Akhilesh Kumar Khetan @ Akhilesh Kumar ... vs The State Of Jharkhand
2025 Latest Caselaw 1763 Jhar

Jharkhand High Court

Akhilesh Kumar Khetan @ Akhilesh Kumar ... vs The State Of Jharkhand on 16 January, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  W.P. (Cr). No.754 of 2024
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1. Akhilesh Kumar Khetan @ Akhilesh Kumar Khaitan, aged about 34 years, son of Ajay Khetan, resident of Ward No. 13, Jamalpur Gogri, Marwari Tola, Jamalpur, P.O. & P.S. Jamalpur, District Khagaria, State Bihar.

2. Ajay Khetan @ Ajay Khaitan, aged about 65 years, son of Late Mohan Lal Khetan, resident of Ward No. 13, Jamalpur Gogri, Marwari Tola, Jamalpur, P.O. & P.S. Jamalpur, District Khagaria, State Bihar

3. Vijay Khetan @ Vijay Kumar Khaitan, aged about 70 years, son of Late Mohan Lal Khetan, resident of A-403, Rabindra Nagar Complex, 88, College Road, Haora (M. Corp), Howrah, P.O. & P.S. Howrah, District Howrah, State West Bengal

4. Abhishek Khetan @ Abhishek Kumar Khetan, aged about 39 years, son of Ajay Khetan, resident of 157, Dakshin Para Road, Dumdum, P.O. & P.S. Dumdum, District-Kolkata, State West Bengal, PIN Code- 700028

5. Swet Kumar @ Swet Sharaf, aged about 41 years, son of Late Chandra Kumar Sharaf, Resident of Jeevan Sadan Path, Madhepura, Ward No. 20, P.O. and P.S.- Madhepura, District-Madhepura, State-

    Bihar                    ....   ....     ....   Petitioners
                                    Versus
    1. The State of Jharkhand

2. Hampy Patwari @ Happy Patwari, wife of Akhilesh Kumar Khetan @ Akhilesh Kumar Khaitan and daughter of Pawan Agrawal, resident of Bhagat Mohalla, Katrasgarh, P.O. Katrasgarh, P.S.-Katras, District Dhanbad .... .... .... Respondents

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. R. S. Mazumdar, Sr. Advocate Mrs. Jasvindar Mazumdar, Advocate For the Respondents : Mr. Jayant Franklin Toppo, GA V Mr. Utpal Kant, Advocate

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Order No.04 Dated- 16-01-2025 Heard the parties.

Learned senior counsel for the petitioners submits that in view of the judgment passed by the Hon'ble Full Bench of Patna High Court in the case of Ramesh Kumar Ravi @ Ram Prasad & Etc. vs. State of Bihar & Others reported in 1987 SCC OnLine Pat 83, instant W.P. (Cr.) is not maintainable, hence, the petitioners seek permission of this Court to withdraw this W.P. (Cr.).

Permission is accorded.

Accordingly, this W.P. (Cr.) stands dismissed as withdrawn. The petitioner may substitute the annexures in which the certified copy of any document has been filed with their photocopy.

In view of withdrawal of the instant W.P. (Cr.), the interim relief granted vide order dated 17.10.2024, is vacated.

Registry is directed to intimate the court concerned forthwith.

(Anil Kumar Choudhary, J.) Animesh/