Ravindra Kumar @ Aakash vs The State Of Jharkhand
2023 Latest Caselaw 1501 Jhar

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr.M.P. No. 1305 of 2013
       1. Ravindra Kumar @ Aakash
       2. Marry Fulkariya
       3. Sushma Tiru                                   ..... ... Petitioners
                                     Versus
       1. The State of Jharkhand.
       2. Sita Swasi                                    ..... ...      Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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       For the Petitioners        :        None.
       For the State              :        Mr. V.S. Sahay, A.P.P.
       For the O.P. No. 2         :        Mr. A.K. Agrawal, Advocate.
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11/ 05.04.2023      This petition has been filed for quashing of the entire criminal

proceeding including the order taking cognizance dated 05.07.2012, passed by the learned Judicial Magistrate, 1st Class, Ranchi, in connection with S.T. No. 688 of 2012 (arising out of Jagarnathpur P.S. Case No. 177 of 2011), pending in the court of learned Additional Judicial Commissioner, Ranchi.

The status report is available on record, which suggests that argument was concluded on 30.07.2022 and the case was also fixed for judgment on 12.08.2022.

In view of the status report, this petition has become infructuous. Accordingly, the same is dismissed as infructuous.

Pending I.A., if any, stands dismissed.

(Sanjay Kumar Dwivedi, J.) Amitesh/-