Vijay Kumar Sharma vs The State Of Jharkhand
2021 Latest Caselaw 1612 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 653 of 2011

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Vijay Kumar Sharma, son of late Kamleshwari Sharma, resident of village- Maniama, PO+PS-Kako, District-Jehanabad(Bihar), at present posted and working as Junior Engineer, Dhanwar Block, PO+PS-Dhanwar, District- Giridih (Jharkhand) ..... Petitioner

-- Versus --

1.The State of Jharkhand

2.Atwari Das, son of late Khago Das, r/o Village-Padaria, PO+PS-Dhanbar, Dist. -Giridih (Jharkhand) ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Raj Vardhan, Advocate For the State :- Mr. P.D. Agarwal, Spl.PP

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7/05.04.2021 Heard Mr. Raj Vardhan, the learned counsel for the

petitioner and Mr. P.D.Agarwal, the learned counsel for the 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 the judgment has been passed on 28.06.2018 in which

accused Vijay Kumar Sharma has been acquitted.

In that view of the matter, the instant criminal

miscellaneous petition has become infructuous.

Dismissed as infructuous.

( Sanjay Kumar Dwivedi, J) SI/