Lakhan Dangi @ Ram Lakhan Prasad Dangi vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 5870 Jhar

Jharkhand High Court

Lakhan Dangi @ Ram Lakhan Prasad Dangi vs The State Of Jharkhand .... Opposite ... on 16 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                        2025:JHHC:28344




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 5376 of 2025
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Lakhan Dangi @ Ram Lakhan Prasad Dangi, aged about 42 years, S/o Late Dhanu Dangi, R/o Bhaghar PO and PS - Chauparan, District - Hazaribag, Jharkhand .... Petitioner

-- 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 Petitioner :- Mr. Kripa Shankar Nanda, Advocate For the State :- Mr. Prabir Kr. Chatterjee, Advocate

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04/16.09.2025 The matter relates to G(F) Case No. 75 of 2018 pending in

the Court of learned Judicial Magistrate 1st Class, Hazaribag.

2. After some argument, learned counsel appearing for the

petitioner seeks permission to withdraw this petition with 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 Accordingly, this petition is dismissed as withdrawn with the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.) Dated 16.09.2025 Sangam/

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