Amit Kumar @ Vicky vs The State Of Jharkhand
2023 Latest Caselaw 1906 Jhar

Citation : 2023 Latest Caselaw 1906 Jhar
Judgement Date : 3 May, 2023

Jharkhand High Court

Amit Kumar @ Vicky vs The State Of Jharkhand on 3 May, 2023

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr.M.P. No. 1705 of 2014
      1. Amit Kumar @ Vicky
      2. Prahlad Das
      3. Sasti Kumar Das @ Santosh Kumar Das
      4. Shambhu Das @ Shambhu Kumar Das
      5. Sumanti Devi                                  ..... ... Petitioners
                                Versus
      1. The State of Jharkhand.
      2. Khushbu Kumari                                ..... ...    Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. S.K. Deo, Advocate. For the State : Mr. Shailesh Kumar Sinha, A.P.P. For the O.P. No. 2 : Mr. Mohan Kumar Dubey, Advocate.

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08/ 03.05.2023 This petition has been filed for quashing of the entire criminal proceeding including the order taking cognizance dated 25.06.2014, in connection with Madhupur P.S. Case No. 304 of 2013 corresponding to G.R. No. 799 of 2013 [P.C.R. Case No. 133 of 2014], pending in the court of learned Sub-Divisional Judicial Magistrate, Madhupur.

2. Status report is available on record, which suggests that the case has already been disposed of by the judgment dated 29.06.2022.

3. In view of the status report, this petition has become infructuous. As such, the same is dismissed as infructuous. Pending I.A., if any, stands dismissed.

(Sanjay Kumar Dwivedi, J.) Amitesh/-