Renu Kumari Srivastava @ Renu ... vs The State Of Jharkhand
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Jharkhand High Court

Renu Kumari Srivastava @ Renu ... vs The State Of Jharkhand on 24 November, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                           Neutral Citation No. ( 2025:JHHC:34969 )


             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr.M.P. No. 1737 of 2021

Renu Kumari Srivastava @ Renu Srivastava , wife of Sri Vijay Kumar Srivastava,
resident of Road No.10, Jagarnathpur, Gamhariya, PO +PS Gamhariya, District
Seraikella (Kharsawan).                                ... Petitioner
                                  Versus
      1. The State of Jharkhand
      2. Vijay Kumar Srivastava son of Late Kamta Prasad, resident of 62/2/2,
          Housing Colony Bagbera, PO +PS Bagbera, District East Singhbhum
          (Jamshedpur).
                                                ...          Opp. Parties
                              ---

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

---

      For the Petitioner        : None
      For the State             : Mr. Prabir Chatterjee, Spl.P.P.
                                ---
06/24.11.2025

None appears on behalf of the petitioner. Mr. Prabir Chatterjee, learned Spl.P.P. is present.

This application has been preferred by the petitioner for cancellation of bail granted to the opposite party no.2.

Pursuant to the order dated 25.09.2025, the status report which was called for has been received and a perusal of which reveals that judgment has already been passed on 24.09.2024 in which the opposite party no.2 has been acquitted from the charges levelled against him.

In view of the above, therefore, nothing survives in the present application which accordingly stands dismissed.

(RONGON MUKHOPADHYAY, J.)

Dated: 24.11.2025 S.B.