Sitaram Singh & Anr vs The State Of Jharkhand
2022 Latest Caselaw 995 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2099 of 2012
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Sitaram Singh & Anr. ... ... Petitioners Versus The State of Jharkhand ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Kumar Amit, Advocate For the State : Mr. Arup Kr. Dey, A.P.P.

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Order No. 08: Dated: 10 March, 2022 th

Learned counsel for the parties is present. Let the name of Mr. Arup Kr. Dey, learned A.P.P. be reflected in the cause list.

Learned counsel for the petitioner is directed to handover either a hard copy or a soft copy of the Cr.M.P. to the learned A.P.P.

Let a 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 twelve weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM