Baijnath Ram vs The State Of Jharkhand
2021 Latest Caselaw 1698 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1686 of 2011

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1.Baijnath Ram, s/o late Banshi Ram

2.Uma Devi, wife of Sri Baijnath Ram

3.Lakshmi Ram, son of Sri Baijnath Ram

4.Utkarsh Bhadani, son of Sri Lakhsmi Ram

5.Udbhav Bhadani @ Udbhav Kumar, son of Sri Lakshmi Ram, all resident of Bengabad, PO and PS Bengabad, District Giridih ..... Petitioners

-- Versus --

1.The State of Jharkhand

2.Dashrath Prasad Singh, s/o late Meghlal Singh, resident of Mansinhdih, PO and PS-Bengabad, District-Giridih ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. S.K. Murty, Advocate For the State :- Mr. Sanjay Srivastava, APP

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3/07.04.2021 Heard Mr. S.K. Murty, the learned counsel for the petitioners

and Mr. Sanjay Srivastava, 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 02.08.2016 and the

accused persons namely, Laxmi Ram and Utkarsh Badhani were

acquitted. Proceeding against Baijnath Ram was dropped on 09.01.2014

in view of his death.

Accordingly, the instant criminal miscellaneous petition has

become infructuous.

Dismissed as infructuous.

( Sanjay Kumar Dwivedi, J) SI/