Rishi Gupta vs The State Of Jharkhand
2026 Latest Caselaw 995 Jhar

Jharkhand High Court

Rishi Gupta vs The State Of Jharkhand on 11 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                            ( 2026:JHHC:3612 )




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Criminal Revision No. 130 of 2024
                      Rishi Gupta, aged about 44 years, son of Suresh Prasad Gupta, resident
                      of Flat No.3A, Block-06, Regent Ganga, 9K, GT Road, P.O. Bhardakali,
                      P.S. Uttarpara, District- Hoogly, State- West Bengal ... Petitioner
                                              -Versus-
              1.     The State of Jharkhand
              2.     Tanvi Gupta, wife of Rishi Gupta and daughter of Late Surendra Kumar
                     Gupta, resident of Shiv Mandir Road, Jharia, P.O. & P.S. Jharia, Dist.
                     Dhanbad                                           ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mrs. Jasvindar Mazumdar, Advocate For the State : Mr. Bhola Nath Ojha, Spl.P.P. For O.P. No.2 : Mr. Deepak Sahu, Advocate

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04/11.02.2026 This petition has been filed challenging the order dated 18.12.2023

passed by the learned Judicial Magistrate, 1st Class, Dhanbad in C.P. Case

No.720 of 2021.

2. Learned counsel appearing for the petitioner on instruction seeks

permission to withdraw this criminal revision petition.

3. Learned counsel appearing for the State and opposite party no.2 have

got no objection.

4. Accordingly, this criminal revision petition is dismissed as withdrawn.

(Sanjay Kumar Dwivedi, J.) Dated: 11th February, 2026 Ajay/