Arvind Kumar Singh vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1451 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 735 of 2013
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Arvind Kumar Singh ... ... Petitioner 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 Petitioner          :       None
   For the State               :       Mr. V.S. Sahay, A.P.P.
   For the Opp. Party No. 2    :
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Order No. 03: Dated: 8th April, 2022 No one appears for the petitioner. Mr. V.S. Sahay, learned A.P.P. is present for the State. Let his name be reflected in the cause list.

The case is listed after a long period of time, 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 sixteen weeks from the date of receipt of this order.

Let this order be communicated either through the FAX or Email.

As a last indulgence, let this case be adjourned. On the next date appropriate order shall be passed.

(Navneet Kumar, J.) MM