Nirmala Besra vs The State Of Jharkhand & Anr
2023 Latest Caselaw 2970 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 3502 of 2021
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Nirmala Besra .... .... .... Petitioner Versus The State of Jharkhand & Anr. .... .... .... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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       For the Petitioner           : None
       For the State                : Mr. B.N. Ojha, Addl. P.P.
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       Order No.06 Dated- 17.08.2023

No one turns up on behalf of the petitioner in-spite of repeated calls. Learned Addl. P.P. submits that since the SC/ST Case No. 02 of 2012 has been disposed of vide the judgment dated 23.03.2022 passed by the Additional Sessions Judge-1st-cum- Spl. Judge, Godda. Hence, this criminal miscellaneous petition has become infructuous.

Accordingly, this criminal miscellaneous petition is dismissed being infructuous.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)