Khalil Miyan @ Khalil Ansari vs The State Of Jharkhand
2026 Latest Caselaw 710 Jhar

Jharkhand High Court

Khalil Miyan @ Khalil Ansari vs The State Of Jharkhand on 4 February, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
         Criminal Appeal (S.J.) No. 180 of 2025
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Khalil Miyan @ Khalil Ansari ..... Appellant Versus

1.The State of Jharkhand

2.Sahdeo Kumar Turi ..... Respondents With

Criminal Appeal (S.J.) No. 837 of 2024

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Salim Miyan @ Md. Salim Ansari ..... Appellant Versus

1.The State of Jharkhand

2.Sahdeo Kumar Turi ..... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Pran Pranay, Advocate For the State : Mr. Vijay Kr. Sinha, A.P.P. Ms. Ankita Toppo, Advocate For the Informant : Mr. Govind Ray Karan, Advocate

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07/04.02.2026 After some arguments, learned counsel for the appellants seeks permission to withdraw these Criminal Appeals.

2. No objection has been raised by learned counsel for the State as well as learned counsel for the Informant.

3. Permission is granted.

4. These criminal appeals, i.e. Criminal Appeal (S.J.) No. 180 of 2025 and Criminal Appeal (S.J.) No. 837 of 2024 are dismissed as withdrawn.