Dr. Rajiv Agarwal vs The State Of Jharkhand & Anr
2022 Latest Caselaw 797 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1598 of 2012
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Dr. Rajiv Agarwal ... ... Petitioner 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 Petitioner : Mr. Akhowuri A. Kumar, Advocate For the State : Mr. Shailesh Kr. Sinha, A.P.P.

   For the Opp. Party No. 2    :
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Order No. 06: Dated: 2nd March, 2022 Learned counsel for the parties is present. Learned counsel for the petitioner submits that this Cr.M.P. has now become infructuous as the petitioner Dr. Rajiv Agarwal, has been acquitted vide judgment dated 05.01.2022 passed by Judicial Magistrate, 1st Class at Dhanbad in C.O. No. 61 of 2011 (T.R. No. 90 of 2021 & CBR No. JHDH03--00558-2011).

Learned A.P.P. for the State also submitted that as the petitioner has been acquitted vide judgment dated 05.01.2022 passed in C.O. No. 61 of 2011, this Cr.M.P. has now become infructuous.

Having taken into consideration the aforesaid facts, this Cr.M.P. is dismissed.

(Navneet Kumar, J.) MM