Md. Jalil vs The State Of Jharkhand
2025 Latest Caselaw 1811 Jhar

Jharkhand High Court

Md. Jalil vs The State Of Jharkhand on 17 January, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             W.P. (Cr.) No. 1024 of 2023
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1. Md. Jalil, aged about 64 years, S/o Md. Samsuddin, resident of Dr. Zakir Hussain Road, P.O. -Pethiatand, P.S.

-Sadar, District -Hazaribagh 825301, Jharkhand.

2. Md. Saqlain Iraqee @ Md. Saikalin Aged about 25 years, S/o Md. Jalil, resident of Dr. Zakir Hussain Road, P.O. Pethiatand P.S. Sadar District Hazaribagh -825301, Jharkhand ... Petitioners Versus

1. The State of Jharkhand

2. Veena Prasad, aged about 31 years, W/o Jitendra Prasad, resident of village -Meyatu near Primary School, Sultana, P.S. & P.O. -Katkamdag, Hazaribagh, District -Hazaribagh

-825301, Jharkhand ... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. Shadab Eqbal, Advocate For the Respondents : Mr. Ashok Kr. Yadav, Sr. SC-I : Mr. A.K. Sahani, Advocate

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Order No.06 Dated- 17.01.2025

Heard the parties.

The learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition in view of the judgment passed by the Full Bench of Hon'ble Patna High Court in the case of Ramesh Kumar Ravi @ Ram Prasad & Etc. vs. State of Bihar & Ors., reported in 1987 SCC OnLine Pat 83 with liberty to file an appropriate application.

This writ petition is dismissed as withdrawn with the aforesaid liberty.

(Anil Kumar Choudhary, J.) Sonu-Gunjan/