Sohrab Sheikh vs The State Of Jharkhand & Ors
2022 Latest Caselaw 2565 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2665 of 2013
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Sohrab Sheikh                       ...   ...  Petitioner
                            Versus
The State of Jharkhand & Ors.       ...   ...    Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Aashish Kumar, Advocate For the State : Mrs. Ruby Pandey, A.P.P.

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Order No. 05 / Dated: 11th July, 2022 No one appears on behalf of the petitioner. The case is listed after a long interval of time i.e. after 10.03.2014. Let the present status of the case be called for from the Court of learned S.D.M, Jamtara in Criminal Misc. Case No. 612 of 2012, 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. It is made clear that if no one appears on behalf of the petitioner on the next date of hearing, which is by way of last indulgence, appropriate order will be passed.

MM                                                 (Navneet Kumar, J.)