Arun Ram Son Of Mudrika Lal vs The State Of Jharkhand
2021 Latest Caselaw 1338 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr. M.P. No. 1237 of 2013

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1.Arun Ram son of Mudrika Lal

2.Navin Kumar son of Mahendr Ram both resident of village -Daruwa, PO Tishibar, PS Bisrampur, District Palamau ..... Petitioner

-- Versus --

1.The State of Jharkhand

2.Tara Devi wife of Kareeman Ram resident of village Deepwa behind town hall, PO Garhwa, PS Garhwa, Dist. Garhwa...... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Vishambhar Shastri, Advocate For Resp.-State :- Mr. Azeemuddin, APP

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5/16.03.2021 Heard Mr. Vishambhar Shastri, the learned counsel for the

petitioners and Mr. Azeemuddin, the learned counsel 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.

The status report has been received wherein it has been

informed that after facing the trial the accused persons have been

acquitted vide judgment dated 03.02.2012 and the record was deposited

in the record room.

In that view of the matter, this Cr.M.P has become

infructuous.

Dismissed as infructuous.

( Sanjay Kumar Dwivedi, J) SI/