Rahul Raj Aged About 29 Years vs The State Of Jharkhand ... Opp. Party
2026 Latest Caselaw 112 Jhar

Jharkhand High Court

Rahul Raj Aged About 29 Years vs The State Of Jharkhand ... Opp. Party on 7 January, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                        2026:JHHC:219




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           ABA No.7511 of 2025

             Rahul Raj aged about 29 years, S/O-Ram Naresh Singh, R/O- Ward No-
             02, Desrajpur, P.O.- Mahnar & P.S- Vaishali, District-Vaishali, Bihar
                                                         .... Petitioner
                                       Versus
             The State of Jharkhand                      ...     Opp. Party
                                    --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Mritunjay Chaudhary, Advocate For the State : Mr. P.D. Agarwal, Spl. P.P.

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2/07.01.2026 Heard learned counsel appearing on behalf of Petitioner and

learned counsel appearing on behalf of the State.

2. The matter relates Telaiya P.S. Case No. 196/2024, pending in

the Court of learned A.C.J.M, Koderma.

3. The learned counsel appearing for the petitioner seeks

permission to withdraw the petition with liberty to move before the

learned Court in terms of Judgment of Hon'ble Supreme Court in the

case of Satender Kumar Antil Vs. Central Bureau of Investigation

& Anr. reported in (2022) 10 SCC 51.

4. Learned counsel for the State has got no objection.

5. Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) 07.01.2026 R.Kumar