Shubham Kumar @ Subham Kumar Aged 20 ... vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 3738 Jhar

Jharkhand High Court

Shubham Kumar @ Subham Kumar Aged 20 ... vs The State Of Jharkhand .... Opposite ... on 21 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                 2025:JHHC:24611


               IN THE HIGH COURT OF JHARKHAND, RANCHI
                       A.B.A. No. 4609 of 2025
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Shubham Kumar @ Subham Kumar aged 20 years son of Prince Kumar resident of Village Sikaria PO Sikaria PS Paliganj District Patna, Bihar .... 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. Rakesh Kr.Gupta, Advocate For the State :- Mr. Sunil Kr. Dubey, Advocate For the Informant :- Mr. Rajesh Bhushan, Advocate

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4/21.08.2025 Mr. Rajesh Bhushan, the learned counsel submits that he has

been instructed to appear in this case on behalf of the informant, however,

Vakalatnama has not been filed on behalf of the informant.

2. After some argument, the learned counsel for the petitioner

seeks permission to withdraw the instant petition with liberty to move

before the learned court on the strength of the judgment of the Hon'ble

Supreme Court in the case of Satender Kumar Antil v. Central Bureau

of Investigation and Another, reported in (2022) 10 SCC 51.

2. The State as well as the informant have got no objection for

the same.

3. This petition is dismissed as withdrawn with the aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) SI/