Gauri Shankar Jain vs The State Of Jharkhand
2021 Latest Caselaw 3565 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 1508 of 2010
               1.   Gauri Shankar Jain, son of late Madanlal Jain, Prop. Of M/s Madanlal
                    Gourishankar, resident of Pakur, P.O. & P.S. Pakur (T), District- Pakur
               2.   Mrityunjay Jha, son of Sri Damodar Jha, resident of Village Manikpur,
                    P.S. Tarapur, District- Munger (Bihar) at present residing at Pakur, P.O.
                    & P.S. Pakur (T), District- Pakur               ... Petitioners
                                             -Versus-
                    The State of Jharkhand                           ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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               For the Petitioners             : None
               For the Opposite Party-State    : Mr. V.S. Sahay, A.P.P.
                                               -----

03/22.09.2021. On repeated calls, nobody appears on behalf of the petitioners.

Heard Mr. V.S. Sahay, 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. The party has not

complained about any technical snag of audio-video and with the consent

this matter has been heard.

Status report is on the record, whereby, it has been informed that the

judgment has been pronounced on 17.12.2018 and the accused persons

were acquitted from the charges levelled against them.

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

Accordingly, this criminal miscellaneous petition stands dismissed as

infructuous.

(Sanjay Kumar Dwivedi, J.) Ajay/