Ravi Rai @ Ravi Ray vs The State Of Jharkhand
2022 Latest Caselaw 3447 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No. 3380 of 2021
                                               with
                                         I.A. No. 2663 of 2022

              Ravi Rai @ Ravi Ray                             .....    ...    Petitioner
                                           Versus
              The State of Jharkhand                           .....   ...    Opposite Party
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Rajesh Kumar Mishra, Advocate. For the State : Mrs. Kumari Rashmi, A.P.P.

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04/ 29.08.2022 I.A. No. 2663 of 2022 has been filed for correction in para-8 of the main petition.

Learned counsel appearing for the petitioner submits that inadvertently in para-8 of the main petition, P.W.-3 is typed in place of P.W.-4.

In view of the above and also considering the fact that the matter is still pending before this Court, the prayer made in the aforesaid I.A. is allowed.

Learned counsel appearing for the petitioner shall make out necessary correction in para-8 of the petition in course of the day.

The aforesaid I.A. stands allowed and disposed of. Learned counsel appearing for the petitioner very fairly submits that in the trial court all the witnesses of both the parties have already been examined and the matter is fixed for judgment today itself and the judgment will be pronounced by the learned court today.

Learned A.P.P. for the State submits that since the judgment is to be delivered today, nothing remains to be decided in the matter. She submits that this petition has become infructuous.

In view of such submission, this petition is, accordingly, dismissed as infructuous.

(Sanjay Kumar Dwivedi, J.) Amitesh/-