Shekhar Pandit @ Tarkeshwar Pandit vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 5913 Jhar

Jharkhand High Court

Shekhar Pandit @ Tarkeshwar Pandit vs The State Of Jharkhand .... Opposite ... on 17 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                            2025:JHHC:28557




                     IN THE HIGH COURT OF JHARKHAND, RANCHI
                              A.B.A. No. 5459 of 2025
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Shekhar Pandit @ Tarkeshwar Pandit, aged about 57 years, son of Mukhlal Pandit, resident of Gram Faujdari, Salempur, near Shiv Mandir, PO and PS - Salempur, District - Bhagalpur, State -

             Bihar                                        .... Petitioner
                                        --       Versus   --
             The State of Jharkhand                       .... Opposite Party


                                               ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Agnivesh, Advocate For the State :- Mrs. Ruby Pandey, Advocate

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02/17.09.2025 The matter relates to Complaint Case No. 02 of 2022

pending in the Court of learned Judicial Magistrate at Sahibganj.

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 Accordingly, this petition is dismissed as withdrawn with the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 17.09.2025 Sangam/

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