Anil Kumar Yadav @ Anil Yadav Aged About ... vs The State Of Jharkhand
2025 Latest Caselaw 6003 Jhar

Jharkhand High Court

Anil Kumar Yadav @ Anil Yadav Aged About ... vs The State Of Jharkhand on 19 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                       [ 2025:JHHC:28981]


         IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                         A.B.A. No. 5581 of 2025
         Anil Kumar Yadav @ Anil Yadav aged about 36
         years, son of Ram Sahay Yadav, resident of village-
         Chhotki Dhamrai, P.O.-Telaiya Dam, P.S.- Telaiya
         Dam O.P., District- Koderma.
                                                        .....   ...     Petitioner
                                      Versus
         The State of Jharkhand.
                                                        .....   ...     Opposite Party
                               --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Randhir Kumar, Advocate. For the State : Mr. Gautam Rakesh, A.P.P.

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04/ 19.09.2025 The matter relates to Jainagar (Telaiya Dam O.P.) P.S. Case

No. 162 of 2025, pending in the court of learned Sub-Divisional

Magistrate, Koderma.

2. After some arguments, learned counsel appearing for the

petitioner 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 As such, this petition is dismissed as withdrawn with the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:-19.09.2025 Amitesh/-