Baijnath Singh & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2913 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 3396 of 2013
                           ------

Baijnath Singh & Anr. ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioners : Mr. Sanjay Kumar, Advocate For the State : Mr. Md. Hatim, A.P.P.

--------

Order No. 03 / Dated: 28th July, 2022

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

The case is listed after a long period of time i.e. after 13.01.2015. 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.)