Jayram Singh vs The State Of Jharkhand
2021 Latest Caselaw 3564 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 1540 of 2008
               1.   Jayram Singh, son of Late Jagarnath Singh, Resident of village-
                    Khanjaloya, P.S. Simdega, District- Simdega
               2.   Dinesh Prasad Kulkaria, S/o Kallu Ram Kulkaria
               3.   Bajrang Lal Kulkeria
                    Nos. 2 & 3 both residents of village, P.S. & Dist. Simdega
               4.   Krishna Kumar Mathur, son of Late Vadunandan Prasad Mathur,
                    Resident of Village, P.S. & Dist. Simdega         ... Petitioners
                                             -Versus-
                    The State of Jharkhand                            ... Opposite Party
                                              -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioners : Mr. A.S. Dayal, Advocate For the Opposite Party-State : Mr. Sunil Kumar Dubey, A.P.P.

-----

03/22.09.2021. Heard Mr. A.S. Dayal, learned counsel for the petitioners and

Mr. Sunil Kumar Dubey, learned A.P.P. for the opposite party-State.

This criminal miscellaneous petition has been taken 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 on merit.

Status report in connection with G.R. Case No.338/97 corresponding

to Simdega P.S. Case No.118/97 is on the record, which suggests that the

accused persons have been acquitted vide judgment dated 10.07.2012.

In view of the status report, it has become infructuous.

Accordingly, this criminal miscellaneous petition stands dismissed as

infructuous.

(Sanjay Kumar Dwivedi, J.) Ajay/