Mahabir Prasad Jalan & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3189 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 111 of 2014
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Mahabir Prasad Jalan & 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         :       None
   For the State               :       Mr. Bishwambhar Shastri, A.P.P.
   For the Opp. Party No. 2    :       None
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Order No. 05: Dated: 16th August, 2022 No one has appeared for the petitioners and also for the O.P. No. 2.

Learned A.P.P. is present on behalf of the State. 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 four weeks from the date of receipt of a copy of this order.

Last opportunity is given to the petitioner to argue this case, failing which an appropriate order shall be passed.

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

(Navneet Kumar, J.) MM