Sangeeta Devi vs The State Of Jharkhand
2023 Latest Caselaw 2192 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr. Rev. No. 1111 of 2017
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1. Sangeeta Devi

2. Sunita Devi

3. Bajrang Singh @ Bajran Singh

4. Vijay Soni

5. Sumit Kumar Singh ...... Petitioners Versus

1. The State of Jharkhand

2. Sumitra Kumari ...... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the petitioner : Mr. Ayush Kumar Verma, Advocate For the State : Mr. Azeemuddin, A.P.P.

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07/16.06.2023 From perusal of the report sent by Mr. Manoj Chandra Jha, Additional Judicial Commissioner-III, Ranchi, it appears that all the accused persons in this Criminal Revision Application have already been acquitted vide judgment dated 05.07.2019 by the learned Court below.

Under the circumstances, learned counsel for the petitioner seeks permission to withdraw this Criminal Revision No. 1111 of 2017 as it has become infructuous.

Learned counsel for the State raised no objection. Accordingly, the Criminal Revision No. 1111 of 2017 is dismissed as having become infructuous.

I.A. No. 2598 of 2019 is disposed of as not pressed for.

(Sanjay Prasad, J.) Kamlesh/