Rohit Quraishi @ Rohit vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 6709 Jhar

Jharkhand High Court

Rohit Quraishi @ Rohit vs The State Of Jharkhand .... Opposite ... on 4 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                      2025:JHHC:33048




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                            A.B.A. No. 6251 of 2025
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Rohit Quraishi @ Rohit, aged about 26 years, son of Late Mohammad Munna Quraishi, resident of Quraishi Mohalla, PO and PS - Lohardaga, District - Lohardaga .... Petitioner

-- Versus --

The State of Jharkhand .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Haider Ali, Advocate For the State :- Mrs. Ruby Pandey, Advocate

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02/04.11.2025 The matter relates to Palkot P.S. Case No. 15 of 2025 pending in

the Court of learned Additional Chief Judicial Magistrate, Gumla.

2. After some argument, learned counsel appearing for the

petitioner seeks permission to withdraw this petition with liberty to move

before the learned Court on the strength of the judgment of Hon'ble

Supreme Court in the case of Satender Kumar Antil Versus Central

Bureau of Investigation & Anr., reported in (2022) 10 SCC 51.

3. Learned counsel appearing for the State has got no objection.

4. Permission is accorded.

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 Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Dated 04.11.2025 Sangam/

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