Ramdeo Ganjhu vs The State Of Jharkhand
2021 Latest Caselaw 1454 Jhar

               IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1362 of 2013

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Ramdeo Ganjhu, son of late Dinu Ganjhu @ Dinwa Ganjhu, permanent resident of Chatro, PO and PS Chandwa, District-Latehar and presently residing at Village Gutwa, PO and PS-Nagri, District-Ranchi ..... Petitioner

-- Versus --

1.The State of Jharkhand

2.Sukhdeo Ganjhu, son of late Dinu Ganjhu @ Dinwa Ganjhu, resident of Lalgutwa, PO and PS Nagri, District-Ranchi...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- -----

       For the State      :- Ms. Ruby Pandey, APP
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7/22.03.2021       Nobody appears for the petitioner.

Ms. Ruby Pandey, the learned counsel appears for the

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. 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 whereby it has been

informed that the case was disposed of by the judgment dated

19.08.2015 whereby the court of learned Judicial Magistrate, First Class

acquitting the accused u/s 323/420 of IPC and convicting the accused u/s

406 IPC against which the appeal preferred before the learned Additional

Judicial Commissioner-XIII has dismissed the appeal in Criminal Appeal

No.172/2015. The cognizance order which is under challenge in this

criminal miscellaneous petition has become infructuous.

Cr.M.P. No.1362 of 2013 is dismissed as infructuous.

( Sanjay Kumar Dwivedi, J) SI/,