Mohan Sao vs The State Of Jharkhand
2026 Latest Caselaw 908 Jhar

Jharkhand High Court

Mohan Sao vs The State Of Jharkhand on 9 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                 [2026:JHHC:3429]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr.M.P. No.4769 of 2022
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1. Mohan Sao, aged about - 78 years, Son of Late Banshi Sao,

2. Chandan Soni @ Rakesh, aged about - 37 years, Son of Mohan Prasad

3. Sita Devi, aged about - 63 years, wife of Sri Mohan Sao,

4. Rani Devi @ Rani, aged about - 30 years, D/O Arjun Soni

5. Naresh Soni @ Naresh Sahu, aged about - 67 years, Son of Late Banshi Sao

6. Panchratan Soni @ Panchratan @ Panchratan Prasad, aged about- 51 years, Son of Chhotu Ram Manika

7. Raju Soni @ Sameer Soni, aged about - 26 years, Son of Sri Panchratan Prasad

8. Mamta Devi @ Mamta Soni, aged about - 41 years, Wife of Sri Panchratan Saw All resident of Village:- Pathalgada, P.O. + P.S.:- Pathalgada, District- Chatra, Jharkhand ... Petitioners Versus

1. The State of Jharkhand

2. Rajesh Kumar Soni, aged about 35 years, Son of Late Laxman Soni, Present resident of Village:- Chhati Gadi long, P.O. + P.S.:-

Tandawa, District:- Chatra ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. Krishna Prajapati, Advocate For the State : Ms. Kumari Rashmi, Addl. P. P.

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Order No:-07 Dated:-09-02-2026 Heard parties.

Learned counsel for the petitioners submits that the petitioners seek permission of this Court to withdraw this Cr.M.P. with liberty to raise all the grounds taken in this Criminal Miscellaneous Petition before the appropriate court at the appropriate stage.

Permission is accorded.

This Criminal Miscellaneous Petition is dismissed as withdrawn with the aforesaid liberty to the petitioners.

(Anil Kumar Choudhary, J.) Dated-09.02.2026-Animesh/