Sajid Ansari vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 3736 Jhar

Jharkhand High Court

Sajid Ansari vs The State Of Jharkhand .... Opposite ... on 21 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                          2025:JHHC:24649




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 4625 of 2025
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Sajid Ansari, aged about 33 years, S/o Yusuf Ansari, R/o Village

- Murgu, PO and PS - Sisai, District - Gumla, Jharkhand .... 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. Kripa Shankar Nanda, Advocate For the State :- Mr. Bishwambhar Shastri, Advocate

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02/21.08.2025 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 Accordingly, this petition is dismissed as withdrawn with the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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