Bindeshwari Singh vs The State Of Jharkhand
2022 Latest Caselaw 3307 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No. 941 of 2011
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Bindeshwari Singh ...... ..... Petitioner Versus The State of Jharkhand ... ... Opposite Party With Cr.M.P. No. 1305 of 2012

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Anil Kumar Sinha ...... ..... Petitioner Versus The State of Jharkhand ... ... Opposite Party With Cr.M.P. No. 661 of 2013

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Ranu Kumar ...... ..... Petitioner Versus The State of Jharkhand ... ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. A.K.Kashyap, Sr. Advocate : Mr. Amritanshu Singh, Advocate Mr. Harsh Chandra, Advocate For the State : Mrs. Ruby Pandey, A.P.P.

: Mr. Tapas Roy, A.P.P.

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Order No. 06 / Dated: 22 August, 2022 nd

Learned counsel for the petitioner Mr. A.K. Kashyap, Sr. Advocate is present on behalf of the petitioner in Cr.M.P. No. 941 of 2011, learned counsel for the petitioner Mr. Amritanshu Singh, Advocate is present on behalf of the petitioner in Cr.M.P. No. 1305 of 2012.

Learned counsel Mr. Harsh Chandra, Advocate, verbally submitted that he would be appearing in Cr.M.P. No. 661 of 2013 by filing vakalatnama and therefore, seeks adjournment.

Learned counsel for the State Mr. Ruby Pandey and Mr. Tapas Roy are present in their respective cases.

Learned Sr. counsel Mr. A.K.Kashyap, submitted that one I.A. No. 4270 of 2022 has been filed in this case but the same is not available on record.

Let this case be listed alongwith I.A. No. 4270 of 2022.

Cr.M.P. No. 941 of 2011 & analogous cases

Learned counsel for the State Mrs. Ruby Pandey seeks adjournment to file a fresh comprehensive counter alongwith the case diary.

Learned counsel for the State is directed to procure the case diary and submit on the next date of hearing positively.

In the meantime, since this case is listed after a long period of time i.e. after 25.02.2019, 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 on 15th September, 2022.

J.Minj                                               (Navneet Kumar, J.)