Saurav Ghosh Choudhury vs The State Of Jharkhand
2026 Latest Caselaw 364 Jhar

Jharkhand High Court

Saurav Ghosh Choudhury vs The State Of Jharkhand on 21 January, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                     ( 2026:JHHC:1668 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr.M.P. No. 1158 of 2023
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Saurav Ghosh Choudhury, aged about 45 years, son of late Suhash Ghosh Chowdhury @ Suhash Ghosh Choudhury, resident of Flat No.1/1, H. No.43, C.H. Area (Old), P.O. & P.S.- Bistupur, Town-Jamshedpur, Dist.-East Singhbhum .... .... .... Petitioner Versus

1. The State of Jharkhand

2. Mr. Narendra Kumar Monka, son of late Mr. Bihari Lal Moonka

3. Mr. Arjun Kumr Moonka, son of late Mr. Bihari Lal Moonka Both are resident of H. No.160, Line No.5, Kashidih Lease Area, P.O. & P.S.-Sakchi, Town-Jamshedpur, Dist.-East Singhbhum .... .... .... Opp. Parties

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CORAM:HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mrs. Jasvindar Mazumdar, Advocate For the State : Mr. Manoj Kr. Mishra, Addl. P.P. For O.P. No.2 : Mr. Jitesh Kumar, Advocate

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Order No.04 Dated- 21.01.2026

Heard the parties.

The learned counsel for the petitioner submits that the petitioner seeks permission of this Court to withdraw this criminal miscellaneous petition as the connected case has been fixed for judgment on 24.01.2026 with liberty to raise the grounds mentioned in the petition at appropriate stage before the appropriate court.

This criminal miscellaneous petition is dismissed as withdrawn with the aforesaid liberty.

(Anil Kumar Choudhary, J.) 21.01.2026 Sonu/Gunjan-