Ajay Kumar Sahu vs The State Of Jharkhand ... Opp. Party
2025 Latest Caselaw 7183 Jhar

Jharkhand High Court

Ajay Kumar Sahu vs The State Of Jharkhand ... Opp. Party on 25 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                          2025:JHHC:35141




               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            ABA No.6634 of 2025

             Ajay Kumar Sahu, aged about 44 years, S/o Dharampal Sahu, R/o
             Village- Tirra, P.O. Basia, P.S. Basia, District - Gumla
                                                           .... Petitioner
                                         Versus
             The State of Jharkhand                        ...     Opp. Party
                                      --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Mohit Prakash, Advocate For the State : Mr. Prabir Kr. Chatterjee, Spl.P.P.

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2/25.11.2025 Heard the parties.

2. The matter relates to Basia P.S. Case No.79 of 2025.

3. After some arguments, the learned counsel appearing for the

petitioner seeks permission to withdraw the petition with liberty to

move before the learned Court in terms of Judgment of Hon'ble

Supreme Court in the case of Satender Kumar Antil Vs. Central

Bureau of Investigation & Anr. reported in (2022) 10 SCC 51.

4. Learned counsel for the State has got no objection.

5. Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.)

25.11.2025 R.Kumar