Gulab Singh & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1344 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. M.P. No.2598 of 2012

           Gulab Singh & Anr.                        .....   Petitioners
                                 Versus
           The State of Jharkhand & Anr.             ....      Opposite Parties

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioners       :      Mr. Jitendra Shankar Singh, Advocate
           For the State             :      Mrs. Nehala Sharmin, APP
           For the O.P. No. 2        :      Mr. Jitendra Nath Upadhyay, Advocate
                                      -----

06/05.04.2022 Mr. Jitendra Shankar Singh, learned Counsel is present on behalf of the petitioners and Mrs. Nehala Sharmin learned counsel for the State is also present.

Learned counsel Mr. Jitendra Nath Upadhyay is present on behalf of the opposite party no.2 and seeks adjournment to file counter affidavit in this case.

The case is list after a long period of time and therefore let the status report of the connected case be called for from the concerned Court in the light of the judgment passed by Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private Ltd. & Another versus C.B.I. reported in (2018) 16 SCC 299. The report must reach this Court within six weeks from the date of receipt of a copy this order.

Let this order be communicated either through Fax or e-mail.

(Navneet Kumar, J.) R.Kumar