Sudhir Kumar Gupta vs The State Of Jharkhand
2026 Latest Caselaw 725 Jhar

Jharkhand High Court

Sudhir Kumar Gupta vs The State Of Jharkhand on 4 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                               ( 2026:JHHC:2855 )




                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Revision No. 217 of 2025
                       Sudhir Kumar Gupta, aged about 30 years, son of Ganga Prasad,
                       resident of Village, P.O. & P.S. Manika, District- Latehar (Jharkhand)
                                                                           ... Petitioner
                                               -Versus-
               1.     The State of Jharkhand
               2.     Jyoti Kumari, aged about 29 years, wife of Sudhir Kumar Gupta,
                      daughter of Santosh Prasad
               3.     Rishika Gupta, aged about 5 years, daughter of Sudhir Kumar Gupta
                      Opposite party no.3 is minor and represented through her natural
                      guardian i.e. her mother (opposite party no.2 herein)
                      Sl. No.2 and both are resident of Village, P.O. & P.s. Satbarwa, District-
                      Palamau (Jharkhand)                                  ... Opposite Parties
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Bhaswat Prakash, A.C. to Mr. Anurag Kashyap, Advocate For the State : Mr. Shailendra Kumar Tiwari, Spl.P.P.

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03/04.02.2026 This petition has been filed against the order dated 15.01.2025 passed

in Original Maintenance Case No.34/2024 by the learned Principal Judge,

Family Court, Latehar.

2. Mr. Bhaswat Prakash, learned counsel appearing for the petitioner, on

instruction of Mr. Anurag Kashyap, who is Advocate-on-Record, seeks

permission to withdraw this petition.

3. Mr. Shailendra Kumar Tiwari, learned counsel appearing for the State

has got no objection.

4. Accordingly, this petition is dismissed as withdrawn.

(Sanjay Kumar Dwivedi, J.) Dated: 4th February, 2026 Ajay/