Divya Singh vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3364 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            Cr.M.P. No. 533 of 2013
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Divya Singh @ Divya Kumari & Ors. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Aditya Kumar, Advocate A.C. to Mr. Sumit Gadodia, Advocate For the State : Mr. Sunil Kumar Dubey, A.P.P.

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Order No. 06 / Dated: 24th August, 2022

Learned counsel for the petitioners and learned counsel for the State are present. No one appears on behalf of opposite party No. 2.

Learned counsel appearing on behalf of the petitioners seeks adjournment. In the meantime, call for a report as to what steps have been taken by the learned Court below 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 in view of the fact that the report sent earlier is silent on the points taken by the concerned Court in the light of order dated 20.04.2022 passed by this Court.

The learned Principal District & Sessions Judge, Palamau at Daltonganj, is directed to ensure that the concerned Court understands the steps to be taken and the concerned Court must appreciate the observations of the Hon'ble Supreme Court made in the case of Asian Resurfacing of Road Agency Private Ltd. & Another Versus C.B.I. reported in (2018) 16 SCC 299 and to take the actions accordingly.

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.

MM                                                  (Navneet Kumar, J.)