Om Prakash Chhawnika & Ors vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1785 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. M.P. No. 918 of 2007
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Om Prakash Chhawnika & Ors. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 858 of 2007

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Om Prakash Chhawnika & Ors. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 1701 of 2017

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Om Prakash Chhawnika & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 1765 of 2017

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Om Prakash Chhawnika & Anr. ... ... Petitioners 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 Petitioners : Mr. A. K. Sahani, Advocate For the State : Mrs. Priya Shrestha, A.P.P. For the Opp. Party No. 2 : None

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Order No. 10: Dated: 4 May, 2022 th

None has appeared for the O.P. No. 2. Learned counsel for the petitioners and learned A.P.P. for the State is present in all the cases.

Let the name of Mrs. Priya Shrestha, learned A.P.P. be reflected in the cause list.

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 eight weeks from the date of receipt of a copy of this order.

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

(Navneet Kumar, J.) MM