Satish Singh vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3235 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No. 164 of 2014
                                ------

Satish Singh @ Satish Kumar Singh ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner : Mr. Pandey Neeraj Ray, Advocate For the State : Mr. Jitendra Pandey, A.P.P. For O.P. No. 2 : Mr. Indrajit Sinha, Advocate

--------

Order No. 09 / Dated: 17th August, 2022

Learned counsel for the petitioner and learned counsel for the State as also learned counsel for opposite party No. 2, are present.

Learned counsel for opposite party No. 2 is directed to file counter in this case.

In the meantime, let the present status of the case 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 this order.

Let this order be communicated either through FAX or Email. Put up this case after four weeks.

J.Minj                                            (Navneet Kumar, J.)