Citation : 2023 Latest Caselaw 4057 Jhar
Judgement Date : 18 October, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 3157 of 2023
Moris Sliver ..... Petitioner
Versus
1. State of Jharkhand
2. Rozy Parween ..... Opposite parties
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner : None
For the State : Mr. B.N. Ojha, APP
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03/ 18.10.2023 No one appears for the petitioner.
2. Learned APP submits that the instant application for modification has become infructuous in view of the fact that petitioner has been acquitted vide judgment dated 09.10.2023, passed by the learned trial court in G.R. No. 1836 of 2023.
3. In view of the aforesaid development, this application stands dismissed as infructuous.
(Deepak Roshan, J.)
Pramanik/
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