Laxman Nayak @ Sushil vs The State Of Jharkhand
2023 Latest Caselaw 2058 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             B.A. No.10988 of 2022

          Laxman Nayak @ Sushil                         .....   ... Petitioner
                                    Versus
          The State of Jharkhand                        .... .... Opp. Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Anjani Kumar, Advocate For the State : Mrs. Snehlika Bhagat, A.P.P.

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05/11.05.2023 This is the second bail application filed on behalf of the abovenamed applicant with prayer to release on bail in connection with S.T. Case No.148 of 2021 registered under Sections 341, 342, 448 and 376(D) of the Indian Penal Code pending in the court of learned Additional Sessions Judge-IV, West Singhbhum at Chaibasa.

At the very outset, learned counsel for the applicant submitted that the applicant has been acquitted by the learned trial court vide judgment dated 4th February, 2023, as such, this application has become infructuous.

In view of the aforesaid submission, the present bail application is dismissed as infructuous.

(Subhash Chand, J.) Rohit