Sabita Nandi @ Sabita vs The State Of Jharkhand
2023 Latest Caselaw 3795 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 2660 of 2016
               1.   Sabita Nandi @ Sabita
               2.   Sanjukta Mandal @ Puchi
               3.   Samita Ghosh @ Budo @ Sumita Ghosh                ... Petitioners
                                          -Versus-
               1.   The State of Jharkhand
               2.   Rumy Dutta @ Rumi Dutta                           ... Opposite Parties
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

               For the Petitioners       : None
               For the State             : None
               For O.P. No.2             : Mr. Chandan Kumar, Advocate
                                                -----

04/06.10.2023        On repeated calls, neither the counsel for the petitioners nor the

counsel for the State is present.

2. Learned counsel appearing for opposite party no.2 submits that this

matter has become infructuous as the matter has already been disposed of

by the learned Court and final judgment has already been passed convicting

the husband-Sankar Kumar Datta and rest of the accused persons have

been acquitted.

3. In view of his such submission, this petition is dismissed as

infructuous.

4. Pending I.A., if any, is disposed of.

(Sanjay Kumar Dwivedi, J.) Ajay/