Manjar Alam @ Md. Manjar Alam vs The State Of Jharkhand .... Opposite ...
2025 Latest Caselaw 6071 Jhar

Jharkhand High Court

Manjar Alam @ Md. Manjar Alam vs The State Of Jharkhand .... Opposite ... on 23 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                            2025:JHHC:29448




                 IN THE HIGH COURT OF JHARKHAND, RANCHI
                          A.B.A. No. 5657 of 2025
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Manjar Alam @ Md. Manjar Alam, aged about 33 years, son of Manouwar Hussain, resident of 229, Upar Tola, PO - Hesla, PS-

            Ramgarh, District - Ramgarh                   .... Petitioner
                                     --     Versus   --
            The State of Jharkhand                        .... Opposite Party
                                     ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Amit Kr. Choubey, Advocate For the State :- Mr. Tarun Kumar, Advocate

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04/23.09.2025 The matter relates to Giddi P.S. Case No. 69 of 2024

pending in the Court of learned Judicial Magistrate 1st Class,

Hazaribag.

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. Permission is accorded.

5. Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Dated 23.09.2025 Sangam/

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