Afroj Khan @ Md. Afroz Khan vs The State Of Jharkhand
2022 Latest Caselaw 900 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. M.P. No.1754 of 2012

           Afroj Khan @ Md. Afroz Khan                .....   Petitioner
                                  Versus
           1. The State of Jharkhand
           2. Hari Prakash Singh                      ....      Opposite Parties

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioner      :       Mrs. Jashodhara Tripathy, Advocate
           For the State           :       Mr. Jitendra Pandey, APP
                                       -----

4/07.03.2022 Both the parties are present.

It appears from the record that this Cr.M.P. has been preferred for quashing the order dated 24.5.2012 passed by the concerned court below in Joraphokhar P.S. Case No.70 of 2012, corresponding to G.R. No.1455 of 2012 registered for the offences punishable under Sections 387/34 of IPC.

It appears from the record pursuant to the previous order dated 24.04.2019, a report was called for and the same has been received, which is kept at Flag 'R' on the record of this case.

From perusal of the record, it is found that the said G.R. Case No.1455 of 2012 has been disposed of vide judgment dated 03.08.2013, where both the accused persons namely Jitendra Kumar Harizan and Md. Afroz Khan (petitioner) have been acquitted and therefore it appears that this Cr.M.P. has become infructuous.

Learned counsel appearing on behalf of the petitioner submitted that in view of the report received from the concerned court; let this case be disposed of as infructuous.

Learned APP appearing on behalf of the State also submitted that this Cr.M.P. has become infructuous.

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

(Navneet Kumar, J.) R.Kumar