Sudhir Kumar Agarwal @ Sudhir ... vs State Of Jharkhand
2021 Latest Caselaw 1646 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 771 of 2010

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Sudhir Kumar Agarwal @ Sudhir Agarwal, son of Sri Prakash Chandra Agarwal, resident of Burdwan Compound, PO+Police Station Lalpur, Town and District Ranchi ..... Petitioner

-- Versus --

1.State of Jharkhand

2.Pracheta Mishra, son of Sri Rameshwar Mishra, resident of Khunti, Police Station Khunti, District Ranchi (now Khunti) ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- -----

       For the State      :- APP
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4/06.04.2021        Heard 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 was pronounced in this case on 14.03.2012

and all the three accused persons were acquitted.

In that view of the matter, the instant criminal

miscellaneous petition has become infructuous.

Dismissed as infructuous.

( Sanjay Kumar Dwivedi, J) SI/