Satyanarayan Yadav vs The State Of Jharkhand ..... ... ...
2025 Latest Caselaw 6885 Jhar

Jharkhand High Court

Satyanarayan Yadav vs The State Of Jharkhand ..... ... ... on 14 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                             ( 2025:JHHC:34032 )




      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     A. B. A. No. 6451 of 2025

      1. Satyanarayan Yadav, aged about 35 years, son of Basuki Mahto
      2. Pradip Yadav @ Shiv Narayan Yadav, aged about 31 years, son of Bsuki
         Yadav
      3. Kuldip Yadav @ Rajkumar Yadav, aged about 25 years, son of Basuki
         Yadav
      4. Anil Yadav @ Jay Kumar Yadav, aged about 24 years, son of Basuki Yadav
         All residents of Gram Jamuni, Lakhibazaar, Jamuni, Deoghar, P.O. and P.S.
         Pathrol, District-Deoghar
                                                 ...... ...Petitioners
                                  Versus
        The State of Jharkhand                      .....   ...     Opposite Party
                               --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioners :Mr. Ankit Kumar, Advocate For the State : Mrs. Amrita Kumari, A.P.P.

------

02/ 14.11.2025: The matter relates to Pathrol P.S. Case No. 82 of 2025 pending in the Court of learned S.D.J.M, Madhupur.

2. After some arguments, learned counsel for the petitioners 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 counsels for the State and informant have got no serious objection.

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 Accordingly, this anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) Dated:14.11.2025 satyarthi-