Mukund Kumar Sinha vs The State Of Jharkhand
2026 Latest Caselaw 903 Jhar

Jharkhand High Court

Mukund Kumar Sinha vs The State Of Jharkhand on 9 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                           2026:JHHC:3327
                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  W.P.(S) No.4317 of 2021
                                                -----
         1.Mukund Kumar Sinha, S/o Shree Suresh Chandra Sinha, R/o Flat No.601,
         Block-6, Sector-I, National-Game-Housing Complex, Khelgaon, P.O. and P.S.
         Hotwar, District Ranchi
         2.Mrs. Shadab Rana, D/o Mustaque Ahmed, r/o LH/46, Sangar Road, near Karim
         City College, P.O. & P.S. Sakchi, Jamshedpur, East Singhbhum
         3.Rakesh Kumar Rana, S/o Shri Saryu Rana, R/o Care of Anil Mehta, near
         Chaddha Petrol Pump, P.O. Kokar, P.s. Sadar, District Ranchi
         4.Satya Prakash Rajhans, S/o Shri Sisir Kumar Rajhans, care of Sri Ram Chandra,
         Haider Ali Road, P.O. & P.s. Kokar, District Ranchi
         5.Vrijesh Kumar Yadav, S/o Shree Lal Bahadur, R/o Deepatoli, New Nagar,
         Bandhgari, near Khelgaon Stadium, P.O. RMCH, P.S. Sadar, District Ranchi
                                                                .... Petitioner(s).
                                                Versus
         1.The State of Jharkhand
         2.The Additional Chief Secretary, Department of Home, Prison and Disaster
         Management, Govt. of Jharkhand
         3.The Director-cum-Chief Forensic Scientist, State Forensic Science Laboratory,
         Jharkhand, P.O. Hotwar, P.S. Khelgaon, District Ranchi
         4.The Chairman, Jharkhand Public Service Commission, Jharkhand, Circular
         Road, P.O. GPO, P.S. Lalpur, District Ranchi
         5.The Secretary, Jharkhand Public Service Commission, Jharkhand, Circular
         Road, P.O. GPO, P.S. Lalpur, District Ranchi           ... Respondent(s)
                                        ------
                CORAM       :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Bhanu Kumar, Advocate For the State : Mr. Shivam Singh, AC to S.C.-II For the Resp-JPSC : Mr. Sanjoy Piprawall, Advocate .........

12/ 09.02.2026: An interlocutory application being I.A. No.1809 of 2026 has been filed on behalf of the petitioners seeking withdrawal of this writ petition.

2. Considering the statement made in the said I.A., permission is granted to withdraw this writ petition.

3. I.A. No.1809 of 2026 for withdrawal of this writ petition stands allowed accordingly.

4. Accordingly, the instant writ petition is dismissed as withdrawn.

(ANANDA SEN, J.) th 09 February, 2026 R.S./ Uploaded on 10 /02/2026