Pintu Jha Alias Udau Kumar Jha vs The State Of Jharkhand
2021 Latest Caselaw 1372 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 195 of 2011

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Pintu Jha alias Udau Kumar Jha, son of Shri Krishnkant Jha, resident of -6 LF, 27/9, Hariom Nagar, PO and PS Adityapur, Dist. Saraikella Kharsawan ..... Petitioner

-- Versus --

The State of Jharkhand ...... Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Anis Mishra, Advocate For the State :- Mr. Ravi Prakash, Spl. PP

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3/17.03.2021 Heard Mr. Anis Mishra, the learned counsel for the petitioner

and Mr. Ravi Prakash, the learned Spl. P.P. appearing for the State.

This writ 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.

Status report has been received wherein it has been stated

that Pintu Jha @ Uday Kumar Jha has been acquitted from the charges

vide judgment dated 12.03.2015 and the record was consigned to the

record room.

In that view of the matter, the instant criminal

miscellaneous petition is dismissed as infructuous.

( Sanjay Kumar Dwivedi, J) SI/