Chhota Suku Manjhi vs The State Of Jharkhand
2021 Latest Caselaw 1166 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 120 of 2008
                                           ------

Chhota Suku Manjhi ...Petitioner(s).

                                     Versus
            1. The State of Jharkhand
            2. Shreemati Devi                           ... Opp. Party(s)
            CORAM        :     HON'BLE MR. JUSTICE ANANDA SEN.
                               Through: Video Conferencing
                                           ------
            For the Petitioner(s)          : None
            For the State                  : Mr. Sunil Kumar Dubey, A.P.P

04/08.03.2021:         No one appears on behalf of the petitioner.

In this application the petitioner has prayed for quashing the entire criminal proceeding of complaint case being C.P. Case No. 929 of 2004 as well as order dated 11.10.2004 by which cognizance has been taken.

A report has been received from the trial court wherein it has been mentioned that vide judgment dated 03.03.2016, the accused, Chhota Suku Manjhi was convicted under Section 498 A of the I.P.C. Further in Criminal Appeal No. 50 of 2016 filed by him, the said Chhota Suku Manjhi has been released on furnishing bond of Rs. 1 Lakh after upholding the order of conviction.

Further conviction was set aside by the Hon'ble High Court in Criminal Revision No. 1096 of 2017.

Considering the aforesaid information sent by the court below, this application is dismissed as infructuous.

      Rajnish/C.P. 3                                                  (ANANDA SEN, J.)