Ajit Kumar Dutta vs The State Of Jharkhand
2023 Latest Caselaw 1227 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1103 of 2011

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Ajit Kumar Dutta, son of late Gour Chandra Dutta, resident of village Panchkarhia Bazzar, P.O. Panchkarhia Bazzar, PS Barhet, District Sahibganj .... Petitioner

-- Versus --

The State of Jharkhand .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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       For the Petitioner         :-     Mr. Rajeeva Sharma, Sr.Advocate
                                         Ms. Rita Kumari, Advocate
       For the State              :-     --
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13/20.03.2023        Status report is on the record which suggest that by order

dated 13.10.2020 Barhait P.S.Case No.68 of 2006, G.R. No.401 of 2006

has already been disposed of by judgment dated 13.10.2020 and

P.C.R.No.220 of 2013 has already been disposed of by judgment dated

18.05.2015.

Mr. Sharma, the learned counsel appearing for the

petitioner submits that the case has already been disposed of in view of

the status report.

In view of the status report, this petition has become

infructuous.

Accordingly, this petition has to be dismissed.

( Sanjay Kumar Dwivedi, J.)

SI/,