Govind Kumar Ram vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 4851 Jhar

Jharkhand High Court

Govind Kumar Ram vs The State Of Jharkhand .... Opposite ... on 25 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                     2025:JHHC:25168


                IN THE HIGH COURT OF JHARKHAND, RANCHI
                        A.B.A. No. 4693 of 2025
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Govind Kumar Ram, aged about 30 years son of Rajendra Ram Resident of Village Naiparam PO and PS Tandwa District Chatra .... 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. Amit Kumar Choubey, Advocate For the State :- Mr. Sunil Kumar Dubey, Advocate

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2/25.08.2025 The petitioner is apprehending his arrest in connection with Piparwar

P.S. Case No.17 of 2025, and the case is pending in court of learned Judicial

Magistrate 1st Class, Chatra.

2. After some argument, learned counsel for petitioner seeks permission

to withdraw instant petition with liberty to move before learned court on

strength of judgment of Hon'ble Supreme Court in case of Satender

Kumar Antil v. Central Bureau of Investigation and Another,

reported in (2022) 10 SCC 51.

2. Learned counsel for respondent State has got no objection for same.

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 This petition is dismissed as withdrawn with aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) SI/