Sujit Singh @ Sujit Kumar vs The State Of Jharkhand And Another
2022 Latest Caselaw 736 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No.45 of 2012
          Sujit Singh @ Sujit Kumar            ..... Petitioner
                                   Versus
          The State of Jharkhand and another   .... Opposite Parties

                            ----------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR Through: Video Conferencing

----------

For the Petitioner : Mr. Prabhat Singh, Advocate For the State : None For the O.P. No. 2 : Mr. Ajay Kumar Sah, Advocate

07/25.02.2022 Learned counsel for the petitioner and opposite party no.2 is present.

The learned counsel for the petitioner is directed to serve a copy of the petition to the lawyer of the opposite party no.

2. Nobody appears on behalf of the State. Let a fresh 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 eight 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/