Manoj Kumar Sahu @ Munna vs The State Of Jharkhand
2023 Latest Caselaw 2923 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
                                ----

Cr.M.P. No. 2700 of 2014

----

      Manoj Kumar Sahu @ Munna                          .... Petitioner
                             --         Versus    --
      The State of Jharkhand                            .... Opposite Party
                                          ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioner :- ------

For the State :- Mr. Suraj Deo Munda, Advocate

----

8/16.08.2023 On repeated call nobody has responded on behalf of the

petitioner.

2. The learned counsel for the respondent State is present and

he submits that the judgment has already been delivered by order dated

24.3.2018 and the accused persons have been acquitted.

3. In view of such submission, this petition has become

infructuous.

4. Accordingly, this petition is dismissed as infructuous.

( Sanjay Kumar Dwivedi, J.)

SI/