Jyoti Prakash Dubey @ Jyoti ... vs The State Of Jharkhand
2021 Latest Caselaw 1954 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. M.P. No. 2720 of 2012
                  Jyoti Prakash Dubey @ Jyoti Prakash, Son of Sri Suresh Dubey,
                  Resident of Ram Nagar Colony, P.O. & P.S. Chutia, District- Ranchi,
                  State- Jharkhand                              ... Petitioner
                                          -Versus-
             1.   The State of Jharkhand
             2.   Charwa Oraon, S/o Jhuba Oraon, R/o Village- Baridih, P.O. & P.S. Itki,
                  District- Ranchi                              ... Opposite Parties
                                                 With
                                     Cr. M.P. No. 912 of 2013
             1.   Ravi @ Ravi Kant Dubey, S/o Madan Dubey, R/o Vill- Nauhatta, P.O. &
                  P.S. Nauhatta, Dist. Rohtas (Bihar)
             2.   Rudra Deo Pandey, S/o Late Ram Jatan Pandey, R/o Vill- Sapura, P.O.
                  Manjhgaon, P.S. Garwa, Dist. Garwa (Jharkhand) ... Petitioners
                                          -Versus-
             1.   The State of Jharkhand
             2.   Charwa Oraon, S/o Jhuba Oraon, R/o Baridih, P.O. & P.S. Itki, District-
                  Ranchi                                        ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Deepak Kumar Dubey, Advocate For the Opposite Party-State : Mr. Abhay Tiwari, A.P.P. For Opp. Party No.2 : Mr. Sunil Kumar, Advocate

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05/21.06.2021. Heard Mr. Deepak Kumar Dubey, learned counsel for the petitioners,

Mr. Abhay Tiwari, learned A.P.P. appearing for the opposite party-State and

Mr. Sunil Kumar, learned counsel for opposite party no.2.

These criminal miscellaneous petitions have 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 the matters have been heard.

Status report has been received, whereby, it has been informed that

the accused persons were acquitted by the court of learned A.J.C.-XII,

Ranchi vide judgment dated 12.03.2019.

Mr. Deepak Kumar Dubey, learned counsel for the petitioners seeks

permission to withdraw these petitions.

Permission is accorded.

Accordingly, these petitions stands dismissed as withdrawn.

Consequently, I.A. Nos. 10760 of 2018 and 10817 of 2018 stand

dismissed.

Interim relief, if any granted by this Court, stands vacated.

(Sanjay Kumar Dwivedi, J.) Ajay/