Ranthu Ram vs The State Of Jharkhand And Another
2022 Latest Caselaw 682 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.117 of 2007
       Ranthu Ram                               ..... Petitioner
                                 Versus
       The State of Jharkhand and another      .... Opposite Parties
                                 With
                      Cr.M.P. No.1556 of 2006
       Krishna Kumar Singh                      ..... Petitioner
                                 Versus
       The State of Jharkhand and another .... Opposite Parties
                           With
                      Cr.M.P. No.1715 of 2006
        Prakash Sahay                           ..... Petitioner
                                 Versus
        The State of Jharkhand and another .... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR Through: Video Conferencing

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For the Petitioners : Mr. Praveen Kumar, Advocate For the State : Mr. Jitendra Pandey, (Cr.M.P. No.117 of 2007) Mrs. Nehala Sharmin, A.P.P. (Cr.M.P. No. 1556 of 2006) Mr. Bishwambhar Shastri, A.P.P.

(Cr.M.P. No.1715 of 2006)

For the O.P. No.2 : Mr. Rohit Roy, Advocate

12/24.02.2022 Learned Counsel for the petitioner is present in all these cases.

Learned State counsel Mr. Jitendra Pandey in Cr.M.P. No.117 of 2007, Mrs. Nehala Sharmin, A.P.P in Cr.M.P. No.1556 of 2006 and Mr. Bishwambhar Shastri, A.P.P. in Cr.M.P. No.1715 of 2006 appearing on behalf of the State.

Learned A.P.P.s are directed to file counter affidavit in this case.

Learned counsel for the petitioners is directed to serve a copy of the petition to learned A.P.Ps to assist these cases.

Learned counsel for the opposite party no. 2 is present.

Let the status report of the connected case be called for from the concerned Court in the light of the judgment passed by 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 reach this Court within four weeks from the date of receipt of a copy this order.

Let this order be communicated either through Fax or e-mail.

(Navneet Kumar, J.) J.Minj/