Parmeshwar Mahto vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 7359 Jhar

Jharkhand High Court

Parmeshwar Mahto vs The State Of Jharkhand .... Opposite ... on 9 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                          2025:JHHC:36981




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 6994 of 2025
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Parmeshwar Mahto, aged about 47 years, S/o Ramdas Mahto, resident of Dewanbandh, PO - Telo, PS - Chandrapura, District

- Bokaro, 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. Santosh Kumar, Advocate :- Mr. Birendra Prasad, Advocate For the State :- Mr. Vishwanath Roy, Advocate

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04/09.12.2025 The matter relates to Complaint (Official) Case No. 27 of

2013 pending in the Court of learned S.D.J.M., Bermo at Tenughat.

2. After some argument, learned counsel appearing for the

petitioner seeks permission to withdraw this petition with 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 Accordingly, this petition is dismissed as withdrawn with the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.) Dated 09.12.2025 Sangam/

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