Md. Firoj Alam vs The State Of Jharkhand. ... ... Opposite ...
2025 Latest Caselaw 724 Jhar

Jharkhand High Court

Md. Firoj Alam vs The State Of Jharkhand. ... ... Opposite ... on 11 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                   2025:JHHC:18796


                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No.3336 of 2025
                                         ------
           Md. Firoj Alam, aged about 32 years, S/o Md. Sagir Khan, R.O.
           Village-Lohdanda, P.O. & P.S. Jainagar, District, Koderma.
                                                             ... ... Petitioner
                                        Versus
           The State of Jharkhand.                      ... ... Opposite Party
                                         ------
                            CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Mritunjay Chaudhary, Advocate For the State : Mr. Satish Prasad, A.P.P.

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06/ 11.07.2025

Learned counsel representing the petitioner seeks

permission to withdraw this application to appear before the

concerned Court, since the case is under Section 85 of the B.N.S.

Considering the said, submissions, this application is

allowed to be withdrawn with a liberty to the petitioner to appear

before the concerned Court.

Accordingly, this Anticipatory Bail Application is

dismissed as withdrawn, with the aforesaid liberty.

If the petitioner appears, his case will be considered on

its own merit and also considering the judgment of Hon'ble

Supreme Court.

(ANANDA SEN, J.)

Sandeep. Cp-3