Manoj Nishad vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 804 Jhar

Jharkhand High Court

Manoj Nishad vs The State Of Jharkhand .... Opposite ... on 6 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                           2026:JHHC:3178




                 IN THE HIGH COURT OF JHARKHAND, RANCHI
                            A.B.A. No. 6859 of 2025
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Manoj Nishad, aged 46 years, S/o Late - Tuntun Nishad, R/o Main Road Jagannathpur, PO and PS - Jagannathpur, District - West Singhbhum (Chaibasa), Jharkhand .... Petitioner

-- Versus --

The State of Jharkhand .... Opposite Party With A.B.A. No. 517 of 2026

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Annu Devi, aged about 34 years, wife of Manoj Ram Nishad, resident of Jagannathpur, PO and PS - Jagannathpur, District - West Singhbhum, Jharkhand .... Petitioner

-- Versus --

The State of Jharkhand .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Ankit Apurva, Advocate For the State :- Mr. Fahad Allam, Advocate

For the Petitioner :- Mr. Gautam Kumar, Advocate For the State :- Mr. P.C. Sinha, Advocate

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04/06.02.2026 The matter relates to Gua P.S. Case No.43 of 2025

pending in the Court of learned CJM, Chaibasa.

2. After some argument, learned counsel appearing for the

petitioners in respective ABAs seeks permission to withdraw this petition.

3. Learned counsel appearing for the State have got no objection.

4. Permission is accorded.

5. Accordingly, this petition is dismissed as withdrawn.

(Sanjay Kumar Dwivedi, J.)

Dated 06.02.2026 Sangam/

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