B.N. Roy @ Birendra Nath Roy vs The State Of Jharkhand
2022 Latest Caselaw 769 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. M.P. No.1278 of 2008

           B.N. Roy @ Birendra Nath Roy             .....   Petitioner
                                  Versus
           1. The State of Jharkhand
           2. Bejoy Brota Palit                     ....      Opposite Parties

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioner     :       Mr. Akhouri Awinash Kumar, Advocate
           For the State          :       Mr. Rajesh Kr. Mishra APP
           For the O.P. No.2      :       Mr. Rajesh Kr. Mahatha, Advocate
                                      -----

15/28.02.2022 Learned counsel for the petitioner and learned counsel for the State are present including learned counsel for the O.P. No.2.

Learned counsel appearing for the petitioner submitted that the petitioner B.N. Roy @ Birendra Nath Roy has died and further it is submitted that this case relates to Kotwali P.S. Case No.595 of 2007, corresponding to G.R. No.3176 of 2006, pending the concerned court below, has been disposed of with respect to this petitioner, under which, he has been acquitted vide judgment dated 2.12.2019 and therefore it is submitted that this Cr.M.P. No.1278 of 2008 has become infructuous.

Leaned counsel for the O.P. No.2 is present and he has also not controverted the fact about the disposal of this case pending in the court below.

Having taken into consideration, the aforesaid fact, this Cr.M.P. is disposed of.

(Navneet Kumar, J.) R.Kumar