Shahjada Salim @ Sahjada Salim @ ... vs The State Of Jharkhand
2022 Latest Caselaw 3169 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr.M.P. No. 1011 of 2018

        Shahjada Salim @ Sahjada Salim @ Sahzada Salim    ...... Petitioner
                                   Versus
        1.The State of Jharkhand
        2. Shahena Parween                                ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Nagmani Tiwari, Advocate For the State : Mr. Vibhuti Sahay, A.P.P.

..........

4/Dated: 12/08/2022 Learned counsel for the petitioner submits that this petition has become

infructuous in view of the fact that compromise has taken place which has been

accepted by the concerned court and pursuant to that the petitioner has been

acquitted vide judgment dated 22.02.2020.

In view of such submission this petition is disposed of as infructuous.

( Sanjay Kumar Dwivedi, J.) Satyarthi/