Anwar Ali vs The State Of Jharkhand
2026 Latest Caselaw 982 Jhar

Jharkhand High Court

Anwar Ali vs The State Of Jharkhand on 11 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                                              [2026:JHHC:3684]




 IN THE HIGH COURT OF JHARKHAND AT RANCHI
             C.M.P. No. 355 of 2022
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1. Anwar Ali, aged about 57 years, son of Late Muslim Mian, resident of Guniasole, P.O. & P.S. - Madhupur, District-Deoghar.

2. Asraf Ali, aged about 64 years, son of Late Muslim Mian, resident of Maniyardih, P.O. & P.S. Madhupur, District-Deoghar.

                                          ...    ... Petitioners
                            Versus
 1. The State of Jharkhand.

2. The Commissioner, Santhal Pargana Division, Dumka, P.O. & P.S. Dumka, District Dumka.

3. The Deput Commissioner, Deoghar, P.O. & P.S. Deoghar, District-Deoghar.

4. The Sub-Divisional Officer, Madhupur, P.O. & P.S. Madhupur, District Deoghar.

5. Quamrudding Mian, son of Late Gaffoor Mian.

6. Bajo Mian, son of Late Gaffoor Mian. Both residents of Village - Guniasole, P.O. Charpa, P.S. Madhupur, District Deoghar.

... ... Respondents/Respondents

7. Nayeem Ansari (deceased), son of Late Aso Mian, resident of Guniasole, P.O. & P.S. Madhupur, District- Deoghar.

8. Jahir Hussain @ Tahir Hussain, son of Late Aso Mian, resident of Village-Maniyardih, P.O. & P.S. Madhupur, District-Deoghar.

9. Iqbal Ali, son of Late Hasmat Mian.

10. Saukat Ali, son of Late Hasmat Mian.

11. Asgar Ali, son of Late Hasmat Mian

12. Sarwar Ali, son of Late Hasmat Mian

13. Afzal Ansari, son of Late Hasmat Mian

14. Shamim Ansari, son of Late Hasmat Mian Serial Nos. 9 to 14 are residents of Village-Guniasole, P.O. & P.S. Madhupur, District-Deoghar.

... ... Petitioners/Performa Respondents

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CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioners : Mr. Niranjan Kumar, Advocate For the Respondents : Mr. Srikant Swaroop, AC to AAG-II

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05/Dated: 11 February, 2026 th

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1. After some argument, learned counsel for the petitioners has sought for leave of this Court to withdraw the present civil misc. petition.

2. Such submission has been made in presence of the learned counsel for the respondents.

3. Considering the submission made on behalf of the petitioners, the present civil misc. petition stands dismissed as withdrawn, as such, disposed of.

4. Pending interlocutory application(s), if any, also stands disposed of.

(Sujit Narayan Prasad, J.) 11th February, 2026

Saurabh/

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