Hari Sadhan Pandey vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1971 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1442 of 2013
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Hari Sadhan Pandey ... ... 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          :      None
   For the State               :      Mrs. Vandana Bharti, A.P.P.
   For the Opp. Party No. 2    :      Mr. Rohit Ranjan Sinha, Advocate
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Order No. 05: Dated: 12th May, 2022 No one appears on behalf of the petitioner. On the last occasion also no one has appeared on behalf of the petitioner.

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

Learned counsel for the opposite party no.2 and learned A.P.P. on behalf of 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 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