Suresh Nath Aged About 37 Years Son Of ... vs The State Of Jharkhand .... Opposite ...
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Jharkhand High Court

Suresh Nath Aged About 37 Years Son Of ... vs The State Of Jharkhand .... Opposite ... on 19 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                         2025:JHHC:28901


                 IN THE HIGH COURT OF JHARKHAND, RANCHI
                         A.B.A. No. 5571 of 2025
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Suresh Nath aged about 37 years son of Pramod Das, resident of Asko, PO Kharagdiha, PS Deori, District Giridih, Jharkhand.... 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. Anjani Kr Singh, Advocate For the State :- Mr. Shailesh Kr Sinha, Advocate For the Informant :- Mr. xxx, Advocate

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2/19.09.2025 The instant case relates to Giridih (Cyber) P.S. Case No.03 of 2025

and the case is pending in the court of learned Additional Sessions Judge II

Cum Special Judge, Cyber Crime, Giridih.

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 This petition is dismissed as withdrawn with aforesaid liberty.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/