Yogendra Saw vs The State Of Jharkhand & Anr
2023 Latest Caselaw 10 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. M.P. No.156 of 2018
                             With
                        Cr. M.P. No.166 of 2018
                             With
                        Cr. M.P. No.189 of 2018

        Yogendra Saw                              .....   Petitioner
                                                          (In all cases)
                              Versus
        The State of Jharkhand & Anr.             ....      Opposite Parties

               CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

        For the Petitioner            :     None
        For the State                 :     Mr. Pankaj Kumar, P.P.
                                            Mrs. Priya Shrestha, Spl. P.P.
                                            Mr. Anup Pawan Topno, APP
                                 -----

5/02.01.2023 Nobody appears on behalf of petitioner.

Learned respective counsels on behalf of the State are present. Let their names appearing on behalf of the state be reflected in the cause list.

It has been pointed out by learned P.P. Mr. Pankaj Kumar appearing on behalf of the state that Tandwa P.S. Case No. 93 of 2015 dated 19.06.2015 registered against 21 accused persons for the offence punishable under section 147,148,149,353 & 427 of IPC pending in the concerned court below has been disposed of by the judgement dated 27.07.2022, where the petitioner Yogendra Saw was one of the accused and he was acquitted and discharged from the liabilities of bail bonds. Photocopy of the order has been furnished by the learned P.P. appearing on behalf of the state before this court. Let it be kept on record.

Having taken into consideration the aforesaid submission, this Cr.M.P. No. 156 of 2018 has become infructuous.

Accordingly, this Cr.M.P. is dismissed.

Cr. M.P. No.166 of 2018 Nobody appears on behalf of the petitioner in this case. Learned P.P. on behalf of the state is present and furnished a copy of the case

status as available on the website of e-court, by which, it appears that the case is pending at the evidence stage.

Last opportunity is given for appearance and to argue in this case on behalf of the petitioner, failing which, appropriate order shall be passed.

Cr. M.P. No.189 of 2018 Nobody appears on behalf of the petitioner in this case also. Learned P.P. assisted by learned APP are present and furnished a copy of the judgment dated 29th June 2022 in connection with Tandwa P.S. Case No. 97 of 2015 dated 25.06.2015 registered under section 147,148,149, 341, 386, 387, 323, 506, 427 & 353 of IPC against several persons including this petitioner as one of the accused. It appears from the judgment dated 29th June 2022 that the case pending in the court below vide Tandwa P.S. Case No. 97 of 2015 dated 25.06.2015 registered under section 147,148,149, 341, 386, 387, 323, 506, 427 & 353 of IPC has been disposed of, under which, the petitioner Yogendra Saw has been acquitted and he is discharged from the liabilities of bail bond and as such this Cr.M.P. has also become infructuous. Let a copy of the judgment dated 29th June 2022 be kept on record.

Accordingly this Cr.M.P. is dismissed and the I.A. No. 7028 of 2028 is also disposed of.

(Navneet Kumar, J.) R.Kumar