Hare Gopal Kumar @ Hare Gopal Kumhar vs The State Of Jharkhand
2025 Latest Caselaw 1191 Jhar

Jharkhand High Court

Hare Gopal Kumar @ Hare Gopal Kumhar vs The State Of Jharkhand on 28 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                 2025:JHHC:20734


                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 A.B.A. No.3934 of 2025
                                          ------
             Hare Gopal Kumar @ Hare Gopal Kumhar, S/o late Bhim
             Kumar, R/o vill Jealgora, PO KG Ashram, PS Govindpur, District
             Dhanbad, State Jharkhand                    ... ... Petitioner(s)
                                          Versus
             1.The State of Jharkhand.
             2.Manjeet Kumar, S/o Shri Varun Dev Singh, R/o Master
             Colony, Karmatand, PO Govindpur, PS Govindpur, District
             Dhanbad, Jharkhand                   ... ... Opposite Party(s)
                                          ------
                             CORAM : SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. P. K. Mukhopadhyay, Advocate.

Mr. Raj Kumar Verma, Advocate Mr. P.P.K Singh, Advocate Mr. R. N. Chatterjee, Advocate For the State : Mr. Pankaj Kr. Mishra, A.P.P.

-----

02/ 28.07.2025

Learned counsel for the petitioner seeks permission to withdraw this anticipatory bail application with liberty to appear before the concerned cognizance taking Magistrate since the case arises out of a complaint.

2. Prayer is allowed.

3. This application is dismissed as withdrawn with the aforesaid liberty.

4. If the petitioner appears, the court will pass appropriate order in terms of the judgment passed by the Hon'ble Supreme Court in the case of "Satender Kumar Antil vs. CBI and Anr." reported in (2022) 10 SCC 51.

(ANANDA SEN, J.)

Tanuj/Cp-3