Jharkhand High Court
Ajay Kr. Chail vs The State Of Jharkhand on 28 April, 2023
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 894 of 2013
1. Ajay Kr. Chail
2. Sapan Chail @ Swapan Kr. Chail
3. Mr. Sanjay Chail @ Sanjay Kr. Chail
4. Mr. Prakash Chail @ Prakash Chandra Chail
5. Mr. Pranav Chail @ Pranab Kr. Chail
6. Mr. Swaroop Chail @ Swarup Kumar Chail
7. Mr. Chinmoy Chail ...... Petitioners
Versus
1.The State of Jharkhand
2. Durga Das Chail ...... Opp. Parties
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners : Ms. Sonal Sodhani, Advocate For the State : Mrs. Shweta Singh, A.P.P. 07/Dated: 28/04/2023 This petition has been filed for quashing the entire criminal proceeding including order taking cognizance dated 25.02.2013 in connection with Complaint Case No. 283 of 2011, pending in the Court of learned Judicial Magistrate, Ranchi.
2. Status report is on record which suggests that a joint compromise petition was filed before the learned court and on the basis of compromise petition, the case was dismissed as withdrawn.
3. In view of status report, this petition has become infructuous.
4. Accordingly, this petition is dismissed as infructuous.
(Sanjay Kumar Dwivedi, J.) Satyarthi/