Charku Bhuiyan vs The State Of Jharkhand
2023 Latest Caselaw 1963 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 1781 of 2014
                    Charku Bhuiyan                                 ... Petitioner
                                          -Versus-
               1.   The State of Jharkhand
               2.   Smt. Sarita 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 O.P. No.2             : Mr. Aashish Kumar, Advocate
                                                -----

04/05.05.2023        On repeated calls, nobody has responded on behalf of the petitioner.

Learned counsel for the State and opposite party no.2 are present.

2. This petition has been filed for quashing the order dated 18.06.2014

passed by the learned Additional Sessions Judge-I, Hazaribagh in Criminal

Revision No.274/2012, whereby, he has affirmed the order dated

10.09.2012 passed in Complaint Case No.1839/2009 by the learned Judicial

Magistrate, 1st Class, Hazaribagh, pending in the court of the learned

Judicial Magistrate, 1st Class, Hazaribagh.

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

delivered on 12.04.2021 in which the petitioner was convicted and against

the said judgment, criminal appeal was filed by the petitioner, which was

also dismissed and the petitioner has not surrendered and non-bailable

warrant has been issued against the petitioner.

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

5. Accordingly, this petition is dismissed as infructuous.

(Sanjay Kumar Dwivedi, J.) Ajay/