Rakesh Kumar Mishra vs The State Of Jharkhand
2022 Latest Caselaw 305 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. M.P. No.1428 of 2008

           Rakesh Kumar Mishra                       .....   Petitioner
                                  Versus
           1. The State of Jharkhand
           2. Ashok Kumar Tripahty                   ....      Opposite Parties

                CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioner     :        Mr. Rohit Ranjan Sinha, Advocate
           For the State          :        Mr. Azeemuddin, Advocate
           For the O.P. No.2      :        Mr. Deepak Kumar, Advocate
                                       -----

6/07.02.2022 The case was heard through video conferencing. None of the parties found any flaws with audibility/visibility during the course of hearing the matter.

Heard learned counsel for the petitioner Mr. Rohit Ranjan Sinha, learned counsel for the State as also learned counsel Mr. Deepak Kumar appearing on behalf of the O.P. No.2.

It has been pointed out that the report has been received from the concerned court of Judicial Magistrate, 1st Class, Jamshedpur about the status of the complaint case C/1 Case No.1458 of 2007, out of which, this Cr.M.P. has arisen.

From perusal of the said report, it appears that the said complaint Case C-1 Case No.1458 of 2007 has been disposed of vide judgment dated 16.04.2011, in which, Rakesh Kumar Mishra (Petitioner), has acquitted and as such, this Cr.M.P. has become infructuous.

In this view of the matter, let this Cr.M.P. No.1428 of 2007 is dismissed as infructuous.

(Navneet Kumar, J.) R.Kumar