Jawed Manuwar @ Jawed Manwar @ ... vs The State Of Jharkhand
2023 Latest Caselaw 1887 Jhar

                                                1

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 1317 of 2014

        1. Jawed Manuwar @ Jawed Manwar @ Jawed Manowar
        2. Wasim Qamar
        3. Mrs. Roshan Ara                         ......               Petitioners
                              Versus

        1.The State of Jharkhand
        2.Mrs. Manju Sharma                                         ......     Opp. Parties

        CORAM:        HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
                                ---------

For the Petitioners : Mr. Mukesh Kumar, Advocate

For the State : Mr. Tapas Roy, A.P.P.

        For the O.P. No. 2          : Ms. Aanya, Advocate

        14/Dated: 02/05/2023

This petition has been filed for quashing the entire criminal proceeding

including order taking cognizance dated 17.12.2013 in connection with Sector-IV

P.S. Case No. 102 of 2012, corresponding to G.R. No. 1284 of 2012, pending in the

Court of learned Judicial Magistrate, Ist Class, Bokaro.

2. Status report is on record which suggests that the petitioner has

already been acquitted vide judgment dated 09.08.2019.

3. In view of status report, this petition has become infructuous.

4. Accordingly, this petition is dismissed as infructuous. Pending, I.A., if

any stands disposed of. Interim order is vacated.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/