JAMES JONKO Vs. THE STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2012-7-355
HIGH COURT OF JHARKHAND
Decided on
July 09,2012
James Jonko
Appellant
VERSUS
THE STATE OF JHARKHAND AND ORS.
Respondents
JUDGEMENT
ALOK SINGH, J. -
(1.) LEARNED counsel for the petitioner submits that present petition has become infructuous.
(2.) Therefore, it may be dismissed as not pressed. Dismissed as not pressed.;
(2.) Therefore, it may be dismissed as not pressed. Dismissed as not pressed.;
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