Arvind Singh & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1500 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1289 of 2013
                               ------

Arvind Singh & Anr. ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioners : Mr. Amitabh Prasad, Advocate For the State : Mr. Jitendra Pandey, A.P.P.

   For the Opp. Party No. 2    :
                               --------

Order No. 04: Dated: 12th April, 2022 Learned counsel appearing on behalf of the petitioner is present.

Learned A.P.P. Mr. Jitendra Pandey, is present on behalf of the State, opposite party no.1.

It appears from the office note that the notice has duly been served upon opposite party no. 2 despite the valid service of notice no one has appeared.

In the light of the office note, the notice has been served to her father and, therefore, it shall be admitted that the notice has duly been served.

since 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 twelve weeks from the date of receipt of a copy of this order.

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

(Navneet Kumar, J.) MM