Anupam Kumari vs The State Of Jharkhand
2021 Latest Caselaw 1697 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1688 of 2011

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1.Anupam Kumari, w/o Raj Kumar

2.Madhu Devi @ Madhu bala, w/o Arbind Kumar

3.Kedar Nath Gupta, s/o Parmeshwar Sahu

4.Pankaj Kumar, s/o Bansidhar Prasad All residents of Madhu Kunj Kutir, Dibakar Medical Hall, Gali- Mohalla-Chandpur, Bela, PO and PS-Jakkanpur, District-Patna, State-Bihar ..... Petitioners

-- Versus --

1.The State of Jharkhand

2.Naina Sona, w/o Prabhakar Sona, r/o Qtr. No.ATF-5/3, Mosaboni No.3, PO and PS Mosaboni, District East Singhbhum, Jharkhand ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Abhishek Kumar, Advocate For the State :- Mr. Tapas Roy, APP

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9/07.04.2021 Heard Mr. Abhishek Kumar, the learned counsel for the

petitioners and Mr. Tapas Roy, 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 on 04.06.2016 and the case

has been disposed of and all the four accused persons have been

acquitted.

In view of the status report, the instant criminal

miscellaneous petition has become infructuous.

Dismissed as infructuous.

( Sanjay Kumar Dwivedi, J) SI/