Manoj Kumar Sahu vs The State Of Jharkhand
2022 Latest Caselaw 1859 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. M.P. No.598 of 2012

           Manoj Kumar Sahu                         .....   Petitioner
                                  Versus
           1. The State of Jharkhand
           2. Ramesh Kumar                          ....      Opposite Parties

                CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioner            :    None
           For the State                 :    Mr. Bishambhar Shastri, APP
                                     -----

6/06.05.2022 The case was heard through video conferencing. None of the parties found any flaws with audibility/visibility during the course of hearing the matter.

It has been submitted on behalf of the petitioner that the conducting lawyer Mr. Ashutosh Anand is not able to assist this court as he became the law officer of the State as mailed by Rishi Bharti, J.C. to Mr. Ashutosh Anand.

It appears from the record that pursuant to the previous order dated 24.02.2022, the report called for has been received, which is kept at Flag S. From perusal of the said report, it is received from the Court of Judicial Magistrate, 1st Class, Civil Court, Ranchi, by which, it appears that the complaint Case No.555 of 2010, against which, this Cr.M.P. has been preferred has been disposed of vide judgment dated 27.03.2018, where the petitioner Manoj Kumar Sahu has been acquitted from the charges under Section 420/323 of IPC and as such, this Cr.M.P. has become infructuous.

Learned counsel Mr. Bishambhar Shastri, appearing on behalf of the state submitted that in view of the report received from the concerned court below, let this case be dismissed as infructuous.

Having taken into consideration the submission advanced and report received from the court below concerned, this Cr.M.P. is dismissed.

(Navneet Kumar, J.) R.Kumar