Subir Ghosh vs The State Of Jharkhand
2022 Latest Caselaw 1528 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. M.P. No.1372 of 2013

           1. Subir Ghosh
           2. Dharam Prakash Pattanaik
           3. Arvind Kumar Sinha                      .....   Petitioners
                                  Versus
           1. The State of Jharkhand
           2. Juga Saw                                ....      Opposite Parties

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioners            :      Mr. Indrajit Sinha, Advocate
           For the State                  :      APP
           For the O.P. No2.              :      Md. Zaid Ahmad, Advocate
                                      -----

4/13.04.2022 The case was heard through video conferencing. None of the parties found any flaws with audibility/visibility during the course of hearing the matter.

Learned counsel for the petitioner and learned counsel for the State are present.

Learned counsel Mr. Indrajit Sinha appearing on behalf of the petitioner submitted that the case pending in the Court below, against which, this Cr.M.P. has been preferred, i.e. C.P. Case No.335 of 2013, has been disposed of by the judgment dated 28.09.2020 and the trial has been concluded and therefore it is submitted that this Cr.M.P. has become infructuous.

Learned counsel appearing on behalf of the O.P. No.2 is present and he did not controvert the submission advanced on behalf of the petitioners.

In view of the submission advanced on behalf of both the parties, this Cr.M.P. is dismissed.

(Navneet Kumar, J.) R.Kumar