Mansu Mahto vs The State Of Jharkhand
2021 Latest Caselaw 1619 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. M.P. No. 1685 of 2010
                1.   Mansu Mahto, son of Late Lobin Mahto, resident of Village Kumhari,
                     P.S. Chas (M), P.O. Chas, District- Bokaro, Jharkhand
                2.   Niranjan Mahto, son of Chhotu Mahto, resident of Village Kumhari,
                     P.O. Chas, P.S. Chas (M), District- Bokaro (Jharkhand)
                3.   Barhan Mahto, son of Late Jethu Mahto, Resident of Village Gorabali,
                     P.O. & P.S. Balidih, District- Bokaro (Jharkhand) ... Petitioners
                                              -Versus-
               1.    The State of Jharkhand
               2.    Smt. Achhu Devi, wife of Sri Mansu Mahto, daughter of Late Mani Ram
                     Mahto, Resident of Loha Patti, P.O. Ram Nagargarh, P.S. Mahuda,
                     District- Dhanbad (Jharkhand)                     ... Opposite Parties
                                               -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

               For the Petitioners             : None
               For the Opposite Party-State    : Ms. Ruby Pandey, A.P.P.
                                               -----

08/05.04.2021. Nobody appears on behalf of the petitioners.

Heard Ms. Ruby Pandey, 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. The party has not complained about any technical snag of audio-video and with her consent this matter has been heard.

Status report has been received, whereby, it has been informed that the accused Mansu Mahato (petitioner no.1) died on 16.04.2017 and therefore proceedings against him was dropped vide order dated 10.08.2017 and C.P. Case No. 1011 of 2008 has been disposed of vide judgment dated 22.11.2017 against accused namely Badhan Mahato (petitioner no.3) and Niranjan Mahato (petitioner no.2) were acquitted. In that view of the matter, this matter has become infructuous.

Accordingly, this petition stands dismissed.

(Sanjay Kumar Dwivedi, J.) Ajay/