Jharkhand High Court
The State Of Jharkhand Through ... vs The State Of Jharkhand Through ... on 7 November, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
2025:JHHC:33297
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No.2257 of 2025
1. Jagan Tukaram Desai, aged about 54 years, S/o Tukaram Bhiva Desai,
R/o 302, Saptgiri CHS, Cosmos Hills, Pokhran, Road No. 1, Upvan P.O.
Jekegram, P.S. Vartak Nagar, District - Thane, Pin Code - 400606, State
Maharastra.
2. Kamal Jagan Desai, aged about 53 years, W/o Jagan Tukaram Desai, R/o
302, Saptgiri CHS, Cosmos Hills, Pokhran, Road No. 1, Upvan P.O.
Jekegram, P.S. Vartak Nagar, District Thane, Pin Code 400606, State
Maharastra.
3. Sheetal Jagan Desai, aged about 31 years, D/o Jagan Tukaram Desai, R/o
302, Saptgiri CHS, Cosmos Hills, Pokhran, Road No. 1, Upvan P.O.
Jekegram, P.S. Vartak Nagar, District Thane, Pin Code 400606, State
Maharastra
Versus
1. The State of Jharkhand through Anti-Corruption Bureau
2. Sri Santosh Kumar, S/o not known to the Petitioner, the Deputy
Superintendent of Police-cum-Investigating Officer, Anti-Corruption
Bureau, Audrey House (Suchna Bhawan Campus), P.O. Kanke, P.S. Gonda
& District Ranchi. .... Opp. Parties
With
Cr. M.P. No.1895 of 2025
1. Mahesh Shedge @ Mahesh Shedge @ Mahesh Sitaram Shedge, aged
about 51 years, S/o Sitaram Mahipat Shedge, R/o A/704, Sun Skypark, S.P.
Singh Road, Opposite Iscon Platinum, BH Amrapali Complex, Ambli, P.O.
Bopal, P.S. Sarkhej, District -Ahmedabad, Pin Code - 380058 and State-
Gujarat.
2. Bipin Jadhavbhai Parmar @ Parmar Bipinbhai, aged about 41 years, S/o
Jadavbhai, R/o 66, Shiv Bunglows, Near Alok Tenament, Nandigram, P.O.
Kubernagar, P.S. Sardar Nagar, District Ahmedabad, Pin Code 382340 and
State-Gujarat.
3. Paresh Abhesingh Thakor @ Thakor Paresh @ Paresh Abhesingh
Thakor, aged about 40 years, S/o Abhesing Juhaji, R/o B/303, Sun Skypark,
S.P. Singh Road, Opposite Iscon Platinum, BH Amrapali Complex, Ambli,
P.O. Bopal, P.S. Sarkhej, District Ahmedabad, Pin Code - 380058 and
State-Gujarat
4. Bikram Singh Abhesingh Thakor @ Thakor Vikramsingh @Vikramsingh
Abhesingh Takor, aged about 45 years, S/o Abhesing Juhaji, R/o B/303,
Sun Skypark, S.P. Singh Road, Opposite Iscon Platinum, BH Amrapali
Complex, Ambli, P.O. Bopal, P.S. Sarkhej, District -Ahmedabad, Pin Code-
380058 and state-Gujarat.
Versus
1. The State of Jharkhand through Anti-Corruption Bureau
2. Sri Santosh Kumar, S/o not known to the Petitioner, the Deputy
Superintendent of Police-cum-Investigating Officer, Anti-Corruption
Bureau, Audrey House (Suchna Bhawan Campus), P.O. Kanke, P.S. Gonda
& District Ranchi.
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1
2025:JHHC:33297 CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners : Mr. Indrajit Sinha, Advocate.
Mr. Chanchal Jain, Advocate For the State : Mr. Sumeet Gadodia, Advocate Mr. Ritesh Kr. Gupta, Advocate Ms. Shruti Shekhar, Advocate Mr. Nillohit Choubey, Advocate Ms. Sanya Kumari, Advocate
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4/07.11.2025 It has been pointed out that identical issue is involved in Cr.M.P. No.1895 of 2025. In view of that, Cr.M.P. No.1895 of 2025 is tagged with Cr.M.P. No.2257 of 2025.
3. These matters have been adjourned yesterday on the submission of the learned counsel for the petitioners. Today when the matters were taken up, learned counsel appearing for the petitioners seeks permission to withdraw these petitions on instruction.
4. Mr. Gadodia, learned counsel appearing for the ACB opposed the withdrawal of the petitions and submits that multiple proceedings have been initiated by these petitioners and if the affidavit brought on record by ACB will not be decided, it will prejudice the case of ACB. He also submits that in the anticipatory bail application filed by the petitioners, the said affidavit is also there.
5. In view of the above and considering the affidavit on the basis of which objection of withdrawal is being made is also there in the anticipatory bail application, in view of that, the objection of ACB can be decided in the anticipatory bail application after providing opportunity to the petitioners and the learned counsel for the petitioners have got no objection on that point.
6. In view of above submissions of the learned counsel for the parties, these petitions are dismissed as withdrawn.
7. It is made clear that the objection raised by the ACB is kept open to be decided in the anticipatory bail application, which is still pending.
(Sanjay Kumar Dwivedi, J.) 07.11.2025 R.Kumar 2