Nishant Pasi @ Nishant Kumar vs State Of Jharkhand ... Opposite Party
2025 Latest Caselaw 6304 Jhar

Jharkhand High Court

Nishant Pasi @ Nishant Kumar vs State Of Jharkhand ... Opposite Party on 8 October, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                            ( 2025:JHHC:31070 )




                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 A.B.A. No. 5849 of 2025
              Nishant Pasi @ Nishant Kumar, aged about 20 years, son of Manoj Mahtha,
              resident of Village- Athamona, Malhara, P.O. Chulhiya, P.S. Deoghar, District-
              Deoghar, Jharkhand                                      ... Petitioner
                                          -Versus-
              State of Jharkhand                                      ... Opposite Party
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Lalit Yadav, Advocate For the State : Mr. Anup Pawan Topno, A.P.P.

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07/08.10.2025 The matter relates to Rikhiya P.S. Case No.92/2025, pending in the

Court of the learned Judicial Magistrate, First Class, Deoghar.

2. Learned counsel appearing for the petitioner seeks permission to

withdraw this application with liberty to approach the learned Court on the

strength of the judgment passed by the Hon'ble Supreme Court in the case

of Satender Kumar Antil v. Central Bureau of Investigation &

another, reported in (2022) 10 SCC 51.

3. Learned counsel appearing for the State has got no objection.

4. Accordingly, this application is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Dated: 8th October, 2025 Ajay/