Ashok Mukherjee vs The State Of Jharkhand
2021 Latest Caselaw 1456 Jhar

               IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 326 of 2009

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Ashok Mukherjee, s/o late Parthosarthi Mukherjee, resident of village- Badgonda, Tola Phulia Tand, PS Ahilyapur, District-Giridih ..... Petitioner

-- Versus --

1.The State of Jharkhand

2.Bam Shankar Singh, s/o late Ram Prasad Singh

3.Yakub Mian, s/o Rajak Mian Both residents of village Badgonda, PS Ahilyapur, District-Giridih ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Neeraj Kumar, Advocate For the State :- Mr. Naveen Kumar Singh, APP

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13/22.03.2021 Heard Mr. Neeraj Kumar, the learned counsel for the

petitioner and Mr. Naveen Kumar Singh, the learned counsel 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 by which it has been

informed that the judgment has been passed in the aforesaid case on

15.05.2019.

In that view of the matter, the instant criminal

miscellaneous petition has become infructuous.

Dismissed as infructuous.

I.A. No.1960/2009 is accordingly dismissed.

( Sanjay Kumar Dwivedi, J) SI/