Manjeet Kumar @ Manjeet Singh @ Manjit ... vs The State Of Jharkhand
2025 Latest Caselaw 7854 Jhar

Citation : 2025 Latest Caselaw 7854 Jhar
Judgement Date : 18 December, 2025

[Cites 2, Cited by 0]

Jharkhand High Court

Manjeet Kumar @ Manjeet Singh @ Manjit ... vs The State Of Jharkhand on 18 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                          2025:JHHC:38098




                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 7225 of 2025
               Manjeet Kumar @ Manjeet Singh @ Manjit Singh, aged about 40 years,
               S/o Late Shri Varun Dev Singh, R/o Master Colony, Karmatand, P.O. and
               P.S.- Govindpur, District- Dhanbad, Jharkhand.
                                                                 ...Petitioner
                                          -Versus-
               1. The State of Jharkhand
               2. Rajni Rani,W/o Sri, Sanjit Kumar, R/o Vrindavan Co-operative, P.O. and
                  P.S.- Saraidhela, District- Dhanbad, Jharkand.
                                                                 ... Opposite Parties
                                                 -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioner : Mr. Soumitra Baroi, Advocate For the State : Mr. Saket Kumar, A.P.P.

-----

02/18.12.2025 The matter relates to C.P. Case No.13431-2024, registered for the

offence under Section 120B/420 of the IPC, pending in the Court of the

learned J.M.F.C. at Dhanbad.

2. After some argument, learned counsel appearing for the petitioner

seeks permission to withdraw this petition with 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.