Usha Devi vs The State Of Jharkhand And Another
2021 Latest Caselaw 3502 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1519 of 2008

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1.Usha Devi, wife of Manjay Karmakar

2.Chhotulal Viswakarma, son of late Rangalal Viswakarma

3.Rajesh Viswakarma @ Rajesh Kr. Viswakarma, son of Chhotulal Vishwakarma All resident of Chhatabad, Sindri, PO BIT Sindri, PS Baliyapur, District Dhanbad ..... Petitioners

-- Versus --

The State of Jharkhand and Another ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Shailesh, Advocate For the State :- APP

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3/20.09.2021 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 is on the record whereby it has been informed

that C.P.Case No.11/2007 has been disposed of by judgment dated

04.09.2009 and the accused persons have been acquitted.

In view of the status report, the instant petition has become

infructuous.

Dismissed as infructuous.

( Sanjay Kumar Dwivedi, J) SI/