Md. Shakil Kuraishi @ Md. Shakil Aged ... vs The State Of Jharkhand ..... ... ...
2025 Latest Caselaw 5605 Jhar

Jharkhand High Court

Md. Shakil Kuraishi @ Md. Shakil Aged ... vs The State Of Jharkhand ..... ... ... on 9 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                  ( 2025:JHHC:27361 )




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      A. B. A. No. 5189 of 2025

       1. Md. Shakil Kuraishi @ Md. Shakil aged about 55 years, son of Jakir
          Kuraishi, resident of village Bind Muhalla, Sahadat Chowk, Chatra, P.o.
          Chatra, P.S. Sadar, District-Chatra
       2. Ainul Kuraishi @ Md. Aynul, aged about 57 years, son of Islam KUraishi,
          resident of village-Bind Muhalla, Sahadat Chowk, Chatra, P.O. Chatra, P.s.
          Sadar, District-Chatra
                                                ...... ... Petitioners
                                     Versus
       The State of Jharkhand                 .....      ...  Opposite Party
                                 --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioners :Mr. Sushant Kumar Sinha, Advocate For the State : Mrs. Vandana Bharti, A.P.P.

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02/ 09.09.2025: The matter relates to Chatra Sadar P.S. Case No. 178 of 2021, pending in the Court of learned Chief Judicial Magistrate, Chatra.

2. After some arguments, learned counsel for the petitioners 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.

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

4. In view of above facts, this anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) satyarthi-