Raj Kumar Mahto vs The State Of Jharkhand ..... ...
2025 Latest Caselaw 6549 Jhar

Jharkhand High Court

Raj Kumar Mahto vs The State Of Jharkhand ..... ... on 16 October, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                            ( 2025:JHHC:32156 )




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      A. B. A. No. 6142 of 2025

       Raj Kumar Mahto, aged about 55 years, son of Makardhawaj Mahto, resident
       of village Champi, P.O. Champi, P.S. Petarwar (Tenughat O.P.), District-
       Bokaro, Jharkhand .             ...... ... Petitioner
                                 Versus
       The State of Jharkhand                           ..... ...Opposite Party
                              --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner : Mr. Dilip Kr. Jaiswal, Advocate For the State : Mr. Satish Prasad, A.P.P.

06/ 16.10.2025: The matter relates to Gomia (Kathara O.P.) P.S. Case

No. 51 of 2024, pending in the Court of learned Judicial Magistrate, Ist Class,

Bermo at Tenughat.

3. After some arguments, learned counsel for the petitioner seeks

permission to withdraw this anticipatory bail application with liberty to move

before the learned court on the strength of judgment of the Hon'ble

Supreme Court in the case of Satender Kumar Antil Vs. Central Bureau

of Investigation & Anr. reported in (2022) 10 SCC 51.

2. Learned counsels for the State and Union of India have got no

objection.

3. In view of above facts, this anticipatory bail application is

dismissed as withdrawn with the aforesaid liberty.

Dt.16.10.2025 ( Sanjay Kumar Dwivedi, J.) satyarthi-