Ramparwesh Mahto @ Ramparvesh Mahto vs State Of Jharkhand
2025 Latest Caselaw 3731 Jhar

Jharkhand High Court

Ramparwesh Mahto @ Ramparvesh Mahto vs State Of Jharkhand on 21 August, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                             ( 2025:JHHC:24898 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr.M.P. No. 2304 of 2019
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Ramparwesh Mahto @ Ramparvesh Mahto, aged about 21 years, Son of Kamdeo Manjhi, Resident of village -Simla, P.O., P.S. -Palajori, District -Deoghar.

.... .... .... Petitioner Versus

1. State of Jharkhand

2. Usha Devi, W/o Santosh Mahto, resident of village -Simla, P.O. and P.S. -Palajori, District -Deoghar.

.... .... .... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Parth Jalan, Advocate For the State : Mr. Pankaj Kumar, P.P. For the O.P. No.2 : Mr. Sudhansu Kr. Deo, Advocate : Mr. Vijoy Kr. Sinha, Advocate

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Order No.10 Dated- 21.08.2025

Heard the parties.

The learned counsel for the petitioner seeks permission of this Court to withdraw this criminal miscellaneous petition with liberty to raise all the grounds mentioned in this criminal miscellaneous petition before the appropriate court at appropriate stage, as the case is fixed to 28.08.2025 for judgment.

This criminal miscellaneous petition is dismissed as withdrawn with the aforesaid liberty.

The interim relief granted earlier vide order dated 08.01.2020 is vacated.

Registry is directed to intimate the court concerned forthwith.

(Anil Kumar Choudhary, J.) Sonu/Gunjan-