Naresh Yadav vs The State Of Jharkhand
2026 Latest Caselaw 260 Jhar

Jharkhand High Court

Naresh Yadav vs The State Of Jharkhand on 16 January, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                           ( 2026:JHHC:1245 )




                        IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 Criminal Appeal (SJ) No. 533 of 2025

                Naresh Yadav, aged about 56 years, son of Chhathan Yadav, Resident
                of village-Kumha, P.O.-Kusha, PS-Kandi, District-Garhwa, Jharkhand
                                                      ...     ...     Appellant
                                    Versus
                 1. The State of Jharkhand
                 2. Sukan Ram, S/o late Ganesh Ram, Resident of village-Kutheria,
                    Tola-Bharat Pahari, P.O. Kumha, P.S.-Kandi, District-Garhwa
                    (Jharkhand)                  ...           ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellants : Mr. Sheo Kumar Singh, Advocate For the Respondents : Ms. Nehala Sharmin, A.P.P.

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11/16.01.2026 This criminal appeal is directed against the impugned order of rejection of regular bail dated 26.04.2025 passed in M.C.R.A. No. 422 of 2025 arising out of SC/ST No. 12/2022 (kandi P.S. Case No. 61/2016 corresponding to G.R. No. 1498 of 2016) passed by learned Additional Sessions Judge-I-cum-Special SC/ST (POA) Act, Garhwa.

2. Learned counsel for the appellants seeks permission to withdraw this appeal as final judgment has been passed by the learned trial court.

3. The learned counsel for the respondents has no serious objection to the prayer made.

4. Accordingly, this appeal is dismissed as withdrawn.

5. Pending I.A., if any, is closed.

6. Let this order be communicated to the court concerned through FAX.

(Anubha Rawat Choudhary, J.) Binit Dated: 16/01/2026 Uploaded on : 19.01.2026