Ram Chandra Mahto vs The State Of Jharkhand
2022 Latest Caselaw 1300 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2846 of 2012
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Ram Chandra Mahto ... ... Petitioner Versus

1. The State of Jharkhand

2. Smr. Bedni Devi ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. A.A. Kumar, Advocate For the State : Mr. Hatim, A.P.P. For the Opp. Party No. 2 : Mr. Prabhas Chandra Jha, Adv.

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Order No. 03: Dated: 31 March, 2022 st

Learned counsel for the parties is present. It is submitted that the as per the instruction the petitioner has died and the also the matter has been resolved and the case has been disposed of.

The case is listed after long period of time, 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 four weeks positively from the date of receipt of this order.

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

(Navneet Kumar, J.) MM