Azad Khan @ Md Azad Khan vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 6001 Jhar

Jharkhand High Court

Azad Khan @ Md Azad Khan vs The State Of Jharkhand .... Opposite ... on 19 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                        2025:JHHC:28885

                 IN THE HIGH COURT OF JHARKHAND, RANCHI
                         A.B.A. No. 5556 of 2025
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Azad Khan @ Md Azad Khan, aged about 54 years son of Baidul Khan, residence of Village Murhu, Masjid Mohalla, PO and PS Murhu, Dist.Khunti .... 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. Saurabh Kr Das, Advocate For the State :- Mr. Prabir Chatterjee, Advocate

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4/19.09.2025 The instant petition relates to Complaint Case No.405 of 2017

and the case is pending in the court of learned Additional Chief Judicial

Magistrate, Ranchi.

2. After some argument, learned counsel for petitioner seeks

permission to withdraw instant petition with liberty to move before learned

court on strength of judgment of Hon'ble Supreme Court in case of

Satender Kumar Antil v. Central Bureau of Investigation and

Another, reported in (2022) 10 SCC 51.

2. Learned counsel for respondent State has got no objection for same.

3. This petition is dismissed as withdrawn with aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) Dated: 19th Sept., 2025 SI/