Dhananjay Kumar Sinha & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1784 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1109 of 2013
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Dhananjay Kumar Sinha & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 1017 of 2013

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Brajnesh Chandra Vidyarthi ... ... 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. Vishal Kumar, Advocate For the State : Mrs. Priya Shreshtha, A.P.P.

(Cr. M.P. No. 1109 of 2013) For the Opp. Party No. 2 :

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Order No. 04: Dated: 04 May, 2022 th

Learned counsel on behalf of petitioners in both the said Cr.M.Ps. is present.

No one appears on behalf of opposite party no.2. Mrs. Priya Shreshtha, learned A.P.P. is appearing on behalf of the State in Cr. M.P. No. 1109 of 2013.

Let the name of Mrs. Priya Shreshtha, learned A.P.P. be reflected in the cause list on behalf of the State.

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 this order.

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

(Navneet Kumar, J.) MM