Dharmendra Kumar Mehta @ Dharmendra ... vs The State Of Jharkhand
2026 Latest Caselaw 910 Jhar

Jharkhand High Court

Dharmendra Kumar Mehta @ Dharmendra ... vs The State Of Jharkhand on 9 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                        [2026:JHHC:3427]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr.M.P. No.2503 of 2021
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1. Dharmendra Kumar Mehta @ Dharmendra Mehta, aged about 24 years, son of Suresh Mehta, resident of Vill- Pathra tola Nawadih, P.O. Kushanarayanpur, P.S. Hussainabad, District- Palamau;

2. Tulsi Kumar Mehta, aged about 31 years, son of Rambilas Mehta, resident of P.O. Kushanarayanpur, P.S. Hussainabad, District- Palamau ... Petitioners Versus

1. The State of Jharkhand

2. Immanuel Jai Viras Lakra, Son of knot known to the petitioner, Block Development Officer, P.O. Kushanarayanpur, P.S. Hussainabad, District- Palamau ... Opposite Parties With Cr.M.P. No.2513 of 2021

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1. Govind Kumar Thakur @ Govind Kumar @ Govind Thakur age about 34 years, son of Sri Laxman Thakur, resident of Vill- Pathra, P.O. Kusa Narayanpur, P.S.- Hussainabad, District- Palamau

2. Rajesh Kumar, aged about 45 years, son of Hari Mohan Sinha, resident of village- Itwa, P.O.- Poldih jagdishpur, P.S.- Hussainabad, Poldih, District- Palamau ... Petitioners Versus

1. The State of Jharkhand

2. Immanuel Jai Viras Lakra, Son of knot known to the petitioner, Block Development Officer, P.O. Kushanarayanpur, P.S. Hussainabad, District- Palamau ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Ms. Amrita Sinha, Advocate For the State : Ms. Priya Shrestha, Spl.P.P. (Through V.C.) Mr. Manoj Kr. Mishra, Addl. P.P.

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Order No:-18 Dated:-09-02-2026 Heard the parties.

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

Permission is accorded.

These Criminal Miscellaneous Petitions are dismissed as withdrawn with the aforesaid liberty to the petitioners.

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