Pawan Kumar vs The State Of Jharkhand. ... ... Opposite ...
2025 Latest Caselaw 893 Jhar

Jharkhand High Court

Pawan Kumar vs The State Of Jharkhand. ... ... Opposite ... on 17 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                         2025:JHHC:19625


                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  A.B.A. No.3800 of 2025
                                           ------
             Pawan Kumar, S/o Raju Saw.                       ... ... Petitioner
                                          Versus
             The State of Jharkhand.                     ... ... Opposite Party
                                           ------
                              CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Mukesh Kumar Mehta, Advocate For the State : Mr. Vishwanath Roy, Spl. P.P.

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06/ 17.07.2025

Learned counsel representing the petitioner seeks

permission to withdraw this application to appear before the Court

concerned.

Permission is granted.

Accordingly, this Anticipatory Bail Application is

dismissed as withdrawn, with the aforesaid liberty.

If the petitioner appears before the Court

concerned, his case will be considered on its own merits, taking

into consideration the fact that the offences are punishable for less

than seven years and the petitioner has complied with the Notice

under Section 35(3) of the BNSS, and also considering 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, Satender Kumar Antil vs.

Central Bureau of Investigation & Another, reported in

(2021) 10 SCC 773.

(ANANDA SEN, J.)

Prashant. Cp-3