Rajshekhar Singh vs The State Of Jharkhand
2025 Latest Caselaw 466 Jhar

Jharkhand High Court

Rajshekhar Singh vs The State Of Jharkhand on 1 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                    2025:JHHC:17394
                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    A.B.A. No. 3465 of 2025
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          Rajshekhar Singh, S/o Late Anirudh Singh, R/o Khelari Chanak Dhoura, P.O. &
          P.s. Khalari, District Ranchi
                                                                  .... Petitioner(s).
                                                  Versus
          1.The State of Jharkhand
          2.Minakshi Singh, W/o Rajshekhar Singh, D/o Hutesh Narayan Singh at present
          residing at Village Khuta, P.O. Chando, P.S. Petarwar, District Bokaro
                                                                  ... Opp. Party(s)
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                 CORAM         :    SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. D.K. Chakraverty, Advocate For the State : Mr. Sanjay Kr. Srivastava, AddI. P.P .........

02/ 01.07.2025: Mr. Dilip Kumar Chakraverty, learned counsel for the petitioner seeks permission to withdraw this anticipatory bail application, in view of the judgment of the Hon'ble Supreme Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation & Another, reported in 2022 (10) SCC 51 as well as the observation made in the case of Satender Kumar Antil vs. Central Bureau of Investigation & Another, reported in 2024 (9) SCC 198.

2. Prayer is allowed.

3. Accordingly, the instant anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.

4. If the petitioner appears before the Court concerned, the Court concerned will consider the aforesaid judgments while disposing the application of the petitioner.

(ANANDA SEN, J.) R.S./