Gangadhar Mahto @ Gangadhar ... vs The State Of Jharkhand
2023 Latest Caselaw 1582 Jhar

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr.M.P. No. 3301 of 2013
      1. Gangadhar Mahto @ Gangadhar Mahato
      2. Nikhil Trivedi @ Nikhil B. Trivedi          ..... ... Petitioners
                                    Versus
      1. The State of Jharkhand.
      2. Divisional Forest Officer,
         Dhanbad Forest Division, Dhanbad.           ..... ...       Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. A.K. Mehta, Advocate. For the State : Mrs. Ruby Pandey, A.P.P.

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05/ 12.04.2023 This petition has been filed for quashing of the order dated 14.03.2011, by which, cognizance for the offence under Section 33 of the Indian Forest Act has been taken against the petitioners, in connection with BF Case No. 25 of 2010, pending in the court of learned Judicial Magistrate, 1st Class, Dhanbad.

Status report is available on record, which suggests that the petitioners have been acquitted of the charges leveled against them by the judgment dated 13.03.2019.

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

(Sanjay Kumar Dwivedi, J.) Amitesh/-