Fulbanti Kumari vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2509 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr.M.P. No. 2442 of 2013
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Fulbanti Kumari ... ... 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 Petitioner : Mr. Ashim Kr. Sahani, Advocate For the State : Mr. P.D. Agarwal, A.P.P. For O.P. No. 2 : Mr. Ashok Kumar Singh, Advocate

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Order No. 04 / Dated: 07th July, 2022 Learned counsel for the parties are present. The case is listed after a long interval of time i.e. after 28.01.2014. 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 four weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email.

J.Minj                                                (Navneet Kumar, J.)