Jharkhand High Court
Ramadoss Ramaswamy vs The State Of Jharkhand & Another ... ... on 28 August, 2024
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No.852 of 2020
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Ramadoss Ramaswamy ... Petitioner Versus The State of Jharkhand & Another ... Opposite Parties With Cr.M.P. No.842 of 2020
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Ashok Kumar ... Petitioner
Versus
The State of Jharkhand & Another ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioners : Mr. Ashish Jha, Advocate For the State : Mr. Vineet Kr. Vashistha, Spl.P.P. For the O.P. No.2 : Mr. Kaustav Roy, Advocate
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Order No:-04 Dated:-07-08-2024 Heard the parties.
Learned counsel for the petitioners submits that since during the pendency of these Criminal Miscellaneous Petitions, Final Form has been submitted and the petitioners have not been sent up for trial, so the prayers made in these Criminal Miscellaneous Petitions have become infructuous, hence, submits that this Criminal Miscellaneous Petitions be disposed of being infructuous.
Considering the aforesaid submissions of the learned counsel for the petitioners, these Criminal Miscellaneous Petitions stand dismissed being infructuous.
In view of dismissal of these Criminal Miscellaneous Petitions, interim order granted vide order dated 18.09.2020 passed in both these Criminal Miscellaneous Petitions, is vacated.
Registry is directed to intimate the court concerned forthwith.
(Anil Kumar Choudhary, J.) Abhiraj/