Maqsood Alam vs Union Of India Through
2023 Latest Caselaw 2305 Jhar

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P.(Cr.) No. 214 of 2019
              Maqsood Alam                                     .....   ...   Petitioner
                                  Versus
      Union of India through
      Central Bureau of Investigation & Ors.          ..... ...     Respondents
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. A. Allam, Sr. Advocate. For the State : Mr. R.R. Verma, A.C. to S.C.-III.

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06/ 13.07.2023 This petition has been filed for a direction to transfer the investigation of Seraikella P.S. Case No. 77 of 2019 to the Central Bureau of Investigation.

2. Mr. Allam, learned senior counsel appearing for the petitioner submits that this matter may kindly be taken up after two weeks to enable him to file an appropriate amendment petition.

3. Mr. Verma, learned A.C. to S.C.-III appearing for the State submits that the case has already been tried and the accused persons have been convicted by the judgment dated 05.07.2023 and the case has already been disposed of.

4. In view of the above, it transpires that the case has already been decided by the learned court and the accused persons have been convicted. As such, this petition has become infructuous.

5. Accordingly, this petition is dismissed as infructuous.

6. If the petitioner is aggrieved with the judgment, the remedy is elsewhere and not in the present case.

(Sanjay Kumar Dwivedi, J.) Amitesh/-