Radhakant Pandey vs The State Of Jharkhand
2021 Latest Caselaw 2139 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No.2732 of 2012
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1. Radhakant Pandey

2. Ramakant Pandey

3. Shibakant Pandey All sons of Late Damodr Pandey

4. Shavitri Devi W/o Devanand Tiwari

5. Pinki Devi W/o Radhakant Pandey All residents of Village 67, Salanpur, P.O. & P.S. Katras, District Dhanbad .... .... .... Petitioners Versus The State of Jharkhand .... .... .... Opposite Party

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioners : Mr. Jai Shankar Tripathi, Advocate For the State : Mr. Ashok Kumar, A.P.P.

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05/30.06.2021 Heard Mr. Jai Shankar Tripathi, learned counsel for the petitioner and Mr. Ashok Kumar, 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 case has been disposed of and the accused persons have been acquitted by judgment dated 21.06.2018.

In view of status report, this petition has become infructuous. This criminal miscellaneous petition is dismissed as infructuous.

(Sanjay Kumar Dwivedi, J.)

Anit