Vishal Mishra vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 6306 Jhar

Jharkhand High Court

Vishal Mishra vs The State Of Jharkhand .... Opposite ... on 8 October, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                          2025:JHHC:31139




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 5218 of 2025
                                             ----

Vishal Mishra, aged 23 years, son of Late Lal Bihari Mishra, resident of Ishri Bazaar, PO - Galagi, PS - Giridih, District -

             Giridih, Jharkhand                         .... Petitioner
                                      --       Versus   --
             The State of Jharkhand                     .... Opposite Party


                                             ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioner :- Mr. Ankit Apurva, Advocate For the State :- Mr. Rakesh Kr. Sinha, Advocate

----

05/08.10.2025 The matter relates to Bankmore P.S. Case No. 47 of 2025

pending in the Court of learned CJM, Dhanbad

2. After some argument, learned counsel appearing for the

petitioner seeks permission to withdraw this petition with 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 counsel appearing for the State has got no

objection.

4. Permission is accorded.

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 Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Dated 08.10.2025 Sangam/

--1--