Karan Kumar Baskey vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 1010 Jhar

Jharkhand High Court

Karan Kumar Baskey vs The State Of Jharkhand ..... ... ... on 11 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                    ( 2026:JHHC:3646 )




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      A. B. A. 745 of 2026

       Karan Kumar Baskey, aged about 40 years, son of late Kanhai Baskey,
       resident of Qr. No. 1/13, New Colony Musabani, P.O. and P.S. Musabani,
       District-East Singhbhum                                   ...... ...Petitioner
                                    Versus
       The State of Jharkhand                                   ..... ...      Opposite Party
                                 --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Agnivesh, Advocate For the State : Mr. Shailendra Kr. Tiwari, Spl. P.P.

02/ 11.02.2026: The matter relates to Mango P.S. Case No. 278 of

2025, pending in the Court of learned J.M, Ist Class at Jamshedpur.

2. After some arguments, learned counsel for the petitioner seeks

permission to withdraw this anticipatory bail application with liberty to move

before the learned court on the strength of judgment of the Hon'ble

Supreme Court in the case of Satender Kumar Antil Vs. Central Bureau

of Investigation & Anr. reported in (2022) 10 SCC 51.

3. Learned counsel for the State has got no serious objection.

4. Accordingly, this anticipatory bail application is dismissed as

withdrawn with the aforesaid liberty.

Dt.11.02.2026                                      ( Sanjay Kumar Dwivedi, J.)
satyarthi-