Hari Narain Singh vs The State Of Jharkhand
2022 Latest Caselaw 1368 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 780 of 2013
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Hari narain Singh ... ... Petitioner Versus

1. The State of Jharkhand

2. Dr. D.P. Mandal ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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   For the Petitioner           :       None
   For the State                :       Mr. Vibhuti Sahay, A.P.P.
   For the Opp. Party No. 2     :
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Order No. 05: Dated: 6 April, 2022 th

No one has appeared for the petitioner. Learned A.P.P. is present for the State. Pursuant to the previous order status report called for has been received which is available on record at flag "R".

From the perusal of the status report, it appears that the case of this petitioner was pending in the learned court below vide Complaint Case No. 1048 of 2004 has been disposed of by the Chief Judicial Magistrate, Hazaribag, by passing the judgment of acquittal against this petitioner and as such this Cr.M.P. has become infructuous.

Learned A.P.P. for the State has submitted that in the light of the report received from the Court of the Chief Judicial Magistrate, Hazaribag the petition is disposed of and become infructuous.

Having taken into consideration the aforesaid facts, this Cr.M.P. is dismissed as infructuous.

(Navneet Kumar, J.) MM