Md. Naimuddin vs The State Of Jharkhand
2025 Latest Caselaw 7383 Jhar

Jharkhand High Court

Md. Naimuddin vs The State Of Jharkhand on 10 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                           ( 2025:JHHC:36990 )




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Criminal Revision No. 1404 of 2022
                    Md. Naimuddin, aged about 60 years, son of Late Md. Hanif, resident
                    of Near Masjid, Ramjanpur, Nabi Nagar, Parasia, Bhaga, P.O. Bhaga, P.S.
                    Jorapokhar, District- Dhanbad                    ... Petitioner
                                           -Versus-
              1.    The State of Jharkhand
              2.    Tabassum Bano, wife of Md. Naimuddin, resident of Near Masjid,
                    Ramjanpur, Nabi Nagar, Parasia, Bhaga, P.O. Bhaga, P.S. & District-
                    Dhanbad                                          ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Suraj Singh, Advocate For the State : Mr. Shree Prakash Jha, A.P.P. For O.P. No.2 : Ms. Arpita Sinha, A.C. to Mr. Shailesh Kr. Singh, Advocate

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04/10.12.2025 In this petition, the petitioner has challenged the judgment dated

19.11.2022 passed by the learned Additional Principal Judge, Additional

Family Court No.-II, Dhanbad in Original Maintenance Case No.456/2021.

2. Mr. Suraj Singh, learned counsel for the petitioner on instruction seeks

permission to withdraw this petition.

3. Mr. Shree Prakash Jha, learned counsel appearing for the State and

Ms. Arpita Sinha, learned counsel appearing for opposite party no.2 have got

no objection.

4. Accordingly, this petition is dismissed as withdrawn.

(Sanjay Kumar Dwivedi, J.) Dated: 10th December, 2025 Ajay/