Mahesh Minz And Others vs The State Of Jharkhand And Anr
2022 Latest Caselaw 791 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. M.P. No. 1519 of 2009
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Mahesh Minz and others ... ... Petitioners Versus The State of Jharkhand and Anr. ... ... Opp. Parties with Cr. M.P. No. 627 of 2013

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B.K.N. Kishore @ Braj Kishore Narain Kishore ... ... Petitioner Versus The State of Jharkhand and Anr. ... ... Opp. Parties with Cr. M.P. No. 1078 of 2013

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Sanjay Sahay ... ... Petitioner Versus The State of Jharkhand and Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners    :Mr. Rajesh Kumar ,Adcvocate (in all the cases)
For the State          :
For the O.P. No.2      :Mrs. Bakshi Vibha, Advocate (in all the cases)
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Order No.14 : Dated: 2 March, 2022 Learned counsel on behalf of the petitioners is present in all the three cases.

Learned counsel on behalf of O.P. No.2 is present. Let the name of Mrs. Bakshi Vibha, learned counsel for the O.P. No.2 be reflected in the cause list.

The case is still pending for evidence after charge. Let the present 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.

Let this order be communicated either through the FAX or E-mail.

(Navneet Kumar, J.) tarun