Ritesh Kumar vs The State Of Jharkhand
2025 Latest Caselaw 5871 Jhar

Jharkhand High Court

Ritesh Kumar vs The State Of Jharkhand on 16 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                       2025:JHHC:28382




                   IN THE HIGH COURT OF JHARKHAND, RANCHI
                              A.B.A. No. 5380 of 2025
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Ritesh Kumar, aged about 26 years, son of Krishna Prasad, resident of village - Lami Patra, PO - Lamipatra, PS - Pandwa, District -

             Palamau                                         .... Petitioner
                                    --   Versus   --
             1. The State of Jharkhand

2. Dhirendra Kumar Dubey, son of Late Nirmala Kunwar, resident of village - Taleya, PO and PS - Chainpur, District - Palamau, Jharkhand .... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Ritu Kumar, Advocate For the State :- Mrs. Nehala Sharmin, Advocate

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04/16.09.2025 The matter relates to Hariharganj P.S. Case No. 137 of 2024

pending in the Court of learned A.C.J.M., Palamau.

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. Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Dated 16.09.2025 Sangam/

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