Manoj Mahrotra vs The State Of Jharkhand
2025 Latest Caselaw 2429 Jhar

Jharkhand High Court

Manoj Mahrotra vs The State Of Jharkhand on 5 February, 2025

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. M. P. No. 1218 of 2019

Manoj Mahrotra, aged about 49 years, proprietor of M/S Gyan Bharti
Prakashan, S/o Radhelal Mahrotra, R/o 78 Cotton ST, Burrabazar, PO
+ PS - Barabazar, District - Kolkata (West Bengal).
                                                 ..... Petitioner
                         Versus
1. The State of Jharkhand.
2. Kamlendu Shukla, S/o late Tapa Nath Shukla, R/o House No. 18,
   Road No. 11, Kagal Nagar, Cooperative Colony, PO + PS - Sonari,
   District - Jamshedpur (East Singhbhum).       ..... Opp. Parties
                          ---------

CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

--------

For the Petitioner       : None
For the State            : Mr. Azeemuddin, APP
                         ---------
                         th

Order No.07 /Dated: 05 February, 2025

1. Learned counsel for the Opp. Parties Mr. Azeemuddin, is present.

2. It appears that petitioner has no interest in pursuing the matter,

therefore, this criminal misc. application is dismissed for non- prosecution.

3. Let a copy of this order / judgment along with Trial Court's

records, be sent back to the Court concerned for information and needful.

(Pradeep Kumar Srivastava, J.) Aditi