Rana Pratap Singh vs The State Of Jharkhand
2026 Latest Caselaw 1056 Jhar

Jharkhand High Court

Rana Pratap Singh vs The State Of Jharkhand on 12 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                            ( 2026:JHHC:3916 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.3432 of 2018
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1. Rana Pratap Singh, aged about 51 years, son of Sri Rana Sangram Singh, resident of Qtr. No.A-2/128, Dhurwa, P.O. & P.S.- Dhurwa, District-Ranchi, Jharkhand;

2. Sunil Kumar @ Sunil Conductor, aged about 55 years, son of Late Ram Prasad Pandit;

3. Rahul Kumar (stated as son of Sunil Conductor in impugned order), aged about 22 years, Son of Sunil Kumar @ Sunil Conductor, both petitioner no.2 and 3 are residents of New Market, Dhurwa, P.O. & P.S.-Dhurwa, District-Ranchi, Jharkhand;

4. Manoj Singh @ Manoj Conductor, aged about 38 years, Son of Shiv Mangal Singh, resident of Village-Rampur, P.S.-Nokha, P.O.-Penar, District-Rohtas, Bihar.

                                            ...            Petitioners
                                 Versus
    1. The State of Jharkhand

2. Amar Singh, son of Late Keshav Prasad Singh, resident of Amarpuri, Sonbarsa and P.O.-Sonbarsa, P.S.-Nawanagar, District-Buxar/Bihar, presently resident of Mishra Colony, Kathal More, P.O. and P.S.-Pundag, District-Ranchi, presently lodged in Birsa Munda Central Jail, Hotwar, Ranchi.

                                            ...          Opposite Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. B.M. Tripathi, Sr. Advocate : Mr. Naveen Kr. Jaiswal, Advocate For the State : Mr. Azeemuddin, Addl.P.P.

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Order No:-08 Dated:-12-02-2026 Heard the parties.

After some arguments, the learned senior counsel for the petitioners seeks permission of this Court to withdraw this Criminal Miscellaneous Petition with a liberty to raise all the grounds taken in this Criminal Miscellaneous Petition before the appropriate Court at the appropriate stage.

Permission is accorded.

This Criminal Miscellaneous Petition stands dismissed as withdrawn with the aforesaid liberty.

(Anil Kumar Choudhary, J.) 12/02/2026 Abhiraj/