Pramod Kumar Tiwari vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 3753 Jhar

Jharkhand High Court

Pramod Kumar Tiwari vs The State Of Jharkhand .... Opposite ... on 22 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                            2025:JHHC:25016




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 3989 of 2025
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Pramod Kumar Tiwari, aged about 32 years, son of Ram Prasad Tiwari, resident of village Gumo, Tiwari Mohalla, Ward No.21, PO and PS - Telaiya, District - Koderma, 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. Jay Shankar Tiwary, Advocate For the State :- Mr. Zeeshan Ahmad, Advocate

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06/22.08.2025 The matter relates to Telaiya P.S. Case No.196 of 2024

pending in the Court of learned Additional Chief Judicial Magistrate,

Koderma.

2. 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.

3. Learned counsel appearing for the State has got no objection.

4. Permission is accorded.

5. Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Sangam/

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