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Umesh Kumar @ Umesh Kumar Mahto vs The State Of Jharkhand
2026 Latest Caselaw 178 Jhar

Citation : 2026 Latest Caselaw 178 Jhar
Judgement Date : 13 January, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Umesh Kumar @ Umesh Kumar Mahto vs The State Of Jharkhand on 13 January, 2026

Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
                                                                               ( 2026:JHHC:753 )




                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Revision No. 225 of 2021
                      Umesh Kumar @ Umesh Kumar Mahto, aged about 34 years, son of
                      Shri Mutra Mahto @ Murtoo Mahto, resident of Village- Karanja Toli, P.O.
                      Pancha, P.S. Ormanjhi, District- Ranchi            ... Petitioner
                                            -Versus-
               1.     The State of Jharkhand
               2.     Mrs. Neha Kumari, aged about 33 years, daughter of Shri Nagendra
                      Mahto, resident of Mahilong, P.O. & P.S. Tatisilwai, District- Ranchi
                                                                         ... Opposite Parties
                                                 -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioner : Ms. Trishna Sagar, Advocate For the State : Mrs. Priya Shrestha, Spl.P.P. (Through VC)

-----

05/13.01.2026 This petition has been filed by the petitioner challenging the judgment

dated 23.01.2021 passed by the learned Additional Principal Judge, Additional

Family Court, Ranchi in Original Maintenance Case No.51 of 2018.

2. Ms. Trishna Sagar, learned counsel appearing for the petitioner on

instruction of Mr. A.K. Sahani, who is Advocate-on-Record seeks permission

to withdraw this petition as the dispute between the parties has already been

settled in the National Lok Adalat.

3. Mrs. Priya Shrestha, learned counsel for the State appearing through

Video Conferencing has got no objection.

4. Accordingly, this petition is dismissed as withdrawn.

5. Pending I.A., if any, is disposed of.

(Sanjay Kumar Dwivedi, J.) Dated: 13th January, 2026 Ajay/

 
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