Baijnath Yadav vs The State Of Jharkhand
2022 Latest Caselaw 1529 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. M.P. No.1378 of 2013

           1. Baijnath Yadav
           2. Bhimal @ Bhim Yadav
           3. Naro Yadav @ Narendra Yadav            .....   Petitioners
                                  Versus
           The State of Jharkhand                    ....      Opposite Party

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioners           :     None
           For the State                 :     Mrs. Priya Shrestha, APP
                                     -----

3/13.04.2022 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 petitioners. 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 & Addl. Sessions Judge-V I/C, (Vacant Court), Chatra, by which it appears that all the three petitioners namely Baijnath Yadav, Narendra Yadav and Bhim Yadav, in connection with Bashisthanagar P.S. Case No.03 of 2012, corresponding to G.R. No.120 of 2012, S.T. No.224 of 2013 have been acquitted by the judgment dated 20.03.2017 and therefore it appears that this Cr.M.P. has become infructuous.

Learned APP Smt. Priya Shreshtha 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