Manohar Prasad Barnwal vs The State Of Jharkhand
2022 Latest Caselaw 2056 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 335 of 2013
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Manohar Prasad Barnwal ... ... Petitioner Versus

1. The State of Jharkhand

2. Sandip Paswan ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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   For the Petitioner          :       None
   For the State               :       None
   For the Opp. Party No. 2    :
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Order No. 05: Dated: 06 June, 2022 th

No one appears either on behalf of the petitioner or on behalf of the State.

Pursuant to the previous order report called for has been received from the Court of Additional Sessions Judge 1-cum-Spl. Judge (SC/ST Act) Koderma.

From perusal of the said report, it appears that Complaint Case No. 424 of 2011 against which this Cr.M.P. has been filed has been disposed of by judgment of acquittal dated 19.12.2016 and as such this Cr.M.P. has become infructuous.

Accordingly, this Cr.M.P. is dismissed.

(Navneet Kumar, J.) MM