Lakhendra Singh vs The State Of Jharkhand
2023 Latest Caselaw 1886 Jhar

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr.M.P. No. 1465 of 2014
              Lakhendra Singh
              @ Umesh Singh                                    .....   ...   Petitioner
                                Versus
      1. The State of Jharkhand.
      2. Champa Devi                                  ..... ...     Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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      For the Petitioner        :        None.
      For the State             :        Mr. Tapas Roy, A.P.P.
      For the O.P. No. 2        :        Mr. Shankar Singh, Advocate.
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06/ 02.05.2023 This petition has been filed for quashing of the order dated 08.05.2014, passed by the learned Principal Sessions Judge, Giridih, in Criminal Revision No. 31 of 2014, whereby the learned revisional court has affirmed the order dated 11.03.2014, passed by the learned Chief Judicial Magistrate, Giridih, in connection with Giridih (T) P.S. Case No. 74 of 2005 corresponding to G.R. No. 460 of 2005, pending in the court of learned Chief Judicial Magistrate, Giridih.

2. Status report is available on record, which suggests that the case has been fixed for argument on 18.11.2022.

3. Learned counsel appearing for the O.P. No. 2, on instruction, submits that the argument has been concluded and judgment has been passed, wherein petitioners have been acquitted.

4. In view of such submission, this petition has become infructuous. Accordingly, this petition is dismissed as infructuous. Pending I.A., if any, stands dismissed.

(Sanjay Kumar Dwivedi, J.) Amitesh/-