Mrinal Rudra vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 2638 Jhar

Jharkhand High Court

Mrinal Rudra vs The State Of Jharkhand ... ... Opposite ... on 2 April, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                             2026:JHHC:9405




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                     B.A. No. 769 of 2026

                   Mrinal Rudra, aged about 18 years, Son of Manish Jaiswal, resident of
                   House No.31, Ward No. 21, Brij Bihari Lane, P.O. & P.S.- Deoghar,
                   District-Deoghar, Jharkhand                ...     ...     Petitioner
                                            Versus
                   The State of Jharkhand               ...       ... Opposite Party
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. A.K. Kashyap, Senior Advocate : Ms. Supriya Dayal, Advocate For the Opp. Party-State : Mr. Rajesh Kumar, Advocate

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03/02.04.2026

1. This bail application has been filed in connection with Deoghar (Town) P.S. Case No. 547 of 2025, for the alleged offence registered under Sections 281, 103 and 61(1)(b) of the Bharatiya Nyaya Sanhita, 2023 pending in the court of learned Chief Judicial Magistrate, Deoghar.

2. After some arguments, learned counsel for the petitioner seeks permission to withdraw this application at this stage by submitting that charge has not yet been framed and seeks permission to renew his prayer for bail application after framing of charge.

3. Permission is accorded.

4. This bail application is dismissed as withdrawn.

5. Let a copy of this be communicated to the court concerned through 'FAX/E-mail'.

(Anubha Rawat Choudhary, J.) 02.04.2026 Rakesh/-

Uploaded on:-03.04.2026