Munni Devi & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2703 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2837 of 2013
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Munni Devi & Anr. ... ... Petitioners 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. Arvind Kr. Mehta, Advocate For the State : Mr. Sunil Kumar Dubey, A.P.P.

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Order No. 08 / Dated: 15th July, 2022

No one appears on behalf of the petitioner. The case is listed after a long period of time. 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. It is made clear that one more opportunity by way of last indulgence is given to the learned counsel for the petitioners to appear and argue the matter, failing which appropriate orders shall be passed on the basis of the materials available on record.

J.Minj                                               (Navneet Kumar, J.)