Sri Amit Sharma vs The State Of Jharkhand
2022 Latest Caselaw 3238 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr.M.P. No. 745 of 2014
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Sri Amit Sharma                            ...     ...  Petitioner
                                 Versus
1. The State of Jharkhand
2. Gopal Tiwary                                ...     ...     Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Sudhansu Kumar Deo, Advocate For the State : Mr. Santosh Kumar Shukla, A.P.P. For O.P. No. 2 : Ms. Prinyanka Boby Advocate

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Order No. 06 / 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.

It has been jointly submitted on behalf of the petitioner and opposite party No. 2 that the matter has been resolved amicably between both the parties and a joint compromise petition alongwith a prayer for early hearing has been filed vide I.A. No. 688 of 2022, which is available on record as Annexure-3 to the said Interlocutory Application.

This case is listed after a long period of time i.e. after 04.12.2014. 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. Let this case be posted on 20.09.2022.

J.Minj                                                (Navneet Kumar, J.)