Vijay Sahu vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 4846 Jhar

Jharkhand High Court

Vijay Sahu vs The State Of Jharkhand .... Opposite ... on 25 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                          2025:JHHC:25159




                   IN THE HIGH COURT OF JHARKHAND, RANCHI
                             A.B.A. No. 4700 of 2025
                                         ----

Vijay Sahu, aged about 35 years, son of Sri Bahali Sahu, resident of village - Husir, PO - Hosir, PS - Kanke, District - Ranchi .... Petitioner

-- Versus --

The State of Jharkhand .... Opposite Party

----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioner :- Mr. Ashim Kr. Sahani, Advocate For the State :- Mr. Arup Kr. Dey, Advocate

----

04/25.08.2025 The matter relates to Bashista Nagar P.S. Case No.88 of

2021 pending in the Court of learned Judicial Magistrate First Class,

Chatra.

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.

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 Accordingly, this petition is dismissed as withdrawn with the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/

--1--