Manish Kumar vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2781 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 1519 of 2011
                           ------

Manish Kumar                           ...     ...   Petitioner
                           Versus
The State of Jharkhand & Anr.          ...     ...     Opposite Parties
                           --------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner : Mr. Vivek Kr. Singh, Advocate For the State : Mr. T.N. Verma, A.P.P.

--------

Order No. 05 / Dated: 20th July, 2022

No one appears on behalf of the petitioner. It appears from the previous order that the report for the present status of this case was called for from the Court below but it appears from the office note that the status report has not been received.

Let an explanation be called for from the concerned Court as to why the status report called for has not been received as yet.

In the meantime, 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 alongwith the explanation.

Let this order be communicated either through FAX or Email.

J.Minj                                             (Navneet Kumar, J.)