Prashant Kumar Mishra @ Bittu Mishra ... vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 296 Jhar

Jharkhand High Court

Prashant Kumar Mishra @ Bittu Mishra ... vs The State Of Jharkhand .... Opposite ... on 19 January, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                             2026:JHHC:1287

               IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 208 of 2026

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Prashant Kumar Mishra @ Bittu Mishra aged about 35 years son of Ajay Kumar Mishra, resident of Tanki Side PO and PS Dhurwa, District Ranchi, 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. Suraj Kishore Prasad, Advocate For the State :- Mr. Bishambhar Shastri, Advocate

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2/19.01.2026 The petitioner is apprehending his arrest in connection

with Dhurwa P.S. Case No.200 of 2025 and the case is pending in

court of learned Chief Judicial Magistrate, at Ranchi.

2. After some argument, learned counsel for petitioner submits

that notice under section 35(3) of BNSS, 2023 has been issued and

in view of that he seeks permission to withdraw instant petition with

liberty to move before learned court on strength of judgment of

Hon'ble Supreme Court in case of Satender Kumar Antil v.

Central Bureau of Investigation and Another, reported in

(2022) 10 SCC 51.

3. Learned counsel for respondent State has got no objection for

same.

4. This petition is dismissed as withdrawn with aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) 19.01.2026 SI/