Jamshed Khan vs The State Of Jharkhand
2021 Latest Caselaw 1281 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 630 of 2019
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Jamshed Khan, @ Md. Jamshed @ Jamshed Alam @ Md. Jamshed Alam, aged about 58 years, son of Abdul Razzak Khan @ Razzak Khan @ Razzak, resident of village & P.O. Holang, P.S. Balumath, District-Latehar ... .... .... Petitioner Versus The State of Jharkhand .... .... Opposite Party

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner : Mr. Pradeep Kr. Deomani, Advocate For the State : Mrs. Nehala Sharmin, A.P.P.

05/15.03.2021 Heard Pradeep Kr. Deomani, learned counsel for the petitioner

and Mrs. Nehala Sharmin, learned A.P.P. appearing 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.

Status report has been received wherein it has been informed that

accused has been acquitted vide judgment dated 17.02.2020 for the offence

under sections 395, 412/34 I.P.C.

In view of the status report, this criminal miscellaneous petition has

become infructuous. Accordingly, Cr.M.P. No. 630 of 2019 is dismissed as

infructuous.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/-