M/S Jharia Fire Bricks Private ... vs The State Of Jharkhand
2021 Latest Caselaw 1282 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 4173 of 2018
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M/s Jharia Fire Bricks Private Limited situated at Dhansar, Dhanbad through its one of the Directors Shree Ajay Agarwalla, aged about 56 years, son of late Rajendra Prasad Agarwalla, resident of Ashok Nagar, Dhansar, P.O. and P.S.-Dhansar, District-Dhanbad, Jharkhand ... .... .... Petitioner Versus

1.The State of Jharkhand

2. Rajan Roy, son of late Lakhi Kant Roy, resident of Jharia Fire Bricks, Q.R. No. A-13, P.O. and P.S.-Dhansar, District-Dhanbad, Jharkhand .... .... Opposite Parties

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner : Mr. Lukesh Kumar, Advocate For the State : Mr. Ashok Kumar, A.P.P.

05/15.03.2021 Heard Mr. Lukesh Kumar, learned counsel for the petitioner and

Mr. Ashok Kumar, 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

the accused has been acquitted vide judgment dated 03.09.2019.

In view of the status report, this criminal miscellaneous application

has become infructuous. Accordingly, Cr.M.P. No. 4173 of 2018 is dismissed.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/-