Triloki Prasad vs The State Of Jharkhand
2022 Latest Caselaw 3955 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 236 of 2014
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Triloki Prasad ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Deepak Kumar, Advocate For the State : Mr. Sunil Kr. Dubey, Addl.P.P.

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Order No. 04: Dated: 26 September, 2022 th

Learned counsel for the parties is present. It is submitted that this Cr.M.P. has become infructuous because the concerned case has been disposed of and the sole appellant Triloki Prasad has been acquitted vide judgment dated 24.08.2018 in connection with Koderma P.S. Case No. 105 of 2013 corresponding to G.R. No. 476 of 2013.

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

(Navneet Kumar, J.) MM