Sandeep Kumar Ravidas @ Sandeep Ravidas vs The State Of Jharkhand ....... Opposite ...
2026 Latest Caselaw 345 Jhar

Jharkhand High Court

Sandeep Kumar Ravidas @ Sandeep Ravidas vs The State Of Jharkhand ....... Opposite ... on 20 January, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                          ( 2026:JHHC:1395 )




      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     A. B. A. No. 214 of 2026

         Sandeep Kumar Ravidas @ Sandeep Ravidas, aged about 30 years, son of
         Kailash Ravidas, resident of village-Chalmo, P.O. and P.S. Dumri, District-
         Giridih                                       ....... ...Petitioner
                                  Versus
        The State of Jharkhand                    .......       Opposite Party
                               --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Pran Pranay, Advocate For the State : Mr. Vishwanath Roy, Spl. P.P.

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04/ 20.01.2026: The matter relates to Dumri P.S. Case No. 124 of 2025, pending in the Court of learned Judicial Magistrate, Ist Class, Giridih.

2. After some arguments, learned counsel for the petitioner seeks permission to withdraw this anticipatory bail application with liberty to move before the learned court on the strength of judgment of the Hon'ble Supreme Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation & Anr. reported in (2022) 10 SCC 51.

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

4. Accordingly, this anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) Dated:20.01.2025 satyarthi-