Ravindra Nath Mahto vs The State Of Jharkhand
2023 Latest Caselaw 1281 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 2810 of 2012
                    Ravindra Nath Mahto                            ... Petitioner
                                          -Versus-
               1.   The State of Jharkhand
               2.   Jyoti Verma                                    ... Opposite Parties
                                               -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

               For the Petitioner        : None
               For the State             : Mr. Vishwanath Roy, S.P.P.
                                               -----

04/22.03.2023        Nobody appears on behalf of the petitioner.

Status report is on the record, which suggests that the judgment was

pronounced on 31.01.2017 and the accused person was acquitted by the

learned court.

In that view of the matter, this petition has become infructuous.

Accordingly, this petition is dismissed as infructuous.

(Sanjay Kumar Dwivedi, J.) Ajay/