Rambilash Gope vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 6497 Jhar

Jharkhand High Court

Rambilash Gope vs The State Of Jharkhand .... Opposite ... on 15 October, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                     2025:JHHC:31938


                IN THE HIGH COURT OF JHARKHAND, RANCHI
                        A.B.A. No. 6038 of 2025
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Rambilash Gope, aged about 34 years, son of Hira Gope resident of Village Koyanjara PO and PS Gumla, District Gumla, 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. K.S. Nanda, Advocate For the State :- Mr. P.K. Chatterjee, Advocate

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4/15.10.2025 The petitioner is apprehending his arrest in connection with Gumla

P.S. Case No.161 of 2025 and the case is pending in court of learned Chief

Judicial Magistrate, Gumla.

2. After some argument, learned counsel for petitioner seeks permission

to withdraw instant petition with liberty to move before learned court 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 This petition is dismissed as withdrawn with aforesaid liberty.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.) 15.10.2025 SI/