Sudhakar Kumar vs The State Of Jharkhand
2025 Latest Caselaw 6360 Jhar

Jharkhand High Court

Sudhakar Kumar vs The State Of Jharkhand on 10 October, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                         [2025:JHHC:31451]




       IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                         A.B.A. No. 5930 of 2025
       Sudhakar Kumar, aged about 42 years, Son of Binod
       Prasad Mehta, Residence of Village Mangura, P.O. &
       P.S. Kariyatpur, District- Hazaribagh.
                                                       .....   ...     Petitioner
                                     Versus
       The State of Jharkhand.
                                                       .....   ...     Opposite Party
                               --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Manish Kumar, Advocate. For the State : Mr. Prabir Kr. Chatterjee, Spl. P.P.

------

02/ 10.10.2025 The matter relates to Tatijhariya P.S. Case No. 35 of 2025,

pending in the court of learned J.M.F.C., Koderma.

2. After some arguments, learned counsel appearing for the

petitioner seeks permission to withdraw this petition with the 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 Spl. P.P. appearing for the State has got no objection.

4. Permission is accorded.

5. As such, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) RKM/-

Dated:10.10.2025