Citation : 2021 Latest Caselaw 1356 Jhar
Judgement Date : 17 March, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No.1516 of 2013
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1. Pramila Devi @ Premia Devi wife of Dhiro Ram
2. Dhiro Ram son of Late Kesho Ram
3. Ranjit Ram son of Dhiro Ram
4. Sanjiv Kumar @ Suman Kumar son of Dhiro Ram All 1 to 4 resident of Village Nawagarhi, P.O. Munger, P.S. Mufasil Munger, District Munger (Bihar)
5. Ajay Ram son of Late Amrud Ram
6. Putul Devi wife of Ajay Ram Both 5 & 6 resident of Village Nawada, P.O. + P.S. Sultanganj, District Bhagalpur (Bihar)
7. Sarda Kumari daughter of Bindeshwari Ram
8. Rabri Devi wife of Bindeshwari Ram
9. Bindeshwari @ Bineshwar Ram S/o Late Prabhu Ram 7 to 9 resident of Dangalpara, Chittaranjan, Street No.73, P.O. + P.S. Chittaranjan, District Burdwan (W.B.) .... .... .... Petitioner Versus
1. The State of Jharkhand
2. Aruna Kumari wife of Sanjit @ Suman Kumar daughter of Ram Khelawan Ram, at present residing at her father's house at Ambedkar Nagar, Mihijam, P.O. + P.S. Mihijam, District Jamtara .... .... .... Opposite Parties
CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
For the Petitioner : Mr. Arbind Kumar Choudhary, Advocate For the Opposite Party-State : Ms. Lily Sahay, A.P.P.
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04/17.03.2021 Heard Mr. Arbind Kumar Choudhary, learned counsel for the petitioner and Ms. Lily Sahay, learned counsel for the opposite party-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 whereby it has been informed that accused Sanjiv Kumar @ Suman Kumar has been convicted whereby other accused persons have been acquitted vide judgment dated 08.01.2019 by the Court of S.D.J.M., Jamtara.
In view of status report, this petition has become infructuous. Accordingly, instant criminal miscellaneous petition is dismissed as infructuous.
(Sanjay Kumar Dwivedi, J.)
Anit
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