Jyoti Kumar Diwakar vs The State Of Jharkhand
2026 Latest Caselaw 821 Jhar

Jharkhand High Court

Jyoti Kumar Diwakar vs The State Of Jharkhand on 6 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                          2026:JHHC:3211

              IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 656 of 2026

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Jyoti Kumar Diwakar, aged about 40 years son of Nand Kishor Das, resident of Qr.No.4038, sector 12C, Bokaro Steel City, PO Bokaro, PS Sector XII, Bokaro Steel City, District Bokaro, Jharkhand .... Petitioner

-- Versus --

1.The State of Jharkhand

2.Umesh Kumar Sharma, son of Late Ram Ekbal Sharma, resident of Qr. No.2-400, Sector-2B, Bokaro Steel City, PO Bokaro Steel City, PS Bokaro Steel City, District Bokaro, Jharkhand .... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Ankur Anand, Advocate For the State :- Mr. S.D. Munda, Advocate

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4/06.02.2026 This matter relates to B.S.City P.S. Case No.37 of 2024

and the case is pending in the court of learned Judicial Magistrate

First Class, Bokaro.

2. After some argument, the learned counsel for the

petitioner seeks permission to withdraw the instant petition with

liberty to move before the learned court concerned by way of filing

regular bail petition.

3. Learned counsel for the respondent State has got no

objection for the same.

4. This petition is dismissed as withdraw with aforesaid

liberty.

( Sanjay Kumar Dwivedi, J.) 06.02.2026 SI/