Ajay Hembrom vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 7913 Jhar

Jharkhand High Court

Ajay Hembrom vs The State Of Jharkhand .... Opposite ... on 19 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                            2025:JHHC:38327




                     IN THE HIGH COURT OF JHARKHAND, RANCHI
                              A.B.A. No. 7298 of 2025
                                               ----

Ajay Hembrom, aged about 25 years, son of Soleyen Hembrom, resident of village - Basantpur, PO and PS - Pakuria, District -

             Pakur                                        .... Petitioner
                                        --       Versus   --
             The State of Jharkhand                       .... Opposite Party
                                               ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioner :- Mr. Gautam Kumar, Advocate For the State :- Mrs. Amrita Kumari, Advocate

----

02/19.12.2025 The matter relates to Pakuria P.S. Case No. 31 of 2025

pending in the Court of learned Judicial Magistrate 1st Class, Pakur.

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.

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 Accordingly, this petition is dismissed as withdrawn with the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 19.12.2025 Sangam/

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