Bablu Kumar vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 7931 Jhar

Jharkhand High Court

Bablu Kumar vs The State Of Jharkhand .... Opposite ... on 20 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                        2025:JHHC:38681




                 IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 5559 of 2025
                                      ----

Bablu Kumar, aged about 26 years, son of Pachkauri Sao @ Pachkaudi Saw, resident of village - Gajwa, PO and PS -

            Pratappur, District - Chatra, Jharkhand          .... Petitioner
                                     --     Versus    --
            The State of Jharkhand                .... Opposite Party
                                    ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Abhay Kr. Chaturvedy, Advocate For the State :- Mr. Tarun Kumar, Advocate

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03/20.12.2025 The matter relates to Pratappur P.S. Case No. 31 of

2024 pending in the Court of learned Sub-Divisional Judicial

Magistrate, Chatra.

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 Accordingly, this petition is dismissed as withdrawn with the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 20.12.2025 Sangam/

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