Dr. Diwakar Kamat vs The State Of Jharkhand
2026 Latest Caselaw 1040 Jhar

Citation : 2026 Latest Caselaw 1040 Jhar
Judgement Date : 12 February, 2026

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Jharkhand High Court

Dr. Diwakar Kamat vs The State Of Jharkhand on 12 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                               ( 2026:JHHC:3923 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.1271 of 2015
                                ------

Dr. Diwakar Kamat, S/o Sri Subansh Lal Kamat permanent resident of Village Ekma, P.O.-Ekma, P.S.-Supaul, Dist.-Supaul, Bihar, at present resident of Civil Surgeon, Sahebganj, P.O.-Sahebganj, P.S.- Sahebganj, District Sahebganj.

                                            ...            Petitioner
                                Versus
    1. The State of Jharkhand

2. Bansi Badan Ray S/o Late Chitranjan Ray, R/o Naya Bazar, Rajmahal, P.O. + P.S.-Rajmahal, Dist.-Sahebganj.

                                            ...           Opposite Parties

                                     With
                          Cr.M.P. No.2121 of 2016
                                     ------

Dr. Sanjay Kumar Sidharth, S/o Sri Suresh Yadav, permanent resident of Village Ghonghimath, P.O. Kabar, P.S.-Anti, Dist.-Gaya (Bihar), at present Medical Officer, Sadar Hospital Chatra, P.O. Chatra, P.S-Chatra, District-Chatra.

                                                ...            Petitioner
                                     Versus
        1. The State of Jharkhand

2. Banshi Badan Roy S/o Late Chitranjan Roy, R/o Naya Bazar, Rajmahal, P.O. + P.S.-Rajmahal, Dist.-Sahebganj.

                                                ...           Opposite Parties
                                      ------

CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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             For the Petitioners    : None
             For the State          : Ms. Sushma Aind, Addl.P.P.

: Mr. Suraj Deo Munda, Addl.P.P

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Order No:-07 Dated:-12-02-2026 No one turns up on behalf of the petitioners in spite of repeated calls. Learned Addl.P.Ps. appearing for the State submits that there is no merit in these cases, hence, the petitioners are not diligent in prosecuting these cases.

Accordingly, these cases are dismissed for non-prosecution.

(Anil Kumar Choudhary, J.) 12/02/2026 Abhiraj/