Citation : 2025 Latest Caselaw 6286 Jhar
Judgement Date : 7 October, 2025
2025:JHHC:30978
IN THE HIGH COURT OF JHARKHAND, RANCHI
A.B.A. No. 4975 of 2025
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1.Bablu Sk @ Mesbaul Shekh aged about 23 years son of Jahir Sk @ Jaghiruddin Shekh
2.Shafikul Sk, aged about 30 years son of Bulli Sk @ Nejamuddin Shekh both are resident of Village Fatehpur, Lakhinarayanpur, PO Rahashpur, PS Pakur (Mufassil), District Pakur.... Petitioners
-- Versus --
The State of Jharkhand .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners :- Mr. Gautam Kumar, Advocate For the State :- Mr. Shashi Kumar Verma, Advocate
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3/07.10.2025 This matter relates to Pakur Mufassil PS Case No.157 of 2025 and the
case is pending in the court of learned Principal Sessions Judge, Pakur.
2. After some argument, learned counsel for petitioners seeks
permission to withdraw instant petition with liberty to move before learned
court concerned on strength of judgment of Hon'ble Supreme Court in case
of Satender Kumar Antil v. Central Bureau of Investigation and
Another, reported in (2022) 10 SCC 51.
2. Learned counsel for respondent State has got no objection for same.
3. This petition is dismissed as withdrawn with aforesaid liberty.
( Sanjay Kumar Dwivedi, J.) 07.10.2025 SI/
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