Ananta Lal Mandal vs The State Of Jharkhand
2023 Latest Caselaw 1540 Jhar

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cr.M.P. No. 2367 of 2012
              Ananta Lal Mandal
              @ Anant lal Mandal                              .....   ...     Petitioner
                                   Versus
      1. The State of Jharkhand.
      2. Officer-in-Charge,
         Kundahit Police Station, Jamtara.            ..... ...     Opposite Parties
                                --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Rajeeva Sharma, Sr. Advocate.

      For the State             :        Mr. Tapas Roy, A.P.P.
                                ------

10/ 10.04.2023 This petition has been filed for quashing of the order dated 27.07.2012, passed by the learned S.D.J.M., Jamtara, in O.C.R. Case No. 10 of 2012, whereby cognizance for the offence under Sections 182/211 of the IPC has been taken against the petitioner, pending in the court of learned SDJM, Jamtara.

Status report is available on record, which suggests that P.C.R. Case No. 222 of 2012 [arising out of O.C.R. Case No. 10 of 2012] was registered in the light of protest-cum-complaint petition, which was allowed vide order dated 27.07.2012 and after enquiry, cognizance has been taken against all ten accused persons and after completion of trial, the aforesaid PCR case has been disposed of by the then learned ACJM, Jamtara, vide judgment dated 21.11.2017.

Learned senior counsel appearing for the petitioner submits that in view of the status report, this petition has become infructuous.

Mr. Roy, learned Spl.P.P. appearing for the State also accept the said submission.

In view of the above, this petition is dismissed as infructuous.

(Sanjay Kumar Dwivedi, J.) Amitesh/-