Raj Kumar Sah vs The State Of Jharkhand
2023 Latest Caselaw 2877 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 852 of 2014

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      Raj Kumar Sah                                     .... Petitioner
                                   --   Versus    --
      The State of Jharkhand                            .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. C.D.Singh, Advocate For the State :- Mr. Shailesh Kumar Sinha, Advocate

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5/14.08.2023 The matter relates to Sahibganj (T) P.S.Case No.225 of

2012, G.R. No.632 of 2012, pending in the court of learned Chief Judicial

Magistrate, Sahibganj.

2. Status report is on record which suggest that the case is

disposed of by the learned Additional Sessions Judge-III, Sahebganj vide

judgment dated 04.12.2021.

3. In view of the status report, this writ petition has become

infructuous.

4. Accordingly, this petition is dismissed as infructuous.

( Sanjay Kumar Dwivedi, J.)

SI/