Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Bibeko vs The State Of Jharkhand
2022 Latest Caselaw 2868 Jhar

Citation : 2022 Latest Caselaw 2868 Jhar
Judgement Date : 26 July, 2022

Jharkhand High Court
Bibeko vs The State Of Jharkhand on 26 July, 2022
            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 503 of 2014
                                 ------
Bibeko                                ...   ... Petitioner
                                          Versus
1. The State of Jharkhand
2. Pankaj Kumar                  ... ...       Opposite Parties
                              --------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner : Mr. A.K.Kashyap, Sr. Advocate, Mr. Anurag Kashyap, Advocate For the State : Mr. Veer Vijay Singh, A.P.P For O.P. No. 2 : Mr. Prabhat Kr. Sinha, Advocate

--------

Order No.12 / Dated: 26 July, 2022 th

Learned Sr. counsel Mr. A.K.Kashyap is present on behalf of the petitioner and Mr. Veer Vijay Singh is present on behalf of the State. No one appears on behalf of the opposite party No. 2.

Learned Sr. counsel submitted that he is not aware of the present status of the case because the case was filed at the stage of investigation.

Learned counsel for the State Mr. Veer Vijay Singh, is directed to find out the present status of the case in view of the fact that this Cr.M.P. was filed during the course of investigation after institution of the F.I.R. for quashing the same. Learned A.P.P. is also directed to procure the case diary and submit before this Court alongwith the comprehensive counter-affidavit as directed by this Court vide order dated 10.11.2014 positively by the next date.

One more opportunity by way of last indulgence is allowed to opposite party No. 2 to appear and argue the matter, failing which appropriate order shall be passed.

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.

Let this order be communicated either through FAX or Email.

J.Minj                                               (Navneet Kumar, J.)
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter