Jaswinder Singh vs The State Of Jharkhand
2026 Latest Caselaw 914 Jhar

Jharkhand High Court

Jaswinder Singh vs The State Of Jharkhand on 9 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                           [2026:JHHC:3426]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr.M.P. No.562 of 2020
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1. Jaswinder Singh, aged about 38 years, son of late Sardar Satwant Singh, resident of Gurunanak Colony Belash Tikar, P.O. & P.S. Daltonganj, District Palamau (Jharkhand)

2. Ajit Kumar Singh, aged about 55 years, son of Bhuneshwar Prasad Singh, resident of village Shantipuri Sudna, Road No. 7D, P.O. & P.S. Daltonganj, District Palamau (Jharkhand)

3. Madan Mohan Singh, aged about 70 years, son of late Sardar Ajit Singh, resident of Nai Mohalala, Ward No. 15, P.O. & P.S. Daltonganj, District Palamau (Jharkhand) ... Petitioners Versus

1. The State of Jharkhand

2. Gobardhan Das Udaypuri, son of late Motilal Seth, resident of Madan Mohan Road, Bhathi Mohalla Area, P.O. & P.S. Town Daltonganj, District Palamau (Jharkhand) ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. Anurag Kashyap, Advocate For the State : Mr. Someshwar Roy, Addl.P. P. For the O.P. No.2 : Mr. Pradeep Kumar, Advocate Mr. Prafful Kumar, Advocate

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Order No:-05 Dated:-09-02-2026 Heard parties.

After some arguments, 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 or the Investigating Officer of the case.

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This Criminal Miscellaneous Petition is dismissed as withdrawn with the aforesaid liberty to the petitioners.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