Jharkhand High Court
State Of Jharkhand Thr S.P.Special ... vs Krishna Mishra on 9 October, 2015
Author: R.R. Prasad
Bench: R.R. Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M. P. No. 317 of 2008
State through Superintendent of Police, Special Police
Establishment, CBI, Dhanbad ... ... Petitioner
Versus
Krishna Mishra ... ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE R.R. PRASAD
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For the C.B.I. : Mr. K.P. Deo, Advocate
For the O.P. : Mrs. Supriya Dayal, Advocate
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5/09.10.2015Learned counsel for the opposite party submits that as the opposite party has been convicted, this application has become infructuous.
In view of the submission made on behalf of the opposite party, this application stands dismissed as infructuous.
(R.R. Prasad, J.) AKT