Imani Ansari vs The State Of Jharkhand & Anr
2024 Latest Caselaw 4805 Jhar

Jharkhand High Court

Imani Ansari vs The State Of Jharkhand & Anr on 2 May, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              Cr. Revision No. 422 of 2019

        Imani Ansari                                    ...    ...      Petitioner
                                           Versus
        The State of Jharkhand & Anr.                   ...    ...     Respondents

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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06/02nd May2024

1. Learned counsel for the parties are present.

2. Learned counsel for the Opposite Party No. 2 submits that present case has become infructuous as the trial of the accused persons who were facing the trial, have been acquitted.

3. A copy of the judgment of acquittal has been produced by the Opposite Party No. 2.

4. Learned counsel for the petitioner submits that the petition under Section 319 Cr.P.C. was rejected and therefore, the Opposite Party No. 2 did not face the trial. He submits that the petition under Section 319 Cr.P.C. is still required to be considered.

5. Learned counsel for the Sate also submits that she shall examine as to whether the present case has become infructuous.

6. Post this case on 09th May 2024.

(Anubha Rawat Choudhary, J.) Aditi