Pankaj Kumar Dubey vs The State Of Jharkhand
2022 Latest Caselaw 901 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. M.P. No.1719 of 2012

           Pankaj Kumar Dubey
           @ Pankaj Dubey @ Santosh Singh          .....   Petitioner
                                  Versus
           1. The State of Jharkhand
           2. Shekh Hessamuddin @ Kabir            ....      Opposite Parties

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioner             :   Mr. Pankaj Verma, Advocate
           For the State                  :   Mr. Jitendra Pandey, APP
                                      -----

14/07.03.2022 Both the parties are present.

Learned counsel appearing on behalf of the petitioner submitted that this Cr.M.P. has become infructuous in view of the fact that the Sessions Trial Case No.284 of 2010 has been disposed of, against which this Cr.M.P. was preferred, vide judgment dated 01.10.2018.

A report was also called for vide previous order dated 14.05.2019, which has been received from the Court of District & Additional Sessions Judge-XIII, East Singhbhum, Jamshedpur, which is also available on record.

From perusal of the record, it is found that S.T. No.284 of 2010 has been disposed of vide Judgment dated 01.10.2018, against which, this Cr.M.P. has been filed.

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

Having taken into consideration the aforesaid submission, this Cr.M.P. No.1719 of 2012 is dismissed.

(Navneet Kumar, J.) R.Kumar