Ramamnand Singh & Ors vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2055 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 305 of 2013
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Ramamnand Singh & Ors. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Aashish Kumar, Advocate For the State : Mr. Sanjay Kr. Srivastava, A.P.P.

   For the Opp. Party No. 2    :       None
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Order No. 07: Dated: 6th June, 2022 Learned counsel for the petitioners as well as for the State are present.

None has appeared for the O.P. No. 2. Pursuant to the previous order report called for has been received from the court of Chief Judicial Magistrate, Jamtara. From the perusal of the said report it appears that the PCR Case No. 310 of 2008 against which the present Cr.M.P. arose is disposed of vide judgment dated 20.02.2017 by the learned C.J.M., Jamtara and the record of the case has been deposited in the record room itself and as such this Cr.M.P. No. 305 of 2013 has become infructuous.

Learned A.P.P. did not controvert the above fact. In view of the aforesaid report, this Cr.M.P. is dismissed.

(Navneet Kumar, J.) MM