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Jharkhand High Court

Mahendra Nath Sharma vs State Of Jharkhand & Anr on 1 April, 2011

IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           Cr.M.P.No.1191 of 2008
              Mahendra Nath Sharma. ...       ... ... ...Petitioner(s)
                                 -Versus-
              The State of Jharkhand & Anr. ...     ...   ...Opp. Parties
                                 ------------
              CORAM:       THE HON'BLE MR. JUSTICE D.K.SINHA


            For the Petitioner(s):        None.
            For the State:                A.P.P.
                                 -------------
06/ 01.04.2011

None appears on call on behalf of the petitioner to press this petition.

It is evident that when this petition was called out on 10.03.2011, nobody had appeared and therefore this Court has reason to believe that the petitioner has lost interest in this case and this petition is pending since 2008.

Accordingly, this petition is dismissed for non-prosecution.

[D.K.Sinha,J.] P.K.S.