Sapan Kumar Yadav @ Sapan Kumar Gope Aged ... vs The State Of Jharkhand ... Opp. Party
2025 Latest Caselaw 7768 Jhar

Jharkhand High Court

Sapan Kumar Yadav @ Sapan Kumar Gope Aged ... vs The State Of Jharkhand ... Opp. Party on 15 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                        2025:JHHC:37668




              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            ABA No.7150 of 2025

             Sapan Kumar Yadav @ Sapan Kumar Gope aged about 34 years, S/o
             Santosh Gope, R/o Ganshadih, Near Hanuman Mandir, P.O.- Munidih,
             P.S. Putki, District - Dhanbad, State Jharkhand. .... Petitioner

                                       Versus
             The State of Jharkhand                     ...     Opp. Party
                                     --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Raj Nandan Chatterjee, Advocate For the State : Mr. Jitendra Pandey, APP

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2/15.12.2025 Heard the parties.

2. The matter relates to Putki (Munidih O.P.) P.S. Case No.71 of

2025, pending in the Court of learned Chief Judicial Magistrate,

Dhanbad.

3. After some arguments, the learned counsel appearing for the

petitioner seeks permission to withdraw the petition with liberty to

move before the learned Court in terms of Judgment of Hon'ble

Supreme Court in the case of Satender Kumar Antil Vs. Central

Bureau of Investigation & Anr. reported in (2022) 10 SCC 51.

4. Learned counsel for the State has got no objection.

5. Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.)

15.12.2025 R.Kumar