Pranay Kumar Jain vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2505 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2495 of 2013
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Pranay Kumar Jain ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties With Cr.M.P. No. 2542 of 2013 Ajit Agarwal ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Sudhansu Kr. Deo, Advocate Mr. Indrajit Sinha, Advocate For the State : Mr. Sanjay Kr. Srivastava, A.P.P.

Mr. Pranay Kr. Jaiswal, A.P.P.

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Order No. 05 / Dated: 07 July, 2022 th

Learned counsel for the petitioners and learned counsel for the State are present. However, no one appears on behalf of opposite party No. 2.

The case is listed after a long interval of time i.e. after 08.07.2020. In the meantime, let the present status of the case 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 six weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email. Learned counsel appearing on behalf of the petitioner in Cr.M.P. No. 2495 of 2013 submitted that a copy of the petition be provided to him at the cost of the petitioner as the same is not available with him.

Accordingly, office is directed to provide a copy of Cr.M.P. No. 2495 of 2013, at the cost of the petitioner.

J.Minj                                                   (Navneet Kumar, J.)