Arbind Bhai Patel vs The State Of Jharkhand
2021 Latest Caselaw 1968 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. M.P. No. 6 of 2011
               Arbind Bhai Patel, son of Late Bechar Bhai Patel, Resident of Patel
               Compound, P.O. & P.S. Chutia, District- Ranchi   ... Petitioner
                                          -Versus-
               The State of Jharkhand                           ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Amit Kumar Das, Advocate For the Opposite Party-State : Ms. Ruby Pandey, A.P.P.

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04/21.06.2021. Heard Mr. Amit Kumar Das, learned counsel for the petitioner and

Ms. Ruby Pandey, learned A.P.P. appearing for the opposite party-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 co-accused namely Benedik Kerketta has already been acquitted vide

judgment dated 22.12.2012. This petition is of the year 2011 and only

cognizance order is challenged after such a belated stage. Hence, no relief

can be extended to the petitioner.

Accordingly, this petition stands dismissed as infructuous.

Consequently, I.A. No. 3885 of 2013 stands disposed of.

(Sanjay Kumar Dwivedi, J.) Ajay/