Sudhakar Kumar vs The State Of Jharkhand ..... ... ...
2025 Latest Caselaw 6850 Jhar

Jharkhand High Court

Sudhakar Kumar vs The State Of Jharkhand ..... ... ... on 13 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                             ( 2025:JHHC:33901 )




      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     A. B. A. No. 6431 of 2025

       Sudhakar Kumar, Aged about 29 years, son of Binod Kumar, resident of Kali
      Ban, Chiraiatanr, P.O. and P.S. Civil Line, District-Gaya, Bihar
                                                  ...... ...Petitioner
                                   Versus
         The State of Jharkhand                      .....    ...     Opposite Party
                               --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Aman Kr. Rahul, Advocate For the State : Mr. Bishambhar Shastri, A.P.P.

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05/ 13.11.2025: The matter relates to Sadar P.S. Case No. 334 of 2020, pending in the Court of learned J.M.F.C.-IV at Ranchi.

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 Accordingly, this anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.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:13.11.2025 satyarthi-