Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rima Devi @ Rina Devi Aged About 40 Years ... vs The State Of Jharkhand
2025 Latest Caselaw 5895 Jhar

Citation : 2025 Latest Caselaw 5895 Jhar
Judgement Date : 17 September, 2025

Jharkhand High Court

Rima Devi @ Rina Devi Aged About 40 Years ... vs The State Of Jharkhand on 17 September, 2025

Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
                                                       [ 2025:JHHC:28521]


         IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                          A.B.A. No. 5434 of 2025
         1. Rima Devi @ Rina Devi aged about 40 years W/O
         Hulas Das
         2. Anita Kumari @ Anita Devi aged about 28 years
         W/o-Upendra Kumar @ Upendra Ravidas
         3. Khushboo Kumari @ Khushboo Devi aged about
         24 Years W/o- Mukesh Ravidas
                All Residence of Village Petadiri, P.O. Pathara,
         P.S.-Mayurhand,, District - Chatra, Jharkhand.
                                                        .....   ...     Petitioners
                                      Versus
         The State of Jharkhand.
                                                        .....   ...     Opposite Party
                               --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioners : Mr. Pankaj Kumar Ravi, Advocate. For the State : Mr. Shree Prakash Jha, A.P.P.

------

03/ 17.09.2025 The matter relates to Mayurtand P.S. Case No. 72 of 2023,

pending in the court of learned Judicial Magistrate, 1st Class, Chatra.

2. Earlier the petitioner has moved before this court in A.B.A.

No. 5039 of 2024, which has been dismissed as withdrawn.

2. After some arguments, 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 A.P.P. appearing for the State has got no objection.

4. Permission is accorded.

5. As such, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Dated:-17.09.2025 Amitesh/-

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter