Mukesh Saw @ Mukesh Raj vs The State Of Jharkhand
2025 Latest Caselaw 589 Jhar

Jharkhand High Court

Mukesh Saw @ Mukesh Raj vs The State Of Jharkhand on 7 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                           2025:JHHC:18105


              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           A.B.A. No.3578 of 2025
                                     ------
     1.    Mukesh Saw @ Mukesh Raj, aged 36 years, son of Late
           Baleshwar Saw @ Baleshwar @ Baleshwar Sao.
     2.    Bikram Saw @ Bikram Prasad, aged 47 years, son of Jayram
           Saw.
     3.    Asmirti Singh @ Smirti Kumar Singh, aged 44 years, son of
           Ramsewak Singh.
     4.    Bablu Vishwakarma @ Anupam Vishwakarma, aged 29 years,
           son of Uday Vishwakarma.
     5.    Krishna Saw, aged 49 years, son of Badho Saw @ Rupal Saw.
     6.    Prakash Saw @ Ram Prakash Gupta, aged 40 years, son of
           Mahadeo Saw @ Mahadeo Sao.
     7.    Pintu Saw @ Pintu Kumar Saw, aged 21 years, son of Karu
           Saw @ Wajir Saw
     8.    Kush Kumar Saw @ Kush Kumar, aged 20 years, son of Sohan
           Saw.
     9.    Pappu Kumar, aged 29 years, son of Ramashish Ram.
                                                  ... ... Petitioners
                                    Versus
     The State of Jharkhand.
                                                ... ... Opposite Parties
                                     ------
                      CORAM : SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Anupam Anand, Advocate For the State : Mr. Rajesh Kumar, A.P.P.

-----

02/ 07.07.2025 Learned counsel representing the petitioners seeks permission to withdraw this Anticipatory Bail Application and submits that they will appear before the concerned court below taking shelter of the judgment of Hon'ble Supreme Court rendered in the case of "Satender Kumar Antil vs. Central Bureau of Investigation & Another, reported in (2021) 10 SCC 773, Satender Kumar Antil vs. Central Bureau of Investigation & Another, reported in 2022 (10) SCC 51, Satender Kumar Antil vs. Central Bureau of Investigation & Another, reported in 2024 (9) SCC 198.

2. The prayer is allowed.

3. This anticipatory bail application is dismissed as

withdrawn with the aforesaid liberty.

4. If the petitioners appear, their case will be considered

2025:JHHC:18105

on its own merit, without being prejudiced by the order of

withdrawal passed by this Court and the Court below will also

consider the individual overt act of the petitioners and then will

pass appropriate order.

(ANANDA SEN, J.)

Sandeep. Cp-3