Jai Mangal Prasad vs The State Of Jharkhand
2021 Latest Caselaw 1380 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr.M.P. No.108 of 2012
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Jai Mangal Prasad, S/o Late Munshi Sah, Project Officer, Madhuban Coal Washery, BCCL, resident of Nadkhurkee, P.O. Barora, P.S. Barora, District Dhanbad .... .... .... Petitioner Versus

1. The State of Jharkhand

2. Dinesh Prasad Singh, Regional Officer, Jharkhand State Pollution Control Board, Dhanbad, having its regional office at HIG-01, Housing Colony, Bartand, P.O. and P.S. Dhanabd, District Dhanbad .... .... .... Opposite Parties

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner : Mr. Manish Kumar, Advocate For the Opposite Party-State : Mr. Tapas Roy, A.P.P.

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06/17.03.2021 Heard Mr. Manish Kumar, learned counsel for the petitioner and Mr. Tapas Roy,, 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 after completion of argument of both side, judgment has been pronounced on 20.11.2019 in which accused was acquitted and the case was disposed of.

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

(Sanjay Kumar Dwivedi, J.)

Anit