B. Kanna Rao vs The State Of Jharkhand
2022 Latest Caselaw 371 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. M.P. No.1361 of 2008

            1.   B. Kanna Rao
            2.   B. Srinivas Rao
            3.   Smt. B. Ravanamma
            4.   Smt. N. Manga
            5.   N. Appa Rao                        .....   Petitioners
                                    Versus
            1. The State of Jharkhand
            2. B. Sobharani                         ....      Opposite Parties

                   CORAM:         HON'BLE MR. JUSTICE NAVNEET KUMAR

            For the Petitioners       :         Mrs. Jasvindar K. Mazumdar,, Advocate
            For the State             :         Mr. Ravi Prakash, APP
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4/09.02.2022 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 Smt. Jasvindar K. Mazumdar, learned counsel appearing on behalf of the petitioners and learned APP Ravi Prakash appearing on behalf of the State.

Pursuant to the previous order, the report as called for has been received from the Court of Principal District & Sessions Judge, East Singhbhum, Jamshedpur vide letter dated 25th August 2018, which is available on record.

From the said report, it is found that the complaint C-1 Case No.433 of 2008, pending in the court of Chief Judicial Magistrate, Jamshedpur has been disposed of vide judgment dated 17.07.2012, in which all the accused petitioners namely B. Kanna Rao, B. Srinivas Rao, Smt. B. Ravanamma, Smt. N. Manga and N. Appa Rao have been acquitted and as such the case pending in the Court below is disposed of.

This Cr.M.P. was filed against the said complaint Case No.433 of 2008, which has already been disposed of as per the report.

In the light of the aforesaid facts, this Cr.M.P. along with I.A., if any, is dismissed as infructuous.

(Navneet Kumar, J.) R.Kumar