Jitendra Kumar Singh vs The State Of Jharkhand
2022 Latest Caselaw 2818 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr.M.P. No. 3027 of 2013
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Jitendra Kumar Singh ... ... Petitioner Versus

1. The State of Jharkhand

2. Sago Das ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Anil Kr. Sinha, Advocate For the State : Mr. Suraj Verma, A.P.P.

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Order No. 04 / Dated: 21st July, 2022

Learned counsel for the petitioner, learned counsel for the State as well as learned counsel for the opposite party No. 2 are present.

Learned counsel for the petitioner seeks adjournment to file the status of this case.

Learned counsel for the State is directed to file the counter in this case particularly with respect to the stage of investigation of this case.

The case is listed after a long period of time i.e. after 01.12.2020. 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.

J.Minj                                               (Navneet Kumar, J.)