Shadab Quraishi @ Khalid Raza vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 826 Jhar

Jharkhand High Court

Shadab Quraishi @ Khalid Raza vs The State Of Jharkhand .... Opposite ... on 6 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                        2026:JHHC:3220




              IN THE HIGH COURT OF JHARKHAND, RANCHI
                         A.B.A. No. 6937 of 2025
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Shadab Quraishi @ Khalid Raza, age 40 years, S/o Late Sarful Haque, R/o Gudri, Quraishi Mohalla, PO - GPO, PS - Lower Bazar, District - Ranchi, Jharkhand .... Petitioner

-- Versus --

The State of Jharkhand .... Opposite Party With A.B.A. No. 6938 of 2025

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Taufique @ Pappu @ Taufique Raza Quraishi @ Taufique Quraishi, age 45 years, S/o Late Sarful Haque, R/o Gudri, Quraishi Mohalla, PO - GPO, PS - Lower Bazar, District - Ranchi, Jharkhand .... Petitioner

-- Versus --

The State of Jharkhand .... Opposite Party With

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Mohammad Mister Ansari, age 26 years, S/o Jilani Ansari, R/o village

- Nawadih, PO - Dantar, PS - Huntergank, District - Chatra, 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. A.K. Kashyap, Sr. Advocate :- Mr. Rahul Pandey, Advocate For the State :- Mr. Prabhu Dayal Agrawal, Advocate A.B.A. No. 6938 of 2025 & A.B.A. No. 457 of 2026 For the Petitioner :- Mr. Rahul Pandey, Advocate For the State :- Mr. Prabir Kr. Chatterjee, Advocate

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04/06.02.2026 All the ABAs are arising out of same FIR and same

impugned order.

with

with

2026:JHHC:3220

2. The matter relates to Lower Bazar P.S. Case No.255 of 2025

pending in the Court of learned JMFC at Ranchi.

2. After some argument, learned counsel appearing for the

petitioners in respective ABAs seeks permission to withdraw this petition

with liberty to move before the learned Court by way of filing regular bail

application.

3. Learned counsel appearing for the State in respective cases have

got no objection.

4. Permission is accorded.

5. Accordingly, these petitions are dismissed as withdrawn with the

aforesaid liberty.

6. It is made clear that if the petitioners move before the learned

Court by way of filing regular bail application, the learned Court will

decide the same in accordance with law without prejudice to this order.

(Sanjay Kumar Dwivedi, J.)

Dated 06.02.2026 Sangam/

with

with