Dinu Mahto vs The State Of Jharkhand .... ....Opp. ...
2024 Latest Caselaw 9226 Jhar

Jharkhand High Court

Dinu Mahto vs The State Of Jharkhand .... ....Opp. ... on 12 September, 2024

Author: Subhash Chand

Bench: Subhash Chand

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No. 7311 of 2024
Dinu Mahto, aged about 55 years, S/o Late Janki Mahto, R/o
Belunja, P.O. & P.S.-Chas, District-Bokaro .... ....Petitioner
                       Versus
The State of Jharkhand                     .... ....Opp. Party
                     --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Petitioner : Ms. Soumya Pandey, Advocate For the State : Mr. P.D. Agrawal, Spl. P.P.

--------

Order No. 02/ dated 12.09.2024 On behalf of petitioner learned Counsel Ms. Soumya

Pandey and on behalf of State, learned Spl. P.P. is present.

2. The learned Spl. P.P. for the State has submitted that the

petitioner-Dinu Mahto has been acquitted by the trial court in

Sessions Trial No. 31 of 2010 vide Judgment dated 01.07.2024.

3. The photo copy of the Judgment is produced by learned

Spl. P.P. for the State.

4. In view of the above, this Bail Petition of the petitioner has

become infructuous.

5. Accordingly, this Bail Application is dismissed as being

infructuous.

(Subhash Chand, J.) P.K.S