Subrata Bera Aged About 34 Years Son Of ... vs The State Of Jharkhand
2025 Latest Caselaw 7940 Jhar

Jharkhand High Court

Subrata Bera Aged About 34 Years Son Of ... vs The State Of Jharkhand on 22 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                  2025:JHHC:38522



              IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 7389 of 2025

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Subrata Bera aged about 34 years son of Manoranjan Bera, resident of Bhila PO and PS Bhila District West Midnapore, West Bengal .... Petitioner

-- Versus --

1.The State of Jharkhand

2.Sarita Ghosh @ Sarita Bera, wife of Subrata Bera, daughter of Ashok Ghosh, resident of Village Pipli, PO Bamdole, PS Baharagora, Dist. East Sinbhbhum, Jharkhand.... Opposites Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Manoj Kr Dash, Advocate For the State :- Mr. Shree Prakash Jha, Advocate

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2/22.12.2025 This matter relates to Complaint Case No.180 of 2024

and the matter is pending in the court of learned A.C.J.M., at

Ghatshila.

2. After some argument, learned counsel for petitioner 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.

2. 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 This petition is dismissed as withdrawn with aforesaid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.) 22.12.2025 SI/