Sajan Rajak vs The State Of Jharkhand & Ors
2022 Latest Caselaw 2633 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. M.P. No. 2763 of 2013
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    Sajan Rajak                               ...         ...   Petitioner
                                Versus
   The State of Jharkhand & Ors.             ...     ...      Opp. Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mrs. Gauri Devi, Advocate For the State : Mr. Shailesh Kr. Sinha, A.P.P. For the Opp. Party nos. 2 & 3:

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Order No. 08: Dated: 13th July, 2022 Learned counsel for the parties is present. 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 four weeks from the date of receipt of a copy of this order.

Let this order be communicated either through the FAX or Email.

In the meantime, learned counsel for the petitioner is directed to take fresh steps to issue notice upon the opposite party nos. 2 & 3 by ordinary process as well as by registered cover with A/D for which requisites etc. must be filed within a period of four weeks.

(Navneet Kumar, J.) MM