Jharkhand High Court
Sripati Singh vs The State Of Jharkhand & Anr. .......... ... on 7 January, 2019
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M. P. No.1042 of 2010
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Sripati Singh. .......... Petitioner.
-Versus-
The State of Jharkhand & Anr. .......... Opp. Parties.
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. R. R. Tiwary, Advocate
For the State : APP
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Order No.06 Date: 07.01.2019
Learned counsel for the petitioner on instruction submits that the petitioner has died on 30th October, 2018 and the present petition has now become infructuous.
In view of the said submission, the present criminal miscellaneous petition is disposed of as infructuous.
(Rajesh Shankar, J.) Sanjay/