Rakesh Rajput @ Rakesh & Anr vs The State Of Jharkhand
2022 Latest Caselaw 2446 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 2579 of 2013
                            ------

Rakesh Rajput @ Rakesh & Anr. ... ... Petitioners Versus

1. The State of Jharkhand

2. Anita Singh ... ... Opposite Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioners         : Mr. Rabindra Nath Chaurasai,
                                    A.C. to Mr. Zaid Ahmed
For the State               : Mr. A.P.P.
For O.P. No. 2              : Mr. Soumitra Baroi, Advocate
                            --------

Order No. 03 / Dated: 05th July, 2022 The learned counsel for the parties are present. The case is listed after a long period i.e. after 28.01.2014. Let status report be called for from the concerned Court regarding the status of the 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.

(Navneet Kumar, J.) MM