Suresh Prasad vs The State Of Jharkhand
2022 Latest Caselaw 5059 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. M.P. No.2222 of 2013

           Suresh Prasad                           .....   Petitioner
                                  Versus
           1. The State of Jharkhand
           2. Vijay Saw
           3. Naresh Kumar                         ....      Opposite Parties

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioner            :    None
           For the State                 :    Mr. Sunil Kr. Dubey, APP
                                     -----

8/13.12.2022 Nobody appears on behalf of the petitioner. Learned counsel for the State is present.

The report called for has been received, by which it appears that the petitioner Suresh Prasad has been acquitted in this case in connection with Ramgarh P.S. Case No.51 of 2012, corresponding to G.R. No.438 of 2012 vide judgment dated 14.07.2015 and in this view of the matter, this Cr.M.P. has become infructuous.

Accordingly, this Cr.M.P. is dismissed and the I.A. No.1018 of 2015 also gets disposed of.

(Navneet Kumar, J.) R.Kumar