Rajesh Mahato vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 180 Jhar

Jharkhand High Court

Rajesh Mahato vs The State Of Jharkhand .... Opposite ... on 13 January, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                             2026:JHHC:764




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                             A.B.A. No. 105 of 2026
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Rajesh Mahato, aged about 34 years, son of Late Amin Mahato, resident of village - Jurgu, PO - Ghatdlumi, PS - Chandil, District

- Seraikela-Kharsawn, Jharkhand .... Petitioner

-- Versus --

The State of Jharkhand .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Birendra Kumar, Advocate For the State :- Mr. Sudhir Kr. Mahto, Advocate

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03/13.01.2026 The matter relates to Ichagarh P.S. Case No. 43 of 2025

pending in the Court of learned Additional Chief Judicial Magistrate,

Chandil.

2. After some argument, learned counsel appearing for the

petitioner seeks permission to withdraw this petition with liberty to

move before the learned Court on the strength of the judgment of

Hon'ble Supreme Court in the case of Satender Kumar Antil Versus

Central Bureau of Investigation & Anr., reported in (2022) 10

SCC 51.

3. Learned counsel appearing for the State has got no objection.

4. Permission is accorded.

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 Accordingly, this petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Dated 13.01.2026 Sangam/

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