Tinku @ Sushil Singh @ Tinku Singh Aged ... vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 7766 Jhar

Jharkhand High Court

Tinku @ Sushil Singh @ Tinku Singh Aged ... vs The State Of Jharkhand .... Opposite ... on 15 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                           2025:JHHC:37627



                IN THE HIGH COURT OF JHARKHAND, RANCHI
                        A.B.A. No. 7155 of 2025
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Tinku @ Sushil Singh @ Tinku Singh aged about 35 years, son of Shiv Prasad Singh, resident of Saraidhela, Bapu Nagar, PO and PS Saraidhela, District Dhanbad, 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. Ajay Kumar Sah, Advocate For the State :- Ms Sushma Aind, Advocate

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6/15.12.2025 This matter relates to Sindri P.S. Case No.86 of 2024 and the case is

pending in the court of learned Judicial Magistrate, First Class, Dhanbad.

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 This petition is dismissed as withdrawn with aforesaid liberty.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.) 15.12.2025 SI/