Govind Kumar vs The State Of Jharkhand
2025 Latest Caselaw 7063 Jhar

Jharkhand High Court

Govind Kumar vs The State Of Jharkhand on 20 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                      [ 2025:JHHC:34584]


         IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                        A.B.A. No. 6520 of 2025
         Govind Kumar, aged about 22 years, son of
         Piyeshwar Gope, Resident of Harla, PO-PS Keredari,
         District-Hazaribagh, Jharkhand..
                                                       .....   ...     Petitioner
                                     Versus
         The State of Jharkhand.
                                                       .....   ...     Opposite Party
                               --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Pratik Sen, Advocate. For the State : Mr. Shailesh Kumar Sinha, A.P.P. For the Informant : Mr. Birendra Kumar, Advocate.

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03/ 20.11.2025 The matter relates to Keredari P.S. Case No. 44 of 2025,

pending in the court of learned Judicial Magistrate, 1st Class, Hazaribagh.

2. After some arguments, learned counsel appearing for the

petitioner seeks permission to withdraw this petition with the 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 A.P.P. appearing for the State and learned counsel

appearing for the informant have got no objection.

4. Permission is accorded.

5. As such, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Dated:-20.11.2025 Amitesh/-