Subhadra Gope & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3366 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         Cr.M.P. No. 384 of 2014
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Subhadra Gope & Anr. ... ... 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. Parth S.A. Swaroop Pati, Advocate For the State : Mr. Shailesh Kumar Sinha, 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.

The case is listed after a long period of time i.e. after 05.03.2014. 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.

MM                                                (Navneet Kumar, J.)