Abhay Kumar Sinha @ vs The State Of Jharkhand Anr
2022 Latest Caselaw 2898 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 342 of 2013
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Abhay Kumar Sinha @ Abhay Kumar ... ... Petitioner Versus The State of Jharkhand Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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   For the Petitioner          :       Mr. Kamdeo Pandey, Advocate
   For the State               :       A.P.P.
   For the Opp. Party No. 2    :
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Order No. 06: Dated: 27 July, 2022 th

Learned counsel for the parties is present. Learned counsel for the petitioner submits that the complainant/O.P. No. 2 has died and he seeks adjournment to get the proper instruction in this regard.

Today also no one has appeared for the O.P. no. 2 Let status report 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 a copy of this order.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM