Amaresh Prasad Bhandary Son Of ... vs The State Of Jharkhand
2021 Latest Caselaw 2087 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No.102 of 2011
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1. Amaresh Prasad Bhandary son of Dhirendra Nath Bhandary, resident of Village + P.O. Salukchapra, P.S. Nirsha, District Dhanbad, Jharkhand

2. Mrs. Anima Paramanik, wife of Sri Paresh Chandra Paramanik, daughter of Sri Dhirendra Nath Bhandary, resident of Village + P.O. Salukchapra, P.S. Nirsha, District Dhanbad, Jharkhand

3. Mrs. Purnima Bhandary, wife of Sri Shyamal Kumar Bhandary, daughter of Sri Dhirendera Nath Bhandary, resident of Patherdi Coal Washery, Quarter No.E/19, P.O. Patherdi Coal Washery, P.S. Chasnalla, District Dhanbad .... .... .... Petitioners Versus

1. The State of Jharkhand

2. Savita Bhandary, wife of Amaresh Prasad Bhandary, daughter of Chandu Napit, presently residing at C/o Chandu Napit, Sector VIII-A, Street-4, Qr. No.1080, B.S. City, P.O. Sector-IX, P.S. Harla, Sector-IX, District Bokaro, Jharkhand .... .... .... Opposite Parties

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioners :

For the State : Mr. Sunil Kumar Dubey, A.P.P.

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03/28.06.2021 Heard Mr. Sunil Kumar Dubey, learned A.P.P. for the 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 judgment has been pronounced and the accused persons have been acquitted on 06.09.2011.

In view of status report, this Cr.M.P. has become infructuous. Accordingly, this criminal miscellaneous petition is dismissed as infructuous.

(Sanjay Kumar Dwivedi, J.)

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