Awadh Bihari Singh vs State Of Jharkhand
2021 Latest Caselaw 3698 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 4203 of 2018
                    Awadh Bihari Singh, aged about 67 years, son of Late Ayodhya Prasad
                    Singh, resident of Bara Gamharia, P.O. & P.S. Gamharia, District
                    Saraikella Kharsawan, presently resident of Qr. No.L4-45, Cross Road
                    No.1, Sidgora, P.O. Agrico, P.S. Sidgora, Town-Jamshedpur, District-
                    East Singhbhum (Jharkhand)                       ... Petitioner
                                          -Versus-
               1.   State of Jharkhand
               2.   Badal Gorai @ Badal Chandra Gorai, son of Late Mahindra Nath Gorai,
                    resident of Namopara, Bara Gamharia, Near Hari Mandir, P.O.
                    Gamharia, P.S. Adityapur, District- East Singhbhum (Jharkhand)
                                                                     ... Opposite Parties
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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               For the Petitioner               : None
               For the Opposite Party-State     : Mr. Ravi Prakash, Spl.P.P.
                                                -----

02/29.09.2021. On repeated calls, nobody appears on behalf of the petitioner.

Heard Mr. Ravi Prakash, learned Spl. 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.

This petition has been filed for grant of leave to appeal against an

order of acquittal passed on 04.08.2018 by the learned Judicial Magistrate,

1st Class, Jamshedpur in C/1 Case No.422 of 2017.

In view of the judgment dated 19.09.2018 passed by the Full Bench

of this Court in Cr. Appeal (SJ) No.1281 of 2016 along with analogous cases,

this petition is not maintainable.

Accordingly, this criminal miscellaneous petition stands dismissed with

the liberty to the petitioner, if so advised, to avail other remedy available

under the law. If any limitation arises, the pendency of this petition shall be

taken into account.

(Sanjay Kumar Dwivedi, J.) Ajay/