Ashwani Kumar @ Anshu vs The State Of Jharkhand
2022 Latest Caselaw 4201 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Criminal Revisional Jurisdiction)
               Criminal Revision No. 1233 of 2016
1. Ashwani Kumar @ Anshu, s/o Krishna Prasad, r/o Naya Road,
Phusro, besides Lal Mohan Petrol Pump, PO & PS-Bermo, District-
Bokaro.
2. Baban Pandey, s/o Mathura Pandey, r/o Village-Suriya,
Bagodih, PO & PS-Suriya, District-Giridih.    ... Petitioners

                               Versus

The State of Jharkhand                             ... Opposite Party

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioners         : Mr. Nishant Kr. Roy, Advocate
For the State               : Mr. Pankaj Kumar Mishra, APP
                               ---------

Order No. 08/Dated: 14th October 2022

The petitioners have challenged the judgment dated 14 th June 2016 passed in Criminal Appeal No. 24 of 2016.

The appellate Court has set aside the judgment of conviction of the petitioners in G.R. Case No. 532 of 2009 which led to T.R No. 27 of 2016 and remitted the matter back to the trial Court for a trial afresh.

Mr. Nishant Kr. Roy, the learned counsel for the petitioners informs the Court that during pendency of the present criminal revision petition trial in T.R No. 27 of 2016 has concluded and the petitioners have been convicted.

In view of the aforesaid development, the learned counsel for the petitioners submits that the present criminal revision petition has been rendered infructuous.

Accordingly, Criminal Revision No. 1233 of 2016 is disposed of having been rendered infructuous.

(Shree Chandrashekhar, J.)

Amit/