Citation : 2025 Latest Caselaw 7203 Jhar
Judgement Date : 26 November, 2025
( 2025:JHHC:35495 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 1702 of 2024
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Riyaz Ansari @ Rayaj Ansari, aged about 24 years, S/o Md. Razak Ansari, resident of Sapamaran, Block -Rajdhanwar, P.O.
-Sapamaran, P.S. -Rajdhanwar, District -Giridih -825412.
.... .... .... Petitioner Versus State of Jharkhand .... .... .... Opp. Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Gaurang Jajodia, Advocate (Through V.C.) For the State : Mr. Vineet Kr. Vashistha, Addl. P.P.
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Order No.05 Dated- 26.11.2025
Heard the parties.
The learned counsel for the petitioner submits that the petitioner seeks permission of this Court to withdraw this criminal miscellaneous petition as the judgment has been pronounced in the connected case.
Accordingly, this criminal miscellaneous petition is dismissed as withdrawn.
(Anil Kumar Choudhary, J.) 26.11.2025 Sonu/Gunjan-
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