Binod Prasad @ Vickey vs The State Of Jharkhand
2021 Latest Caselaw 1488 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr.M.P. No. 615 of 2011
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Binod Prasad @ Vickey, son of Sri Baldeo Prasad, resident of Chhota Govindpur, Patel Nagar Road No. 4, Quarter No. 10, P.O. & P.S. Govindpur, District and Town Jamshedpur, Singhbhum East ... .... .... Petitioner Versus The State of Jharkhand ... .... Opposite Party

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner : Ms. Sidhi Jalan, Advocate.

       For the State             : Ms. Ruby Pandey, A.P.P.

03/23.03.2021    Heard Ms. Sidhi Jalan, learned counsel for the petitioner and Ms.

Ruby Pandey, learned counsel for the State.

This 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

on 08.06.2018 judgment was pronounced against the above named accused

persons in which they were acquitted.

In view of the status report, this criminal miscellaneous petition has

become infructuous. Accordingly, this criminal miscellaneous petition is

dismissed as infructuous. I.A., if any, stands dismissed.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/-