Arun Ram Balmiki vs The State Of Jharkhand
2022 Latest Caselaw 1527 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. M.P. No.1382 of 2013

           Arun Ram Balmiki                          .....   Petitioner
                                    Versus
           The State of Jharkhand                    ....      Opposite Party

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioner             :    None
           For the State                  :    Mr.Veervijay Pradhan, APP
                                      -----

7/13.04.2022 The case was heard through video conferencing. None of the parties found any flaws with audibility/visibility during the course of hearing the matter.

Nobody appears on behalf of the petitioner. Learned counsel appearing on behalf of the State is present.

Pursuant to the previous order, the report called for has been received from the Court of District & Additional Sessions Judge-I cum Special Judge, Gumla, by which, it appears that the petitioner Arun Ram Balmiki, in connection with G.R. Case No.1023 of 2012, arising out of Gumla P.S. Case No.336 of 2012 (S.T. No.129 of 2013), has been acquitted vide judgment dated 30.09.2017.

Learned APP Mr. Veervijay Pradhan submitted that in view of the report received from the Court below; let this Cr.M.P. be dismissed as infructuous.

Having taken into consideration the submission and fact, this Cr.M.P. is dismissed.

(Navneet Kumar, J.) R.Kumar