Firdous Kuraishi @ Md. Firdous Ahmad @ ... vs The State Of Jharkhand ... Opposite ...
2025 Latest Caselaw 6536 Jhar

Jharkhand High Court

Firdous Kuraishi @ Md. Firdous Ahmad @ ... vs The State Of Jharkhand ... Opposite ... on 16 October, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                           ( 2025:JHHC:32066 )




                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 A.B.A. No. 6012 of 2025
              Firdous Kuraishi @ Md. Firdous Ahmad @ Md. Firdous, aged about 28 years,
              son of Md. Jamshed Kuraishi, resident of Village-Sahadat Chowk, P.O. Chatar,
              P.S. Sadar, District- Chatra and at present resident of Village- Line Mohalla,
              Khanqah Road, P.O. Chatar, P.S. Sadar, District- Chatra
                                                                ... Petitioner
                                            -Versus-
              The State of Jharkhand                            ... Opposite Party
                                               -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioner : Mr. Sushant Kumar Sinha, Advocate For the State : Mr. Abhay Kumar Tiwari, A.P.P.

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04/16.10.2025 The matter relates to Chatra Sadar P.S. Case No.145/2025, pending in

the Court of the learned Chief Judicial Magistrate, Chatra.

2. After some arguments, 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 Accordingly, this application is dismissed as withdrawn with the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: 16th October, 2025 Ajay/