Suraj Kumar @ Suraj Kumar Thakur vs The State Of Jharkhand ... ... Opp. Party
2026 Latest Caselaw 1747 Jhar

Jharkhand High Court

Suraj Kumar @ Suraj Kumar Thakur vs The State Of Jharkhand ... ... Opp. Party on 11 March, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                    2026:JHHC:6390


             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            B.A. No. 1515 of 2026

     Suraj Kumar @ Suraj Kumar Thakur, aged about 19 years, S/o Sachin
     Thakur @ Sachin Sharma, resident of village Duliyakaram, P.O.
     Chandauri, P.S. Tisri, District Giridih (Jharkhand)
                                                       ...     ...     Petitioner
                                    Versus
     The State of Jharkhand                            ...     ... Opp. Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Naresh Prasad Thakur, Advocate For the Opp. Party : Mr. Jitendra Pandey, Advocate

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th 04/11 March 2026

1. Learned counsel for the petitioner submits that the petitioner is in custody in connection with Tisri P.S. case No. 37/2024 for the offence registered under Sections 147/ 149/ 354(A)/ 354(C)/ 354(D)/ 500/341/ 323/504/506 of the Indian Penal Code and Section 12/23 of the POCSO Act and Section 74 of the J.J. Act, now said to be pending in the court of learned Additional Sessions Judge-VIII-Cum-Special Judge, POCSO Act, Giridih.

2. After some argument, when this Court was not inclined to enlarge the petitioner on bail, the learned counsel for the petitioner seeks permission to withdraw this bail application.

3. Learned counsel for the opposite party-State has no objection to the prayer made.

4. Accordingly, this bail application is dismissed as withdrawn.

5. Let a copy of this order be communicated to the court concerned through 'e-mail/FAX'.

(Anubha Rawat Choudhary, J.) Dated: 11.03.2026 Uploaded On:

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