M/S. Sushant Minerals (P) Ltd vs The State Of Jharkhand
2022 Latest Caselaw 3330 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. M.P. No. 368 of 2014
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M/s. Sushant Minerals (P) Ltd. ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Parties With Cr. M.P. No. 3066 of 2013

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Ketan Vora ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 3344 of 2013

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Anjaneya Ray ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 626 of 2014

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Swadesh Ranjan Chakraborty @ S.R. Chakraborty ... ... Petitioner 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 : Mr. Krishanu Ray, Advocate (Cr. M.P. Nos. 368 of 2014, 366 of 2013 & 626 of 2014) Mr. Bandana Sinha, Advocate (Cr. M.P. No. 626 of 2014) For the State : Mr. P.D. Agrawal, Spl.P.P.

Mr. Shailesh Kr. Sinha, Addl.P.P. Mrs. Niki Sinha, Spl.P.P.

Mr. Sunil Kr. Dubey, Addl.P.P.

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Order No. 03: Dated: 23 August, 2022 rd

Learned counsels for the parties are present. Let the name of Mr. P.D. Agrawal, learned Spl.P.P. in Cr.M.P. No. 368 of 2014, Mr. Shailesh Kr. Sinha, learned Addl.P.P. in Cr.M.P. No. 3066 of 2013, Mrs. Niki Sinha, learned Spl.P.P. in Cr.M.P. No. 3344 of 2013 and Mr. Sunil Kr. Dubey, learned Addl.P.P. in Cr.M.P. No. 626 of 2014 be appeared in daily cause list on behalf of the State. Let status report be called for from the concerned Court regarding the status of each 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.

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

(Navneet Kumar, J.) MM