Roshni Khalkho vs State Of Jharkhand
2026 Latest Caselaw 878 Jhar

Jharkhand High Court

Roshni Khalkho vs State Of Jharkhand on 9 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                         2026:JHHC:3385

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P.(C) No.2187 of 2023
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Roshni Khalkho, aged about 33 years, W/o Sujit Oraon, R/o Circular Road, Nagra Toli, P.O + P.S. Lalpur, District Ranchi, Jharkhand .... .... Petitioner

-Versus-

1. State of Jharkhand

2. Chief Election Commissioner, Jharkhand, Office situated at Dhurwa, P.O + P.S. Dhurwa, District Ranchi, Jharkhand

3. The Deputy Commissioner, Ranchi, Cum District Electoral Commissioner, Ranchi, Office Situate at Near Kutchhary Chowk, Ranchi, P.O. G.P.O., P.S.- Kotwali, District-Ranchi

4. Sub Divisional Officer, Ranchi, Cum Sub Divisional Electoral Commissioner, Ranchi, Officer Situate at Near Kutchhary Chowk, Ranchi, P.O. G.P.O., P.S.- Kotwali, District-Ranch

5. State Election Commission, Jharkhand through its Secretary, office situated at New Market Chowk, Ratu Road, P.O. Hehal, P.S. Sukhdeonagar, District Ranchi, .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioners : Mr. Binod Singh, Advocate For the Respondents : Mr. Srikant Swaroop, AC to AAG-II : Mr. Sumeet Gadodia Adv.

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th 06/Dated: 09 February, 2026

1. It has been submitted by the learned counsel for the petitioner that the

present writ petition has become infructuous and as such, prayer for withdrawal

of the present writ petition has been sought.

2. Learned counsel for the respondents has not raised any objection to such

prayer.

3. Permission is granted. Accordingly, the present writ petition is hereby,

dismissed as withdrawn.

(Rajesh Kumar, J.) 09th February, 2026 Raja/ Shahid- Uploaded on 10.02.2026