Bandey Lal Keshri vs The State Of Jharkhand
2021 Latest Caselaw 1700 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
                               ----

Cr.M.P. No. 585 of 2011

----

Bandey Lal Keshri, son of Bhagwan Prasad Keshri, resident of Bhagalpur Road, PO, PS and District-Dumka ..... Petitioner

-- Versus --

The State of Jharkhand ...... Opposite Party

----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioner :- ---

For the State :- Mr. Sanjay Srivastava, APP

----

6/07.04.2021 Heard Mr. Sanjay Srivastava, the learned counsel for 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 case record pertaining to Bindapather P.S.Case

No.106/06, corresponding to G.R.Case No.476/06 for accused Bandey Lal

Keshri has been disposed of vide judgment dated 15.02.2018 whereby he

has been acquitted of all the charges.

In that view of the matter, the instant criminal

miscellaneous petition has become infructuous.

Dismissed as infructuous.

( Sanjay Kumar Dwivedi, J) SI/