Radha Raman Prasad vs The State Of Jharkhand
2022 Latest Caselaw 264 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(C) No. 4208 of 2017
         1. Radha Raman Prasad
         2. Pinku Devi                                  ...      ...     Petitioners
                                            Versus
         1.   The State of Jharkhand
         2.   Haribansh, the Chief Editor, Prabhat Khabar, Dhanbad
         3.   Sushil Bharti, Editor, Prabhat Khabar, Dhanbad
         4.   Shankar Saw, Journalist/Reporter, Prabhat Khabar, Dhanbad
         5.   Ranjit Kumar Datta, Publisher, Prabhat Khabar, Dhanbad
                                                         ...    ...    Respondents
         CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioners : Mr. Shobhakar Mishra, Advocate For the Respondents :

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Order No. 06 Dated: 03.02.2022

The writ petition is taken up today through Video conferencing.

The present writ petition has been filed for quashing the order dated 09.01.2017 passed by Civil Judge (Sr. Division)-VI, Dhanbad in Money Suit No. 16/2006. The petitioner has also prayed for issuance of direction upon the court below to complete the cross-examination of the witness.

Vide order dated 18.10.2021, a report was called from the concerned court below regarding the present status of Money Suit No. 16/2006, in pursuance of which the report has been submitted vide letter no. 20 dated 25.10.2021 by I/C, Civil Judge (Sr. Division)-V, Dhanbad stating inter alia that judgment in Money Suit No. 16/2006 has already been passed on 17.03.2018 by the Court of Ms. Kalpana Hazarika, the then Civil Judge (Sr. Division)-V, Dhanbad dismissing the said suit on contest without cost.

Considering the aforesaid report, there is no need to further proceed in the present matter.

The writ petition is accordingly dismissed.

(Rajesh Shankar, J.) Manish