Jharkhand High Court
Sunil Sapru vs The State Of Jharkhand on 5 April, 2023
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 445 of 2013
1. Sunil Sapru
2. Sanjay Basu
3. Anil Kumar
4. Ashish Sachdeva
5. Sandeep Bhatia ... Petitioners
-Versus-
1. The State of Jharkhand
2. Leelawati Devi ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners : None
For the State : Mr. Prabir Kumar Chatterjee, S.P.P.
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05/05.04.2023 This petition has been filed for quashing the order dated 24.07.2012
passed in C.P. Case No.556 of 2011 (T.R. No.738 of 2012), pending in the court of the learned Judicial Magistrate, 1st Class, Hazaribagh.
Status report is on the record, which suggests that the learned court has vacated the stay and called upon the petitioners to appear, however, the petitioners have not appeared. The matter is pending before the learned trial court.
On repeated calls, nobody has responded on behalf of the petitioners. However, Mr. Prabir Kumar Chatterjee is present on behalf of the State.
It appears that the petitioners have lost interest in the matter. Accordingly, this petition is dismissed.
(Sanjay Kumar Dwivedi, J.) Ajay/