Sandeep Kumar vs The State Of Jharkhand
2025 Latest Caselaw 7767 Jhar

Jharkhand High Court

Sandeep Kumar vs The State Of Jharkhand on 15 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                       [ 2025:JHHC:37631]


         IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                          A.B.A. No. 7171 of 2025
         Sandeep Kumar, aged about 26 years, S/O- Prabhu
         Ram, R/O- Village- Dhargulli, P.O.- Dhargulli, P.S-
         Bagodar, District- Giridih.
                                                        .....   ...     Petitioner
                                       Versus
         The State of Jharkhand
                                                        .....   ...     Opposite Party
                               --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Rohit Kumar Gupta, Advocate. For the State : Mr. Azeemuddin, A.P.P.

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05/ 15.12.2025 The matter relates to Budmu P.S. Case No. 20 of 2025,

pending in the court of learned Judicial Magistrate, Ranchi.

2. After some arguments, learned counsel appearing for the

petitioner seeks permission to withdraw this petition with the 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 A.P.P. appearing for the State has got no objection.

4. Permission is accorded.

5. As such, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Dated:-15.12.2025 Amitesh/-