Umesh Kumar Mandal @ Umesh Mandal vs The State Of Jharkhand
2024 Latest Caselaw 9180 Jhar

Jharkhand High Court

Umesh Kumar Mandal @ Umesh Mandal vs The State Of Jharkhand on 11 September, 2024

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 2555 of 2024


           1. Umesh Kumar Mandal @ Umesh Mandal, age about 20 years, S/o
              Late Nero Mandal.
           2. Satendra Kumar Mandal @ Satyendra Mandal, Son of Parmanand
              Mandal @ Kati Mandal, age about 25 years, Both Resident of Village
              Ghosko, P.O.-Budhudih, P.S. -Ahilyapur, District -Giridih.
           3. Daleshwar Mandal, age about 30 years, S/o Nunulal mandal, R/o
              Village Ahilyapur, P.O. and P.S. -Ahilyapur, District -Giridih.
                                                ....               Petitioners
                                      Versus
           The State of Jharkhand
                                                ....                Opp. Party

                                      PRESENT

                HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
                                      .....

For the Petitioners : Mr. Kaushal Kishor Mishra, Advocate For the State : Mrs. Vandana Bharti, Addl. P.P. .....

By the Court:-

1. Heard the parties.

2. This criminal miscellaneous petition has been filed invoking the

jurisdiction of this Court under Section 528 of the B.N.S.S., 2023

with a prayer for quashing the order dated 28.06.2024, passed in

connection with Ahilyapur P.S. Case No. 47 of 2023 by learned

Additional Sessions Judge-II-cum-Special Judge (Cyber Crime),

Giridih whereby and where under the learned Additional

Sessions Judge-II-cum-Special Judge (Cyber Crime), Giridih has

directed to issue the proclamation under Section 82 Cr.P.C. inter-

alia against the petitioner and the said case is now pending in the

court of learned Additional Sessions Judge-II-cum-Special Judge

(Cyber Crime), Giridih.

3. The learned counsel for the petitioner submits that the self-same

prayer made by the petitioner in this criminal miscellaneous

petition has already been allowed by this Court vide judgment

dated 19.08.2024 in Cr.M.P. No. 2362 of 2024. Hence, it is

submitted that the prayer of the petitioner has become

infructuous.

4. Accordingly, this criminal miscellaneous petition is dismissed

being infructuous.

(Anil Kumar Choudhary, J.)

High Court of Jharkhand, Ranchi Dated the 11th September, 2024 AFR/Sonu-Gunjan/-