Ramdeo Baitha & Ors vs The State Of Jharkhand
2022 Latest Caselaw 2410 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 2515 of 2013
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Ramdeo Baitha & Ors. ... ... Petitioners Versus

1. The State of Jharkhand

2. Sarwan Baitha ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. A.Kr. Chaturv3edy, Advocate For the State : Mr. Sanjay Kr. Pandey, A.P.P.

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Order No. 11 / Dated: 04th July, 2022 Learned counsel appearing on behalf of opposite party No. 2, submits that let the present status of this case be called for.

This case is listed after a long period of time i.e. after 04.03.2015. Let the present status of the case be called for which is pending in the concerned Court below vide S.T. No. 17 A of 2012 and the concerned Court below is also directed to send the report with respect to the main case also i.e. S.T. No. 17 of 2012 along with the report of the status of the case of S.T. No. 17 A of 2012, 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 a copy of this order.

Let this order be communicated either through FAX or Email.

(Navneet Kumar, J.) MM