Vinod Kumar vs State Of Jharkhand & Anr
2021 Latest Caselaw 289 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                          Cr. M.P. No. 787 of 2012
               Vinod Kumar...............                                Petitioner(s)
                                       Versus
               State of Jharkhand & Anr...........                         Opp. Party(s)
                                       ......

Coram: Hon'ble Mr. Justice Ananda Sen Through:-Video Conferencing ......

For the Petitioner : Mr. A.K.Singh, Advocate For the State : Md. Azimuddin, A.P.P.

......

7/19.01.2021 Pursuant to the order dated 23.11.2020, status report has been received from the court of Judicial Magistrate, 1st Class, Ghatshila. From the status report, I find that the petitioner Vinod Kumar was not sent up for trial vide cognizance order dated 24.09.2016. Charge was framed against other three accused persons, who have been acquitted after trial vide judgment dated 30.06.2017.

Considering the aforesaid fact, this criminal miscellaneous petition is rendered infructuous. Accordingly, it is dismissed as infructuous.

(Ananda Sen, J)

Mukund/-cp.3