Jharkhand High Court

Shankar Mahato vs The State Of Jharkhand on 7 May, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                      2025:JHHC:13757
               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 2461 of 2025
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          Shankar Mahato, S/o Nandu Mahato, R/o Bada Banki, P.O.& P.S.- Pipla Thana,
          M.G.M. Dimna, Bada Banki, Jamshedpur, District- East Singhbhum (Jharkhand)

                                                                .... Petitioner(s).
                                                 Versus
          The State of Jharkhand                                 ... Respondent(s)
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                CORAM        :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Amaresh Kumar, Advocate For the State : Mr. Prabir Kumar Chatterjee, Spl.P.P .........

03/ 07.05.2025: Mr. Amaresh Kumar, learned counsel for the petitioner seeks permission to withdraw this anticipatory bail application with liberty to appear before the Court concerned.

2. Prayer is allowed.

3. Accordingly, the instant anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.

4. If the petitioner appears before the Court concerned, his case will be considered in terms of 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.

(ANANDA SEN, J.) R.S./