Anand Kumar vs The State Of Jharkhand
2024 Latest Caselaw 3526 Jhar

Jharkhand High Court

Anand Kumar vs The State Of Jharkhand on 2 April, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                      Cr. Rev. No. 305 of 2019

                     Anand Kumar, aged about 33 years, son of Shri Virender Yadav,
                     resident of At Village Koiri Bigha Hasauli, P.O. Kunda, P.S.
                     Aurangabad, District Aurangabad (Bihar).
                                                                ...    ...      Petitioner
                                          Versus
                      1. The State of Jharkhand.
                     2. Pinky Kumari, wife of Anand Kumar, resident of village at Ho.No.
                     240, Behind Big Bazaar, NH-33 Pardih, Mango, P.O. Mango, P.S.
                     Mango, Town Jamshedpur, District East Singhbhum Jamshedpur.
                                                    ...         ...    Opposite Parties
                           ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

                            For the Petitioner         : None
                            For the State              : Mr. Azeemuddin, APP
                                                 ---

06/02.04.2024         Nobody appears on behalf of the petitioner.

2. This petition has been filed challenging the order dated 22nd January 2019 passed in G.R. No. 17 of 2017 arising out of Mango P.S. Case No. 02 of 2017 by the learned Judicial Magistrate, Ist Class, Jamshedpur, whereby the learned Magistrate has been pleased to reject the discharge petition under section 239 of Cr.P.C. and the petitioner has been directed to appear physically on the next date fixed for framing of charge.

3. Learned counsel appearing on behalf of the opposite party- State has submitted that the case before the learned trial Court has already been concluded and the judgment dated 23rd June 2023 has already been passed. He submits that the present case has become infructuous.

4. Considering the aforesaid submission made by the learned counsel for the opposite party- State, this criminal revision petition is dismissed as infructuous.

5. Pending interlocutory application, if any, is closed.

6. Let a copy of this order be communicated to the learned court concerned through 'FAX'.

(Anubha Rawat Choudhary, J.) Pankaj