Ratan Kumar Bhadani vs The State Of Jharkhand
2022 Latest Caselaw 4957 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 2674 of 2014
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Ratan Kumar Bhadani ... ... Petitioner Versus

1. The State of Jharkhand

2. Mandakini Devi ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Saurabh Tantia, Advocate For the State : Mr. Sunil Kumar Dubey, A.P.P.

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Order No. 07 / Dated: 07th 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.

It is made clear that one more opportunity by way of last indulgence is given to the learned counsel for opposite party No. 2 to appear and argue the matter, failing which appropriate orders shall be passed on the basis of the materials available on record.

This case has been listed after a long period of time. 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.

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.)