Punit Gupta vs The State Of Jharkhand
2022 Latest Caselaw 1382 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr. M.P. No. 161 of 2013
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Punit Gupta ... ... Petitioner Versus

1. The State of Jharkhand

2. Budhan Ram ... ... Opp. Parties With Cr. M.P. No. 158 of 2013

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Hemant Goyal & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 159 of 2013

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Hemant Goyal & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Nitin Kumar Pasari, Advocate For the State : Mr. Tarun Kumar, A.P.P.

(Cr. M.P. No. 161 of 2013) Mr. Sunil Kumar Dubey, A.P.P. (Cr. M.P. No. 158 of 2013) Mr. S.K. Srivastava, A.P.P. (Cr. M.P. No. 159 of 2013)

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Order No. 04: Dated: 7th April, 2022 Learned counsel for the petitioners in all the three Cr.M.Ps. and learned A.P.Ps. in all the cases are present.

As prayed for, let these cases be adjourned. Let the name of Mr. Sunil Kumar Dubey & Mr. Tarun Kumar, learned A.P.P.s be reflected in the cause list on behalf of the State in their respective cases.

In the meantime, let status report be called for from the concerned Court regarding the status of the case in the light of the judgment passed by the 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 be received within twelve weeks from the date of receipt of a copy of this order. Let this order be communicated either through the FAX or Email.

Learned counsel appearing on behalf of the petitioners is directed to provide a copy of the petition and other required documents to the learned A.P.Ps.

(Navneet Kumar, J.) MM