Rajesh Paswan vs The State Of Jharkhand
2022 Latest Caselaw 4932 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 2593 of 2014
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Rajesh Paswan                         ...   ...   Petitioner
                               Versus
1. The State of Jharkhand
2. Lilam Devi                         ...      ...     Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner          : Mr. Suraj Kumar, Advocate
For the State               : Mr. Tapas Roy, A.P.P.
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Order No. 06 / Dated: 06th 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 appearing on behalf of the petitioner submitted that as per the instruction received from the pairvikar of this case that compromise has taken place between both the parties and both are residing jointly and it is case of matrimonial dispute between both the parties although he has no instruction from the petitioner in person.

This case has been listed after a long period of time. In the meantime, let the present status of this case be called for from the concerned Court regarding the status of this 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, and also in the light of the submission advanced on behalf of the learned counsel appearing on behalf of the petitioner that both the parties have resolved the dispute amicably and they are residing together 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.)