Rajesh Prasad Singh vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2729 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 2900 of 2013
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Rajesh Prasad Singh ... ... 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 Petitioner : Mr. Krishna Mumari, Advocate For the State : Mr. Bishambhar Shastri, A.P.P.

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Order No. 06 / Dated: 18th July, 2022 No one appears on behalf of the petitioner. Learned counsel for the State is present. The case is listed after a long period of time i.e. after 06.04.2017. 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 six weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email. In the meantime learned counsel appearing on behalf of opposite party No. 2 is directed to file the counter in this case.

J.Minj                                               (Navneet Kumar, J.)