Rohit Yadav vs State Of Jharkhand
2023 Latest Caselaw 904 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(Cr.) No. 283 of 2014
                                     ---------

Rohit Yadav ... ... Petitioner Versus

1. State of Jharkhand

2. The Inspector General of Police (North Chottanagpur Area), P.O. + P.S. + District- Bokaro

3. The Superintendent of Police, Dhanbad ... ... Respondents

---------

CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

---------

           For the Petitioner           : None
           For the Respondents          : Mr. Prabhat Kumar, S.C.-II
                                     ---------

04/24.02.2023 None appears on behalf of the petitioner. However, Mr. Prabhat Kumar, learned S.C.-II for the respondents is present.

In this writ application, a prayer has been made for conclusion of investigation in connection with Katras P.S. Case No. 367/2013 and a challenge to the order dated 24.07.2014 passed by the respondent no. 2 by which the arrest of the accused persons were stayed till the submission of the supervision note.

At the outset, learned S.C.-II has submitted that Katras P.S. Case No. 367/2013 has come to its logical conclusion as judgment has already been delivered by the learned trial court on 13.01.2020.

In view of the above, therefore, the prayer made in this writ application has become infructuous and this writ application accordingly stands disposed off.

(Rongon Mukhopadhyay, J.)

Alok/-