Hopna Murmu vs The State Of Jharkhand
2025 Latest Caselaw 685 Jhar

Jharkhand High Court

Hopna Murmu vs The State Of Jharkhand on 10 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                   2025:JHHC:18657


                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 2826 of 2025
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           Hopna Murmu, aged about 39 years, son of Matal Murmu, resident
           of Jamalpur, Borbandh, P.O.- Barhait, P.S- Barhait, District-
           Sahebganj.
                                                               ... ... Petitioner
                                        Versus
           1. The State of Jharkhand.
           2. Shanti Soren, aged about 31 years, wife of Hopno Murmu,
               daughter of Bablu Soren, resident of Jamalpur, Barabandh
               (Borbandh), P.O.- Barhait, P.S.- Barhait, District- Sahebganj.
                                                      ... ... Opposite Parties
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                            CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Vikash Kumar, Advocate For the State : Mr. Sunil Kumar Dubey, APP

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04/ 10.07.2025

Learned counsel representing the petitioner seeks permission to withdraw this Anticipatory Bail Application to appear before the concerned court, since, this case is covered by the orders and 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, as the same is covered under the category-A of categorization of the order.

2. The prayer is allowed.

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 This anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.

(ANANDA SEN, J.)

Sandeep. Cp-3