Mahabir Dey vs State Of Jharkhand
2021 Latest Caselaw 1297 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No.582 of 2010
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Mahabir Dey, son of Late Goberdhan Dey, resident of Holding No.5, Line No.1, Mandir Path, Bhatia Basti, P.O. and P.S. Kadma, (Town Jamshedpur), District Singhbhum East .... .... .... Petitioner Versus

1. State of Jharkhand

2. Ranjeet Rajak, son of Shri Devendra Rajak, resident of House No.6, Line No.1, Mandir Path, Bhatia Basti, P.O. and P.S. Kadma (Town Jamshedpur), District East Singhbhum .... .... .... Opposite Parties

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioners : Mr. Naveen Kumar Jaiswal, Advocate For the Opposite Party-State :

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03/15.03.2021 Heard Mr. Naveen Kumar Jaiswal, learned counsel for the petitioner.

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 whereby it has been informed that the judgment has been pronounced by the Court below on 18.12.2018 and the accused Mahabir Dey had been found guilty for the offence under Sections 323 and 341 of the Indian Penal Code on 18.12.2018 and released after admonition and accused has been acquitted for the offence under Section 420 of the Indian Penal Code in this case.

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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