Jodho Mian @ Suleman Ansari vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 5540 Jhar

Jharkhand High Court

Jodho Mian @ Suleman Ansari vs The State Of Jharkhand .... Opposite ... on 8 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                              2025:JHHC:27028




                 IN THE HIGH COURT OF JHARKHAND, RANCHI
                          A.B.A. No. 5073 of 2025
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1. Jodho Mian @ Suleman Ansari, aged about 73 years, son of Late Alijan Ansari

2. Habib Mian, aged about 52 years, son of Late Alijan Mian

3. Samsuddin Mian, aged about 55 years, son of Late Alijan Mian All are resident of village - Pipradih, PO - Saranda, PS - Birni, District - Giridih, Jharkhand .... Petitioners

-- 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 Petitioners :- Mr. Manish Yadav, Advocate For the State :- Mr. Prabir Kr. Chatterjee, Advocate

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02/08.09.2025 The matter relates to Forest Case No.48 of 2014 pending in the

Court of learned Judicial Magistrate 1st Class, Giridih.

2. After some argument, learned counsel appearing for the

petitioners seeks permission to withdraw this petition with the liberty to

move before the learned court on the strength of the judgment of

Hon'ble Supreme Court in the case of Satender Kumar Antil Versus

Central Bureau of Investigation & Anr., reported in (2022) 10 SCC

51.

3. Learned counsel appearing for the State has got no objection.

4. Permission is accorded.

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 Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Sangam/

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