Md. Farukh Ansari vs The State Of Jharkhand
2022 Latest Caselaw 707 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. M.P. No.922 of 2011
           Md. Farukh Ansari                        ..... Petitioner
                                   Versus
           1. The State of Jharkhand
           2. Md. Usman Ansari
           3. Md. Yusuf Ansari
           4. Md. Anwar Ansari
           5. Safi Mian
           6. Aftab Ansari
           7. Rustam                                .... Opposite Parties

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioner     :    None
           For the State          :    Mrs. Ruby Pandey, APP
           For the O.P. No.2 to 7 :     Mr. Anjani Kumar Singh, Advocate
                                   -----

7/24.02.2022 The case was heard through video conferencing. None of the parties found any flaws with audibility/visibility during the course of hearing the matter.

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

Learned counsel for the O.P. No.2 to 7 is also present and submitted that the case related to the Dhanwar P.S. Case No.217 of 2010 dated 13.10.2010, corresponding to G.R. No.2234 of 2010 and T.R. No.1324 of 2011, pending in the concerned court of Giridih has been disposed of vide judgment dated 28.05.2018 and it has been pointed out by the learned counsel for O.P. No.2 to 7 that this petition has become infructuous as the judgment has been passed and the case has been disposed of.

Taking into consideration the aforesaid fact, this Cr.M.P. is dismissed.

(Navneet Kumar, J.) R.Kumar