Citation : 2025 Latest Caselaw 7855 Jhar
Judgement Date : 18 December, 2025
2025:JHHC:38099
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 7227 of 2025
1. Vishwajeet Srivastava, aged about 43 years, Son of Sudhir Kumar
Srivastava,
2. Chanda Srivastava, aged about 40 years, Wife of Vishwajeet Srivastava,
Both are resident of House No. 82, Rail Vihar, Phase-I, Near Karim
Chauraha, P.O. and P.S.- Gulariha, District- Gorakhpur (Uttar Pradesh)
...Petitioners
-Versus-
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
-----
For the Petitioner : Mr. Rajendra Prasad Gupta, Advocate For the State : Mr. Fahad Alam, A.P.P. For the Informant : Mr. J.N. Upadhyay, Advocate
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02/18.12.2025 The matter relates to Sidhgora P.S. Case No.108 of 2025,
registered for the offence under Sections 316(2), 318(2), 351(3) and
3(5) of the BNSS, 2023 pending in the Court of the learned Judicial
Magistrate, 1st Class, Jamshedpur.
2. After some argument, learned counsel appearing for the
petitionersseeks 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.
3. Learned counsel appearing for the State has got no objection.
4. Permission is accorded.
5. Accordingly, this petition is dismissed as withdrawn with the
aforesaid liberty.
(Sanjay Kumar Dwivedi, J.) Dated: 18th December, 2025 Simran/
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