Vaibhav Pandey vs The State Of Jharkhand ... Opposite ...
2025 Latest Caselaw 6548 Jhar

Jharkhand High Court

Vaibhav Pandey vs The State Of Jharkhand ... Opposite ... on 16 October, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                         ( 2025:JHHC:32033 )




                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 A.B.A. No. 6002 of 2025
              Vaibhav Pandey, aged about 23 years, son of Sri Jitendra Pandey, resident of
              Village- Bishunpur, P.O. Bishunpur, P.S. Latehar, District- Latehar, Jharkhand
                                                                 ... Petitioner
                                           -Versus-
              The State of Jharkhand                             ... Opposite Party
                                               -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioner : Mr. Naveen Kumar Jaiswal, Advocate For the State : Mr. Vineet Kumar Vashistha, Spl.P.P.

-----

04/16.10.2025 The matter relates to Latehar P.S. Case No.130/2024, pending in the

Court of the learned Chief Judicial Magistrate, Latehar.

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 Accordingly, this application is dismissed as withdrawn with the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/