Dinesh Mandal @ Kuldip Mandal vs The State Of Jharkhand
2024 Latest Caselaw 9551 Jhar

Jharkhand High Court

Dinesh Mandal @ Kuldip Mandal vs The State Of Jharkhand on 23 September, 2024

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No. 2722 of 2024


               Dinesh Mandal @ Kuldip Mandal, aged about 24 years, son of
               Katilal Mandal, resident of Village-Ghosko, P.O.-Budhudih, P.S.-
               Ahilyapur, Dist.-Giridih (Jharkhand)
                                                 ....              Petitioner
                                       Versus
           The State of Jharkhand
                                                 ....               Opp. Party

                                       PRESENT

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

For the Petitioner : Mr. Kamdeo Pandey, Advocate For the State : Mr. Shailendra Kr. Tiwari, Spl. 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 23rd September, 2024 AFR/Sonu-Gunjan/-