Mahadeo Yadav @ Mahadev Yadav vs The State Of Jharkhand ... ... ... ... ... ...
2024 Latest Caselaw 1629 Jhar

Jharkhand High Court

Mahadeo Yadav @ Mahadev Yadav vs The State Of Jharkhand ... ... ... ... ... ... on 17 February, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Revision No. 603 of 2022
          Mahadeo Yadav @ Mahadev Yadav ...          ...  ... ... Petitioner
                                  Versus
          The State of Jharkhand ...        ...    ...     ...    ...   ... Opp. Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner: None.

For the State: Mr. Vishwanath Roy, Spl. P.P.

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th Dated: 17 February, 2024 This petitioner has filed for setting aside the order dated 08.06.2022 passed by learned District & Addl. Sessions Judge-II, Koderma in S.T. No.18 of 2015, arising out of Koderma P.S. Case No. 176 of 2014, corresponding to G.R. No.1217 of 2014, whereby and whereunder the learned Court below has allowed the petition dated 06.06.2022 filed on behalf of the prosecution in continuation of his earlier petition dated 10.05.2022 to mark the S.F.S.L. Report No.43/15, Ranchi dated 31.05.2016 in original as a public document.

2. Nobody appears on behalf of the petitioner in spite of repeated calls. The petition has remained defective.

3. Learned counsel for the State submits that the final judgment in the case has been passed on 18th May, 2023 by the learned trial court during pendency of the present case and therefore the present case has become infructuous.

4. Considering the aforesaid submissions, this petition is dismissed as infructuous.

5. Let this order be communicated to the Court concerned at once.

(Anubha Rawat Choudhary, J) Manoj/-