Pankaj Kumar Jha vs The State Of Jharkhand
2022 Latest Caselaw 5090 Jhar

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IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Cr. Revision No. 405 of 2011
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Pankaj Kumar Jha ..... Petitioner Versus

1.The State of Jharkhand.

2.Shankar Das.

3.Bhankar Das ..... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Aashish Kumar, Adv. For the State : Mr. S.K.Srivastava, APP For the O.P. Nos. 2 & 3 : Mr. S.P.Roy, Adv.

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16/Dated: 15th December, 2022 Heard learned counsel for the parties.

2. This revision application is directed against the judgment

dated 20.12.2010, passed by learned Sessions Judge, Godda, in

in Sessions Case No. 01 of 2010, arising out of Godda (Mufassil)

P.S. Case No. 209 of 2009, dated 07.07.2009, under section

302/34 IPC; whereby the order dated 30.08.2010 passed by

learned Sessions Judge, Godda has been affirmed the opposite

party nos. 2 and 3 have been declared juvenile by learned

Sessions Judge.

3. Learned counsel for the petitioner and O.P. Nos. 2 and 3

jointly submits that now the case has become infructuous as the

main case by which the opposite party nos. 2 and 3 were

declared juvenile, in the said case the opposite party nos. 2 and

3 have been acquitted.

4. Mr. S.P.Roy, learned counsel for the opposite parties nos.

2 and 3 has produced the certified copy of the judgment passed

in G.R.Case No. 670 of 2009, arising out of Godda (Mufassil)

P.S. Case No. 209 of 2009 passed in learned Principal

Magistrate, Juvenile Justice Board, Godda wherein at paragraph

8 it has been clearly mentioned that the opposite party nos. 2

and 3 are not found guilty.

5. Having regard to the facts and development in the instant

case the instant application stands dismissed as become

infructuous.

6. Let the lower court record be sent to the court concerned

forthwith.

(Deepak Roshan, J.)

Amardeep/