Rama Kant Singh vs The State Of Jharkhand
2022 Latest Caselaw 2452 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 3164 of 2013
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Rama Kant Singh ... ... Petitioner Versus

1. The State of Jharkhand

2. Vijay Kumar Sah ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Ritesh Kumar, Advocate For the State : Md. Hatim, A.P.P.

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Order No. 11 / Dated: 05th July, 2022 The learned counsel appearing on behalf of the petitioner is directed to comply the previous order dated 03.05.2017, within three weeks, failing which this application shall stand dismissed without further reference to the Bench.

The case is listed after a long period i.e. after 03.05.2017. 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 three weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email.

(Navneet Kumar, J.) MM