Sanjay Kumar Yadav vs State Of Jharkhand
2021 Latest Caselaw 561 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Contempt Case (Civil) No. 1023 of 2019
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Sanjay Kumar Yadav, aged about 48 years, son of Shri Suresh Yaedav, residing at Police Line, Seraikella-Kharsawan, P.O., P.S. and District-Seraikela-

       Kharsawan                      ....    .... .... Petitioner
                                  Versus
         1. State of Jharkhand

2. Kamal Nayan Choubey, son of not known to the petitioner, the Director General of Police, Jharkhand, Ranchi

3. Kuldeep Dwivedi, son of not known to the petitioner, the Deputy Inspector General of Police, Kolhan Range, Chaibasa

4. Indrajeet Mahata, son of not known to the petitioner, the Superintendent of Police, West Singhbhum at Chaibasa/Jharkhand

5. Kartik S., son of not known to the petitioner, the Superintendent of Police, Seraikella-Kharsawan/Jharkhand ... .... .... Opp. Parties

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner : Mr. Saurav Arun, Advocate For the Opposite Parties : Mr. Sandeep Verma, A.C. to Sr. S.C.-III

09/05.02.2021 Heard Mr. Saurav Arun, learned counsel for the petitioner and Mr. Sandeep Verma learned counsel for the parties.

This Contempt 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 on merit.

Learned counsel for the petitioner as well as opposite parties submit that the L.P.A. No. 869 of 2019 preferred against the judgment dated 30.07.2019 has been allowed.

In that view of the matter, contempt proceeding is, therefore, dropped.

Accordingly, the contempt petition stands dismissed. I.A. No.36 of 2021 also stands dismissed.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/-