Shatrughan Singh vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4828 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2451 of 2014
                           ------

Shatrughan Singh                     ...     ... Petitioner
                           Versus
The State of Jharkhand & Anr.        ...     ...   Opposite Parties

                                --------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner : Mr. Amit Kumar , Advocate For the State : Mr. Gautam Rakesh, A.P.P.

--------

Order No. 07 / Dated: 1st December, 2022

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

Learned counsel Mr. Gautam Rakesh, appearing on behalf of the State is directed to file the counter in this case positively by the next date.

This case has been listed after a long period of time. Let the present status of these cases be called for from the concerned Court regarding the status of these cases 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.

J.Minj                                             (Navneet Kumar, J.)