Surendra Bhagat vs The State Of Jharkhand ..... ... ...
2025 Latest Caselaw 6773 Jhar

Jharkhand High Court

Surendra Bhagat vs The State Of Jharkhand ..... ... ... on 10 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                    ( 2025:JHHC:33437 )




      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     A. B. A. No. 6322 of 2025

       Surendra Bhagat, aged about 41 years, son of Laldeo Bhagat, resident of
      village Urutetar Toli, Near Pond Barka Khurd, P.O. and P.S. Senha, District-
      Lohardaga                                ...... ... Petitioner
                                    Versus
         The State of Jharkhand                      .....  ...     Opposite Party
                                --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Gautam Kr. Pandey, Advocate For the JUVNL : A.C. to Mr. Kaushik Sarkhel, A.P.P.

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02/ 10.11.2025: The matter relates to Raidih P.S. Case No. 32 of 2025, pending in the Court of learned Additional Sessions Judge-II, Gumla.

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 Accordingly, this anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.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