Sajan Singh vs The State Of Jharkhand
2022 Latest Caselaw 1860 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. M.P. No.594 of 2012

           Sajan Singh                                 .....   Petitioner
                                  Versus
           1. The State of Jharkhand
           2. Officer In-Charge, Katras, Dhanbad ....            Opposite Parties

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioner             :        None
           For the State                  :        Md. Hatim, APP
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4/06.05.2022 The case was heard through video conferencing. None of the parties found any flaws with audibility/visibility during the course of hearing the matter.

Nobody appears on behalf of the petitioner. Learned counsel for the State Md. Hatim is present.

The report called for pursuant to the previous order dated 24.02.2022 has been received, which is kept at Flag S on record, by which it appears that it has been sent by the Additional Sessions Judge-III, Dhanbad, by which, it appears that the concerned case being S.T. Case No.110 of 2011, arising out of Katras P.S. Case No.152 of 2010, corresponding to G.R. Case No.1726 of 2010, against which, this Cr.M.P. has been filed, has been disposed of vide judgment dated 28.03.2018 and the petitioner Sajan Singh @ Brajesh Singh has been acquitted from the charges under Sections 413, 414, 467, 468, 471 & 120-B of IPC.

Learned counsel Md. Hatim appearing on behalf of the State submitted that in view of the report received from the concerned court, let this Cr.M.P. is dismissed.

In view of the submission advanced and report received from the concerned court, this Cr.M.P. is dismissed.

(Navneet Kumar, J.) R.Kumar