Bhola Nath Mahto vs The State Of Jharkhand
2021 Latest Caselaw 1424 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No.491 of 2008
                                     ------

Bhola Nath Mahto, son of Sri Rameshwar Mahto, resident of Mahulia, P.S. Ghatsila, District Singhbhum East .... .... .... Petitioner Versus

1. The State of Jharkhand

2. Dilip Kumar Matho S/o Late Nakul Mahto, resident of Village Gamaharia, Qrt. No.2, Prakhand Colony, P.S. Adityapur, District Saraikela Kharsawan .... .... .... Opposite Parties

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner :

For the Opposite Party-State : Mr. Jitendra Pandey, A.P.P.

------

03/19.03.2021 Heard Mr. Jitendra Pandey, 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 by which it has been informed that judgment was pronounced on 03.07.2009 against the sole accused-Bhola Nath Mahto in which he was acquitted from the all the charges due to lack of evidence.

In that view of the matter, this petition has become infructuous. Accordingly, instant criminal miscellaneous petition is dismissed as infructuous.

(Sanjay Kumar Dwivedi, J.)

Anit