Ram Ashish Ram vs State Of Jharkhand
2021 Latest Caselaw 2179 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1642 of 2009

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1.Ram Ashish Ram, son of late Daroga Ram

2.Jyoti Devi @ Jagti Devi, wife of Sri Ram Ashish Ram, both residents of Village Nawadih, PS Indrapuri, District Rohtas (Bihar), presently residing at Sector 12/E, Quarter No.2064, PS B.S.City (Sector 12), District Bokaro ..... Petitioners

-- Versus --

1.State of Jharkhand

2.Rinku Devi, daughter of Raghupati Rajak, resident of Sector 4/E, Quarter No.3147, Street No.9, PS Sector IV District Bokaro ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. A.K. Sahani, Advocate For the State :- Mr. Sunil Kr. Dubey, APP

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5/02.07.2021 Heard Mr. A.K. Sahani, the learned counsel for the

petitioners and Mr. Sunil Kr. Dubey, the learned State counsel.

This 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.

Status report is on the record which suggest that on

27.03.2019 the judgment was pronounced and in appeal the learned

Additional Sessions Judge-III, Bokaro has been pleased to set aside the

judgment dated 27.03.2019 and pleased to direct the court to record

further statement under section 313 Cr.PC and the next date is fixed in

the court below for the statement on 05.04.2021.

In view of the status report, this case has become

infructuous.

Dismissed as infructuous.

( Sanjay Kumar Dwivedi, J) SI/