Raj Kumar Das & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1996 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1558 of 2013
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Raj Kumar Das & 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 Petitioner          :       None
   For the State               :       Mr. P.K. Appu, A.P.P.
   For the Opp. Party No. 2    :       None
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Order No. 05: Dated: 13th May, 2022 No one appears on behalf of the petitioners as well as on behalf of the opposite party no.2.

Learned A.P.P. is present for the State. Let the name of Mr. P.K. Appu, 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 four 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