Suraj Mahto vs The State Of Jharkhand
2025 Latest Caselaw 6277 Jhar

Jharkhand High Court

Suraj Mahto vs The State Of Jharkhand on 7 October, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                            ( 2025:JHHC:31106 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 910 of 2019
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Suraj Mahto, aged about 27 years, son of Chamra Mahto, resident of Village Namkom, Khunti, P.O. +P.S. -Khunti, District -Khunti. .... .... .... Petitioner Versus

1. The State of Jharkhand

2. Puja Devi @ Puja Kumari, wife of Suraj Mahto and daughter of Vijay Sao, resident of Village Lachragarh, Near Nag Temple, P.O.+P.S. Kolebira, District -Simdega.

.... .... .... Opp. Parties With Cr.M.P. No. 832 of 2019

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1. Chamra Mahto, aged about 50 years, son of Dom Mahto

2. Tetri Devi, aged about 55 years, wife of Chamra Mahto No. 1 and 2 are residents of Village Namkum, Khunti, P.O.+P.S. Khunti, District -Khunti

3. Gufal Mahto @ Bhupal Mahato, aged about 28 years, son of late Shibu Mahto, resident of Village Datia, P.O.+P.S.+District -Khunti.

4. Raj Kumar Ganjhu @ Raj Kumar Gaunjhu, aged about 27 years, son of Rijha Ganjhu @ Rijha Gaunjhu, resident of Village -Jamuwadag, P.O.+P.S.+District -Khunti.

.... .... .... Petitioners Versus

1. The State of Jharkhand

2. Puja Devi, wife of Suraj Mahto and daughter of Vijay Sao, resident of Village -Lachragarh, Near Nag Temple, P.O.+P.S.

-Kolebira, District -Simdega.

.... .... .... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mrs. Jasvindar Mazumdar, Advocate For the State : Mrs. Nehala Sharmin, Spl. P.P. For the O.P. No.2 : Mr. Sandeep Verma, Advocate

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Order No.05 Dated- 07.10.2025

Heard the parties.

The learned counsel for the petitioners submits that the petitioners seek permission of this Court to withdraw these criminal miscellaneous petitions as the prayer has become infructuous consequent upon judgment delivered in G.R. Case No. 322 of 2018.

Accordingly, these criminal miscellaneous petitions are dismissed as withdrawn.

(Anil Kumar Choudhary, J.) 07.10.2025 Sonu/Gunjan-