Santosh Singh @ Santosh Kumar ... vs The State Of Jharkhand
2021 Latest Caselaw 1379 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No.1580 of 2012
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Santosh Singh @ Santosh Kumar Singh S/o Late Laxman Singh, resident of Village Palhekola, P.O. & P.S. Patan, District Palamau .... .... .... Petitioner Versus

1. The State of Jharkhand

2. Arun Kumar Roy S/o Shri Mohit Roy, resident of Type 1/10/46 U.C.I.L. Jadugora Colony, P.O. & P.S. Jadugora, District East Singhbhum .... .... .... Opposite Parties

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner :

For the Opposite Party-State : Mr. Veer Vijay Pradhan, A.P.P.

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04/17.03.2021 Heard Mr. Veer Vijay Pradhan, 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 Santosh Singh @ Santosh Kumar Singh has been acquitted vide judgment dated 10.05.2016.

In view of status report, this petition has become infructuous. Accordingly, instant criminal miscellaneous petition is dismissed as infructuous.

(Sanjay Kumar Dwivedi, J.)

Anit