Raj Kishore Singh vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2726 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No. 2904 of 2013
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1. Raj Kishore Singh

2. Smt. Chinta Singh ... ... 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. Anil Kr. Sinha, Advocate For the State : Mr. Santosh Kumar Shukla, A.P.P.

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Order No. 10 / Dated: 18th July, 2022 Learned counsel appearing on behalf of the petitioner is present.

Learned counsel appearing on behalf of the petitioner submits that he has come to know that petitioner No. 1, Raj Kishore Singh, has expired but he does not have any instruction from petitioner No. 2, Smt. Chinta Singh.

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.

J.Minj                                               (Navneet Kumar, J.)