Ahmed Raza @ Ahmed vs The State Of Jharkhand ..... ... ...
2025 Latest Caselaw 6772 Jhar

Jharkhand High Court

Ahmed Raza @ Ahmed vs The State Of Jharkhand ..... ... ... on 10 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                    ( 2025:JHHC:33432 )




      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     A. B. A. No. 6319 of 2025

       Ahmed Raza @ Ahmed, aged about 31 years, son of Md. Salahuddin,
      resident of village-Line Mohalla, P.O. Chatra, P.S. Sadar, District-Chatra,
      Jharkhand
                                               ...... ... Petitioner
                                   Versus
         The State of Jharkhand                      .....  ...      Opposite Party
                                --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Awadhesh Pandey, Advocate For the State : Mrs. Sushma Aind, A.P.P.

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02/ 10.11.2025: The matter relates to Chatra Sadar P.S. Case No. 319 of 2017, pending in the Court of learned Chief Judicial Magistrate, Chatra.

2. After some arguments, learned counsel for the petitioner seeks permission to withdraw this anticipatory bail application with liberty to move before the learned court on the strength of judgment of the Hon'ble Supreme Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation & Anr. reported in (2022) 10 SCC 51.

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

4. Accordingly, this anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) Dated:10.11.2025 satyarthi-