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Jagat Ram vs The State Of Jharkhand
2021 Latest Caselaw 3683 Jhar

Citation : 2021 Latest Caselaw 3683 Jhar
Judgement Date : 28 September, 2021

Jharkhand High Court
Jagat Ram vs The State Of Jharkhand on 28 September, 2021
                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 881 of 2011
               1.   Jagat Ram, son of Late Mahadeo Ram
               2.   Birbal Ram
               3.   Sanjay Ram @ Sanjay Kumar
               4.   Pappu Kumar @ Ajay Ram
               5.   Vijay Ram @ Bablu
                    Nos. 2 to 5, sons of Jagat Ram
               6.   Babita Kumari @ Babita Kumar @ Baby, D/o Jagat Ram
               7.   Kanti Devi, wife of Jagat Ram
                    All residents of Hamidganj, Ward No.4, Near Sadar Hospital, P.O. &
                    P.S.- Town (Mednigar), Distt. Palamau         ... Petitioners
                                            -Versus-
               1.   The State of Jharkhand
               2.   Leela Devi, Wife of Saryu Ram of Mohalla- Hamidganj, Ward No.4,
                    back of Sadar Hospital, P.S. Town (Mednigar), Distt. Palamau, State of
                    Jharkhand                                       ... Opposite Parties
                                              -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioners : None For the Opposite Party-State : A.P.P.

-----

05/28.09.2021. On repeated calls, nobody appears on behalf of the petitioners.

Heard 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 their consent

this matter has been heard on merit.

Status report is on the record, which suggests that the case has been

disposed of and the accused persons have been acquitted vide judgment

dated 05.06.2015.

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

Accordingly, this criminal miscellaneous petition stands dismissed as

infructuous.

(Sanjay Kumar Dwivedi, J.) Ajay/

 
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