Jharkhand High Court
Joy Chail vs State Of Jharkhand on 12 December, 2018
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 1177 of 2013
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1. Joy Chail
2. Ashish Chail @ Ashish Kr. Chail
3. Dulal Chail @ Dulal Kr. Chail
4. Ashim Chail @ Ashim Kr. Chail
5. Anup Chail @ Anup Kr. Chail
6. Sanat Chail @ Sanat Kr. Chail ... ... Petitioners Versus
1. State of Jharkhand
2. Durga Das Chail ... ... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioners : Mr. Nilesh Kumar, Advocate For the State : Mr. Tapas Roy, A.P.P.
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03/12.12.2018 The status report has been submitted by the learned A.P.P. from which it appears that on the basis of compromise the case has been disposed of.
In such circumstance, nothing survives in the present application which accordingly stands disposed of.
The status report produced by the learned A.P.P. at Bar be kept on the record.
(Rongon Mukhopadhyay, J.) Umesh/-