Mojibul Sheikh @ Mogibul Sk. vs The State Of Jharkhand
2021 Latest Caselaw 1645 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. M.P. No. 867 of 2011
               Mojibul Sheikh @ Mogibul Sk., son of Ajmat Sk., resident of village-
               Dumargram, P.S. Mararai, P.O. Murarai, Sub Division Rampurhat, District
               Birbhum, West Bengal                                ... Petitioner
                                             -Versus-
               1. The State of Jharkhand
               2. Semima Bibi, wife of Mojibul Sheikh and daughter of Late Rabiul Sk.,
                    resident of village Dumurgram, P.O. Murarai, P.S. Murarai, Sub
                    Division- Rampurhat, District Birbhum, West Bengal at present residing
                    at village- Suhubil, P.S. Maheshpur, P.O. Maheshpur, Sub Division-
                    Pakur, District- Pakur, Jharkhand              ... Opposite Parties
                                               -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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               For the Petitioner              : Mr. Shashi Kumar Verma, Advocate
               For the Opposite Party-State    : A.P.P.
                                               -----

05/06.04.2021. Heard Mr. Shashi Kumar Verma, learned counsel for the petitioner and

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 06.06.2013, the accused namely Mojibul Sekh was

acquitted.

In that view of the matter, this matter has become infructuous.

Accordingly, this petition stands disposed of as infructuous.

Consequently, I.A. No. 1322 of 2011 also stands dismissed.

(Sanjay Kumar Dwivedi, J.) Ajay/