as withdrawn with the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/