Ganesh Kumar Saw @ Genesh Kumar Saw vs The State Of Jharkhand ... Opp. Party
2025 Latest Caselaw 6546 Jhar

Jharkhand High Court

Ganesh Kumar Saw @ Genesh Kumar Saw vs The State Of Jharkhand ... Opp. Party on 16 October, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                         2025:JHHC:32130




              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           ABA No.6102 of 2025

             Ganesh Kumar Saw @ Genesh Kumar Saw, aged about 39 years, Son of
             Ishwar Saw, Resident of New Madhukam, Chuna Bhatta, P.O.- G.P.O.,
             P.S.- Sadar, District- Ranchi, Jharkhand.
                                                         .... Petitioner
                                         Versus
             The State of Jharkhand                      ...     Opp. Party
                                      --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Awanish Shekhar, Advocate For the State : Mr. Naveen Kr. Gaunjhu, A.P.P.

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2/16.10.2025 Heard the parties.

2. The matter relates to Argora P.S. Case No.151 of 2025.

3. The learned counsel appearing for the petitioner seeks permission

to withdraw the petition with liberty to move before the learned

Court in terms of Judgment of Hon'ble Supreme Court in the case

of Satender Kumar Antil Vs. Central Bureau of Investigation &

Anr. reported in (2022) 10 SCC 51.

4. Learned counsel for the State has got no objection.

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 Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.)

16.10.2025 R.Kumar