Krishna Kumar Newar vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2568 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2650 of 2013
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Krishna Kumar Newar @ Krishna Kumar ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties With Cr.M.P. No. 631 of 2013

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Basant Kumar Newar ... ... 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. Anil Kr. Jha, Advocate For the State : Mr. Ravi Prakash, A.P.P. For O.P. No. 2 : Mr. Jagdish, Advocate : Mr. Sumit Prakash, Advocate

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Order No. 06 / Dated: 11 July, 2022 th

No one appears for the petitioner in either of these Cr.M.Ps. Both the cases are listed after a long interval of time. Let the present status of these cases 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. It is made clear that if no one appears on behalf of the petitioners on the next date of hearing, which is by way of last indulgence, appropriate order will be passed.

MM                                                (Navneet Kumar, J.)