Baleshwar Sahu @ Baleshwar Prasad vs Kundan Baraik
2025 Latest Caselaw 995 Jhar

Jharkhand High Court

Baleshwar Sahu @ Baleshwar Prasad vs Kundan Baraik on 9 June, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                   ( 2025:JHHC:14767 )




               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             C.M.P. No. 425 of 2025

         Baleshwar Sahu @ Baleshwar Prasad, aged about 65 years, son of late
         Ramachandra Sahu, resident of village Gargao, P.O. and P.S Bero, District Ranchi,
         at present Devi Toli Bazar Tanr Bero, P.O. and P.S. Bero, District-Ranchi

                                                   ................Petitioner
                               -Versus-

         1. Kundan Baraik, son of late Ruyalak Baraik
         2. Sanjay Baraik, son of Kundan Baraik
         3. Vijay Baraik, son of Kundan Baraik
         4. Ajay Baraik, son of Kundan Baraik
            All residents of Village Devi Toli Bazar Tanr Bero, P.O. and P.S. Bero, District-
            Ranchi         ...........           Opp. Parties

                          ---------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner :Mr. Rishi Pallava, Advocate

For the Opp. Parties :-

..........

04/Dated: 09/06/2025 In view of observation made in the impugned order dated 22.02.2025

with regard to the rest of the submission to be decided in the judgment itself,

learned counsel for the petitioner seeks permission to withdraw this petition with

liberty to prove his case before the learned court.

2. Permission is accorded.

3. Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty. Pending I.A, if any, stands disposed of.

4. Dismissal of this petition will not prejudice the case of either side.

( Sanjay Kumar Dwivedi, J.)

Satyarthi/