Gayatri Tiwary vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1992 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1506 of 2013
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Gayatri Tiwary ... ... 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. Ashish Kumar, Advocate For the State : Mrs. Shweta Singh, A.P.P.

   For the Opp. Party No. 2    :       None
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Order No. 03: Dated: 13th May, 2022 Learned counsel for the petitioner and learned A.P.P. for the State is present.

This case is listed after 2014, 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