Ambuj Sharma @ Ambuj Kumar @ Ambuj Kumar ... vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 374 Jhar

Jharkhand High Court

Ambuj Sharma @ Ambuj Kumar @ Ambuj Kumar ... vs The State Of Jharkhand ..... ... ... on 22 January, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                 ( 2026:JHHC:1691 )




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      A. B. A. No. 316 of 2026

       Ambuj Sharma @ Ambuj Kumar @ Ambuj Kumar Sharma, aged about 55
       years, son of Dharam Dutt Sharma, resident of village-Fodlogara, Post
       Chandil, Police Station-Chandil, District Seraikella Kharsawan
                                                          ...... ...     Petitioner
                                   Versus
       The State of Jharkhand                                   ..... ...  Opposite Party
                                --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Vikash Kumar, Advocate For the State : Mrs. Shweta Singh, A.P.P. For the Informant : Mr. Ritesh Kumar, Advocate

02/ 22.01.2026: The matter relates to Seraikella P.S. Case No. 181 of

2026, corresponding to G.R. Case No. 1192 of 2016, pending in the Court of

learned Judicial Magistrate, Ist Class at Seraikella.

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 counsels for the State and informant have got no

serious objection.

4. Accordingly, this anticipatory bail application is dismissed as

withdrawn with the aforesaid liberty.

Dt.22.01.2026 ( Sanjay Kumar Dwivedi, J.) satyarthi-