Ved Prakash vs The State Of Jharkhand
2023 Latest Caselaw 1984 Jhar

Citation : 2023 Latest Caselaw 1984 Jhar
Judgement Date : 8 May, 2023

Jharkhand High Court

Ved Prakash vs The State Of Jharkhand on 8 May, 2023

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr.M.P. No. 1980 of 2014
              Ved Prakash                                      .....     ...   Petitioner
                                Versus
      1. The State of Jharkhand.
      2. Tribhuwan Nath Pandey                        ..... ...    Opposite Parties
                                --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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      For the Petitioner        :        None.
      For the State             :        Mr. S.K. Shukla, A.P.P.
                                ------

04/ 08.05.2023 Nobody has responded on behalf of the petitioner in spite of repeated calls. Learned A.P.P. for the State is present.

2. This petition has been filed for quashing of the entire criminal proceeding including the order taking cognizance dated 03.01.2014, in connection with Sakchi P.S. Case No. 273 of 2013 corresponding to G.R. No. 3704 of 2013, pending in the court of learned Chief Judicial Magistrate, Jamshedpur.

3. Status report is available on record, which suggests that the judgment has already been pronounced in the case.

4. In view of the status report, this petition has become infructuous. As such, this petition is dismissed as infructuous.

(Sanjay Kumar Dwivedi, J.) Amitesh/-