Jagjeet Kaur vs The State Of Jharkhand
2021 Latest Caselaw 1605 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. M.P. No. 87 of 2010
                    Jagjeet Kaur, W/o Sardar Saheb Singh, D/o Sardar Gurudev Singh,
                    presently residing at Duplex No.2, Dev Niwas, Ratnam Apartment, P.O.
                    Prakash Nagar, P.S. Birsa Nagar, Jamshedpur, District- Singhbhum East
                                                                     ... Petitioner
                                            -Versus-
               1.   The State of Jharkhand
               2.   Satwant Minhas, S/o Late Dilawar Singh
               3.   Sardar Saheb Singh, S/o Sardar Jogender Singh
               4.   Ranjeet Singh, S/o Sardar Jogender Singh
               5.   Preetpaul Singh, S/o Gogendar Singh
               6.   Sardar Jogender Singh, father's name not known to the petitioner
                    Nos. 2 to 6 resident of Ground Floor, 2401, Vijay Golden Tower, P.O. &
                    P.S. Sonari, Jamshedpur, District- Singhbhum East also residing at
                    Jugsalai, Surti Chowk, Purani Basti Road, P.S. Jugsalai, Town
                    Jamshedpur, District- Singhbhum East             ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Manish Kumar, Advocate For the Opposite Party-State : Mr. Vishwanath Roy, A.P.P.

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04/05.04.2021. Heard Mr. Manish Kumar, learned counsel for the petitioner and Mr. Vishwanath Roy, learned A.P.P. appearing for the opposite party-State.

This criminal miscellaneous petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

Status report has been received, whereby, it has been informed that vide judgment dated 08.05.2013, accused namely Ranjit Kumar Singh was acquitted and other accused namely Satwant Minha, Jogendra Singh, Saheb Singh and Kirpal Singh were convicted. In that view of the matter, this matter has become infructuous.

Accordingly, this petition stands dismissed as infructuous.

(Sanjay Kumar Dwivedi, J.) Ajay/