Dharambir Prasad vs The State Of Jharkhand
2022 Latest Caselaw 4534 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Revision No. 1040 of 2006
                           ---------

Dharambir Prasad. ..... Petitioner Versus

1.The State of Jharkhand.

2.Sri Prabhat Kumar Verma ..... Opposite Parties

---------

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

      For the Petitioner       :
      For the State             : Mr. Arup Kr. Dey, APP
      For the O.P. No.2         : Ms. J.S.Mazumdar, Adv.
                                       ---------

06/Dated: 11th November, 2022

None appears for the petitioner even on repeated calls.

2. Order dated 23.09.2022 reads as follows:-

"05/23.09.2022 The instant application has been preferred by the petitioner against the judgment dated 15.05.2006 passed in Criminal Appeal No. 145 of 2005 by the learned Addl. Sessions Judge, Fast Track Court-V, Dhanbad, whereby the appellate court has set aside the conviction passed by the learned Judicial Magistrate, Ist Class, Dhanbad and remanded the matter under section 391 Cr.P.C. for recording the additional evidence and after recording the additional evidence the matter to be proceeded under Section 313 Cr. P.C.

2. Since the matter has been listed after a long gap, let a status report may be called for from the court concerned.

3. Put up this case on 11.11.2022."

3. Pursuant to the aforesaid status report has been

received indicating therein that on 23.01.2013 judgment was

pronounced and accused Prabhat Kumar Verma was

acquitted of the charge under Sections 406 and 420 IPC.

4. Having regard to the development, the instant

application is dismissed as infructuous.

(Deepak Roshan, J.) Amardeep/