Ramchandra Yadav Aged About 58 Years Son ... vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 7866 Jhar

Jharkhand High Court

Ramchandra Yadav Aged About 58 Years Son ... vs The State Of Jharkhand .... Opposite ... on 18 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                                2025:JHHC:38025


                    IN THE HIGH COURT OF JHARKHAND, RANCHI
                            A.B.A. No. 7213 of 2025
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1.Ramchandra Yadav aged about 58 years son of late Gango Yadav

2.Arun Yadav @ Kali Yadav aged about 46 years son of late Gango Yadav

3.Jitendra Yadav @ Jitendra Kumar Yadav aged about 26 years son of Sona Yadav

4.Munshi Yadav @ Munshi Prasad Yadav @ Munshi Choudhary aged about 56 years son of Gurudayal Chaudhary

5.Balram Yadav aged about 39 years son of Gurusahay Yadav

6.Dinesh Yadav aged about 39 years son of Lakhan Yadav All are resident of Village Khairidih PO Lokai PS Koderma District Koderma, Jharkhand .... Petitioners

-- 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. Ankur Anand, Advocate For the State :- Mr. Pankaj Kumar, PP

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2/18.12.2025 The matter relates to Koderma PS Case No.164 of 2025 and case is

pending in the court of learned CJM, Koderma.

2. After some argument, learned counsel for petitioners 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 This petition is dismissed as withdrawn with aforesaid liberty.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.) 18.12.2025 SI/