Yogendra Sharama @ Yogendra Mistry vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 6339 Jhar

Jharkhand High Court

Yogendra Sharama @ Yogendra Mistry vs The State Of Jharkhand .... Opposite ... on 9 October, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                            2025:JHHC:31312




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                            A.B.A. No. 5904 of 2025
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Yogendra Sharama @ Yogendra Mistry, aged about 49 years, son of Dashrath Sharma @ Dashrath Mistry, resident of village Charka Kalan, PO - Narayanpur, PS - Pratappur, District - Chatra, Jharkhand .... Petitioner

-- 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 Petitioner :- Mr. Manish Yadav, Advocate For the State :- Mr. Subodh Kr. Dubey, Advocate

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03/09.10.2025 The matter relates to Complaint Case No. 432 of 2016 pending

in the Court of learned Sub-Divisional Judicial Magistrate, Chatra.

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 Accordingly, this petition is dismissed as withdrawn with the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 09.10.2025 Sangam/

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