Nageshwar Sharma vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1530 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. M.P. No.2704 of 2012

           Nageshwar Sharma                         .....   Petitioner
                                 Versus
           The State of Jharkhand & Anr.            ....      Opposite Parties

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioner            :    Mr. J. Mazumdar, Advocate
           For the State                 :    Mr. Veervijay Pradhan, APP
                                     -----

6/13.04.2022 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.

Pursuant to the previous order, the report called for has been received from the Court of Judicial Magistrate, 1st Class, Dhanbad, by which, it appears that C.O. Case No.85 of 2011, against which, this Cr.M.P. has been preferred, has been disposed of on 28.01.2022 by pronouncing the judgment of acquittal.

In this view of the matter, it is submitted on behalf of the petitioner that this Cr.M.P. has become infructuous.

Having taking into consideration the submission advanced by learned counsel appearing on behalf of the petitioner and fact, this Cr.M.P. is dismissed.

(Navneet Kumar, J.) R.Kumar