Alok Kumar Acharya vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 7626 Jhar

Jharkhand High Court

Alok Kumar Acharya vs The State Of Jharkhand .... Opposite ... on 12 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                           2025:JHHC:37478



                IN THE HIGH COURT OF JHARKHAND, RANCHI
                        A.B.A. No. 7133 of 2025
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Alok Kumar Acharya, aged about 47 years son of late Durga CharanAcharya permanent resident of Village Bansimli PO Radha Nagar, PS Balidih, Dist. Bokaro, Jharkhand at present resident of Gokul Nagar Dimna Road no.6, near MGM Medical College, Pipla, PO Mango, PS MGM District East Singhbhum, 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. Gautam Kumar, Advocate For the State :- Mr. A.K. Tiwari, Advocate

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2/12.12.2025 This matter relates to Balidih PS Case No.69 of 2024 and the case is

pending in the court of learned C.J.M., Bokaro

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.

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

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 This petition is dismissed as withdrawn with aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) 12.12.2025 SI/