GAUTAM ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This matter was dismissed as infructuous on 29/3/2023 on the submission of the learned counsel for the State that P.C. Case No.136 of 2014, pending in the court of the learned Chief Judicial Magistrate, Seraikella has already been disposed of. On receiving that order, a report of the learned Principal District and Sessions Judge, Seraikella-Kharsawan was transmitted to the Registry of this Court, which has been placed on record, wherein, it has been disclosed that the said case is pending for recording of statement of the accused under Sec. 313 Cr.P.C. and the said case is not disposed of.

(2.) In view of the said report, it appears that the said order was passed on wrong information of the State.

(3.) In view of the above, the order dtd. 29/3/2023 is recalled and W.P.(Cr.) No.562 of 2015 is restored to its original file.