Madhu Pandey & Ors vs The State Of Jharkhand
2022 Latest Caselaw 1931 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. M.P. No. 1371 of 2013
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Madhu Pandey & Ors. ... ... Petitioners Versus The State of Jharkhand ... ... Opp. Parties With Cr. M.P. No. 2467 of 2012

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Ritu Choubey & Ors. ... ... 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. Ankit Kumar, Advocate
   For the State                :       A.P.P.
   For the Opp. Party No. 2     :       Ms. Anushka Sharma, Advocate
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Order No. 06: Dated: 11th May, 2022 Learned counsel for the petitioner, O.P. NO. 2 as well as for the State are present.

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 a copy of this order.

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

(Navneet Kumar, J.) MM