Citation : 2023 Latest Caselaw 2918 Jhar
Judgement Date : 16 August, 2023
IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1544 of 2014
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Deepak Sahu @ Deepak Gupta .... 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. Rajesh Kumar, Advocate For the State :- Mr. Achinto Sen, Advocate
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6/16.08.2023 This matter relates to Lohardaga P.S.Case No.121 of 2013,
G.R. No.505 of 2013, pending in the court of learned Chief Judicial
Magistrate, Lohardaga.
2. Status report is on the record which suggest that the
accused persons have been acquitted by the judgment dated 13.05.2022.
3. In view of status report, this petition has become
infructuous.
4. This petition is dismissed as infructuous.
5. Let the case diary be sent back to the learned court
forthwith.
( Sanjay Kumar Dwivedi, J.)
SI/
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