BALIRAM PASWAN Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the State submits that since the Superintendent of Police, (Gumla could attend the Court, he is not pressing this Interlocutory Application.

(2.) Since the concerned Superintendent of' Police is present in the Court, the Interlocutory Application has become infructuous. Hence, I.A. No. 1188 of 2011 is dismissed as infructuous.

(3.) The writ petition which was filed before this Criminal Bench has been ordered to be placed before the Division Bench after registering it as Habeas Corpus petition by order dated 17-6-2011 and. therefore, this matter comes up before this Court.